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State of Odisha - Section

Section 2 in The Orissa Public Libraries Act, 2001

2. Definition.

- In this Act, unless the context otherwise requires -
(a)"aided library" means a library which is open to public and declared by the Director to be eligible for grant-in-aid from the Library Fund in the accordance with the rules made under this Act, and includes a library which is receiving grant-in-aid from Government;
(b)"book" includes -
(i)every volume, part of division of a volume, and pamphlet, in any language;
(ii)every sheet of music, map, chart or plan separately printed or lithographed; and
(iii)newspapers, periodicals, paintings, film slides paper manuscripts, plan leaf manuscripts, micro-films and discs or tape used for audio-visual information or electronic information for the purpose of providing services to the public;
(c)"City Library" means a public library established or declared as a City Library under Sub-section (2) of Section 10;
(d)"Council" means the Orissa Public Library Council constituted under Section 3;
(e)"Director" means the Director of Public Library referred to in Section 7;
(f)"Director, Culture" means Director of Culture Government of Orissa;
(g)"District Library" means a public Library established as a District Library under Sub-section (1) of Section 10;
(h)"District Library Committee" means as the District Library Committee constituted under Section 11;
(i)"Gandhi Pathagar" means a library established by Government at block level;
(j)"Government" means the State Government ;
(k)"Library Fund" means the Orissa Public Library Fund maintained under Section 4;
(l)"Library Fund" means the Orissa Public Library Fund maintained under Section 12;
(m)"Library services" means the services provided by a Public Library in relation to lending of books and references, abstracts, biographies and indexes of books and access to information recorded by electronic media;
(n)"prescribed" means prescribed by rules made under this Act;
(o)"Public Library" means -
(a)a library which is open to public and established or maintained by the Government;
(b)an aided library such as libraries functioning under or other departments of Governments open to the public and includes a Gandhi Pathagar with is branches and delivery stations, if any, and any other library which may be declared by Government from time to time, as a Public Library.
(p)"Public Library System" means an organic interlinking of all Public Libraries in the State into a network to facilitate library services in a systematic and organised manner;
(q)"Raja Ram Mohan Roy Library Foundation" means the Raja Ram Mohan Roy Library Foundation established by the Government of India for expansion of public library services in the country;
(r)"State Library" means the library established by Government at the State Capital which has been named as Hare Krushna Mahatab State Library;
(s)"Year" means the financial year.