Section 3 in Tamil Nadu Public Libraries Act, 1948
3. [State] [This word was substituted for the word 'Province' by the Adaptation Order of 1950.] Library committee and its functions.
(1)A State Library Committee shall be constituted by the Government for the purpose of advising them on such matters relating to libraries as they may refer to it.(2)The committee shall be constituted in such manner, and shall exercise and perform such other powers and duties as may be prescribed.The Director and His Duties
