Section 27(5) in The Karnataka Public Libraries Act, 1965
(5)(a)As soon as may be after the State Government sanctions a Local Library Development Plan under sub-section (4), the Director of Public Libraries shall in conformity with the provisions of the said Plan make an order called the Local Library Order for the area, specifying the Central Library and the Branch Libraries including branches, to be located in educational institutions, prisons and hospitals and the service stations, which shall be established and maintained by the Local Library Authority, the measures to be taken by the Local Library Authority for providing adequate library service to the people in the area and the stages in which such measures shall be taken.(b)A Local Library Order made under clause (a) may be amended in consultation with the Local Library Authority, whenever the Director of Public Libraries considers it expedient to do so.
