Section 37 in The Karnataka Public Libraries Act, 1965
37. Sections of State Central Library.-
(1)(a)One copy of each book received under the Press and Registration of Books Act, 1867 (Central Act 25 of 1867) shall be kept in the State Central Library as a Bureau of Copyright.(b)Copies of books in the Bureau of Copyright shall not be issued by way of loan of any kind but may be made available for reference in the library premises.(2)(a)The production and storage of books, sound records of books and kindred materials for the blind and the issue of such books and materials for the use of the blind shall be dealt with in the section relating to the State Library for the Blind.(b)The State Central Library may collaborate with other Libraries for the Blind in India and undertake such work as may be necessary for purposes of such collaboration.(3)(a)The State Bureau of inter-library loan shall implement such schemes of inter-library loans among the public libraries, academic libraries, State-owned libraries, aided libraries and the outlier libraries in the State as may be prescribed.(b)The State Central Library may with the approval of the State Government, collaborate in any scheme of inter-State library loans.(4)(a)The State Bibliographical Bureau shall undertake such bibliographical work as may be prescribed and may for this purpose collaborate with Departments of Government and educational and other bodies in the State.(b)The State Central Library may, with the approval of the State Government, collaborate with Bibliographical Bureaux or agencies in India and undertake such bibliographical work as may be necessary for purposes of such collaboration.(5)(a)The State Bureau of Technical Service shall be maintained for centralised technical services, such as, acquisition, classification and cataloguing of books for public libraries, academic libraries, State owned libraries, aided libraries and outlier libraries, in accordance with such schemes as may be prescribed.(b)The State Central Library may, with the approval of the State Government, collaborate with other similar Bureaux of Technical Service in India and undertake such technical work as may be necessary for purposes of such collaboration:Provided that no scheme under sub-section (3) or sub-section (5) shall be implemented in respect of any library other than a library owned or controlled by the State, except with the concurrence of the authority which owns or controls such library.
