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State of Bihar - Section

Section 4 in Bihar State Public Libraries and Information Centre Act, 2008

4. Constitution of State Library and Information Centre Authority.

- The State Government may constitute State Library and Information Centre Authority, which may comprise of a maximum of twelve members including Chairman and Vice Chairman for the purpose of advising on the matters related to all categories of Govt, and non-Govt. public library and library services by publishing a notification in official Gazette.