Section 41(2) in The Karnataka Public Libraries Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the method of election or nomination of members to the State Library Authority, the Local Library Authorities, the Branch Library Committees and the Village Service Library Committees;(b)the maintenance of a State Library Fund and the City and District Library Funds;(c)the administration, inspection and management of the State Central Library;(d)the maintenance of accounts by the State Library Authority and the Local Library Authorities and the publication of audited statement of accounts and the reports of auditors;(e)the grants-in-aid to aided libraries and the standards to be maintained by such libraries;(f)the maintenance of State Registers of Libraries, and of Librarians;(g)the constitution of committees by the State Library Authority and the Local Library Authorities;(h)the restrictions and conditions subject to which the State Library Authority or a Local Library Authority may enter into contracts, or acquire, hold or dispose of property.
