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State of Tamilnadu - Section

Section 19 in Tamil Nadu Public Libraries Act, 1948

19. Amendment of the Press and Registration of Books act 1867, in its application of the [state] [This word was substituted for the word 'Provincial' by the Adaptaion order of 1950.] shall, in its application to the '[state] be amended as (Act XX of 1867).

- The Press and Registration of Books act 1867, in its application of the [state] [This word was substituted for the word 'Provincial' by the Adaptaion order of 1950]. shall, in its application to the [state] [This word was substituted for the word 'Provincial' by the Adaptaion order of 1950] be amended as (Act XX of 1867)
(i)In section 9, first paragraph, clause (a) (which relates to the delivery to the Government of copies of books by the printer of a press), for the words "one such copy" the words "five such copies" shall be substituted.
(ii)In the same section, in the last paragraph, clause (i) for the words " a copy of the first or some preceding edition of which book has been delivered", the words "five copies of the first or some preceding edition of which book have been delivered" shall be substituted.
(iii)In section 11, for the first sentence, the following sentence shall be substituted, namely:-
"Out of the five copies delivered pursuant to clause (a) of the first paragraph of section 9 of this Act, four copies shall be sent to the central library referred to in section 4, clause (a), of the Tamil Nadu public Libraries Act, 1948, and the fifth copy shall be disposed of in such man neras the [state] [This word was substituted for the word 'Provincial' by the Adaptaion order of 1950] Government may, from time to time,determineThe Schedule(See section 9-A)
Serial No Name of the Post  
(1) (2)  
1 Librarian Grade I  
2. Librarian Grade II  
3. Librarian Grade III  
4 Inspector of Libraries  
5. Superintendent  
6. Building supervisor  
7. Stock Verification Officer  
8. Accountant  
9. Assistant  
10. Head Clerk  
11. Building Maistry  
12. Junior Assistant  
13. Typist  
14. Clerk -cum-Typist  
15. Film Operator  
16. Driver  
17. Binder  
18. Plumber  
19. Electrician  
20. Sergeant  
21. Record Clerk  
22. Binding Boy  
23. Office Assistant  
24. Office Assistant - Cum-Driver  
25. Van Cleaner  
26. Lift Operator  
27. Watchman  
28. Sweeper  
29. Scavenger  
Notwithstanding anything contained in any law for the time being in force, all things done or actions taken by any officer or authority, on or after the 1st day of April 1982 and before the date of the publication of this Act in the Tamil Nadu Government Gazette, which are in conformity with the provisions of the principal Act as amended by this Act, shall , for all purposes, be deemed to be, and to have always been, vaildy done or taken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times when such things or actions were done or taken.