Section 7 in Bihar State Public Libraries and Information Centre Act, 2008
7. Separate Directorate.
(1)For achieving the objectives of this Act as a separate Directorate of Library and Information Centre shall be constituted and a Director and an Assistant Director shall be appointed by State Government. The Director will perform the responsibility of the Superintendent of Library besides the work of the Directorate.The already created post of the Superintendent of Library in the cadre of Bihar Education Service shall convert into that of the Director, Directorate of Libraries.The post of Assistant Director shall be created by conversion of any floating post of Department/Bihar Education Service Cadre.The present post of Class III and Class IV of the office of Superintendent of Library, Bihar will deemed to be post of employees of Directorate.(2)The Directorate of Library and Information Centre will perform the following functions as per the direction of Bihar State Library and Information Centre Authority.(a)To control and ensure proper utilisation of the Public Library Fund of the State and to make arrangement of audit by Finance Department/ Accountant General office and produce the report of it to Human Resource Development Department.(b)To make advice for necessity based grant to the libraries of different level of the State according to specified rules of this Act.(c)To prepare updated register of libraries and librarians in the State.(d)To prepare analytical and descriptive report relating to the functions of libraries at different level in the State and produce before the government through the State Library Authority.(e)To make supervision, direction and execution of all works relating to the Central Press and Registration of Books Act, 1867 and to organisation, maintenance, effective management and to manage its publication after preparing Bibliography of books obtained under this Act.CHAPTER-4 Library Fund
