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State of West Bengal - Section

Section 16 in The West Bengal Public Libraries Act, 1979

16. [ District Library Officer. [[Section 16 substituted by W.B. Act 24 of 1985 which was earlier as under :-

'16. District Library Officer and District Librarian. - (1) The Government shall appoint a person to be called the District Library Officer on such terms and conditions as may be prescribed and he shall generally, subject to the control of the Director, direct, superintend and manage the affairs of the libraries in district.
(2)
(i)The Government shall, in consultation with the Local Library Authority, place a person in chare of a District Library to be called the District Librarian with such qualifications and on such terms and conditions as may be prescribed;
(ii)The District Librarian shall, subject to the control of the Local Library Authority, manage the affairs of a District Library.'.]]
- The Government shall appoint a person to be called the District Library Officer on such terms and conditions as may be prescribed. The District Library Officer shall exercise such power and perform such duties as may be prescribed.]