Section 16A(6) in The West Bengal Public Libraries Act, 1979
(6)The employees of the sponsored public libraries, as approved by the District Magistrate or the [District Mass Education Extension Officer] [Words substituted for the words 'District Social Education Officer' by W.B. Act 7 of 2003.] or the District Library Officer or the District Advisory Council for Social Education or the Director of Public Instruction or the Local Library Authority or the Director of Library Services, shall be deemed to be the employees of the Local Library Authority and the terms and conditions of service of such employees shall be such as may be prescribed.]
