Section 13 in The Karnataka Public Libraries Act, 1965
13. Functions of the Department.-
(1)Subject to the control of the State Government, the Department of Public Libraries shall be responsible for the administration of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Department shall,-(a)superintend and direct all matters relating to all public libraries;(b)promote the establishment of public library service so as to achieve the purposes of this Act;(c)supervise and direct all matters relating to libraries receiving aid from the State Government;(d)maintain State Registers of Libraries and of Librarians;(e)superintend, direct, and deal with the exercise of powers and the performance of duties by Local Library Authorities under this Act;(f)ensure the proper utilisation of the Library Funds and library man-power of the State;(g)perform such other functions as may be entrusted to the Department by or under the provisions of this Act.
