Section 19 in The Orissa Public Libraries Act, 2001
19. Power to make rules.
(1)The Government may, by notification, make rules of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:(a)other matter relating to public library system and library services in the State on which the Council may advise the Government under Sub-section (1) of Section 3;(b)the manner of nomination on rotation basis under the proviso to Clause (d) of Sub-section (2) of Section 3;(c)the term of office of the Council procedure to be followed by it and the manner of filing casual vacancies therein under Subsection (3) of Section 3;(d)Proviso, if any, subject to which the Library Authority shall exercise its powers and perform its functions, manner and composition of sub-committees and other powers and functions of the Library Authority under Section 5;(e)other powers and functions of Chairperson of Library Authority under Sub-section (2) of Section 6;(f)other officers and employees of the Directorate of Public Libraries, the manner of restructuring the posts and staff of the Directorate of Culture and the State Library under Sub-section (1) of Section 7 and the qualification and experience of other officers and employees of the Directorate;(g)powers and functions of the Director, under Clause-(b) of Section 8;(h)the manner of constitution of District Library Committee, the term of office of its members, the procedure to be followed in discharge of its functions and the manner of filling casual vacancies therein under Section 11;(i)the Banks in which the money of the Library Fund shall be deposited, the manner in which such moneys may be invested including the manner of operation of such deposits and investments, under Sub-section (2) of Section 12;(j)the manner of keeping accounts of receipts to, and disbursements form, the Library Fund under Sub-section (1) of Section 13;(k)the information and particulars to be accompanied with the annual report of Library Authority under Section 16;(l)the manner of transfer of Gandhi Pathagar and amalgamation of Public Libraries under Section 17;(m)the provisions governing the grant-in-aid to aided libraries and the eligibility thereof under Clause (a) of Section 2 and Section 17; and(n)any other matter which is required to be, or may be, prescribed.
