Section 15 in The West Bengal Public Libraries Act, 1979
15. Preparation of scheme.
(1)As soon as possible after a Local Library Authority is constituted, and thereafter if required by the [Government] [Words substituted for the word 'Director' by W.B. Act 41 of 1994.], every Local Library Authority shall prepare a scheme for establishing libraries and for spreading library service within its area and submit it to the [Government] [Words substituted for the word 'Director' by W.B. Act 41 of 1994.] for sanction. The [Government] [Words substituted for the word 'Director' by W.B. Act 41 of 1994.] [may, in consultation with the Council, sanction] [Words substituted for the words 'may sanction' by W.B. Act 24 of 1985.] it with such modifications and additions, it any, as he may think fit and the Local Library Authority shall give effect to the scheme as may be sanctioned by the [Government] [Words substituted for the word 'Director' by W.B. Act 41 of 1994.].(2)The Director may suo motu or on an application by the Local Library Authority concerned modify any scheme sanctioned under sub-section (1) or replace it by a new scheme.
