Section 4 in Tamil Nadu Public Libraries Act, 1948
4. Appointment and duties of Director.
- The Government shall appoint a Director of Public Libraries for the 2 State, and he shall, subject to their control -(a)manage the central library, being a library constituted by the Government as the central library or an existing Government library recognized by them as the central library, together with the branches of such library;(b)superintend and direct all matters relating to public libraries;(c)declare, in accordance with the rules made under this Act, what libraries are eligible for aid from the Government and superintend and direct all matters relating to such libraries;(d)superintend and control the work of all Local Library Authorities under this Act;(e)submit to the Government every year a report on the working of libraries under this Act in the previous year; and(f)Perform such other duties and exercise such other powers as are imposed or conferred by this Act or the rules made thereunder.Local Library Authorites
