Section 16A(3) in The West Bengal Public Libraries Act, 1979
(3)Notwithstanding anything contained in sub-sections (1) and (2), the Government may, if it considers necessary so to do, sponsor any library and declare it to be a sponsored public library and thereupon the provisions of this Act and the rules made thereunder shall apply to such library.Explanation. - For the purpose of this sub-section, a library established under a scheme referred to in section 15 shall be deemed to be a sponsored public library.
