Section 19 in The Maharashtra Universities Act, 1994
19. Librarian.
(1)(a)Where, in a university, there is a department of library science, the head of that department, not below the rank of Reader, shall ex-officio, function as the Librarian.(b)Where, in a university, there is no department of library science, or where the head of the department is below the rank of reader, the Librarian shall be the principal officer of the university library. He shall be full-time salaried officer of the university. He shall work directly under the control of the Vice-Chancellor.(2)The Librarian shall be appointed by the Vice-Chancellor on the recommendation of a selection committee constituted for the purpose. His qualifications, emoluments, and terms and conditions of service shall be as recommended by the University Grants Commission and approved by the State Government.(3)When the office of the Librarian falls vacant, or when the Librarian is, by reason of illness or absence or any other cause unable to perform the duties of his office, such duties shall be performed for the time being, by such person as the Vice-Chancellor may appoint, for the purpose, for a period not exceeding six months or until a new Librarian is appointed, or the Librarian resumes his duties, whichever is earlier.(4)The Librarian shall be responsible for the development, modernization, upkeep and management of the university library or libraries and shall be responsible for maintaining the standards of teaching, research and professional skills in library science, in the university department of library science, if any, and offer his help and advice in this respect to the librarians or libraries of affiliated college or recognized institutions.(5)The Librarian shall be custodian of all books, periodicals, manuscripts, journals and library equipment, and shall ensure that no irregularities take place and that the books, periodicals, manuscripts, journals and library equipments are not lost. He shall cause periodical verification of stock. He shall have the right to advise the university on all matters including those for mobilising additional resources to meet the developmental expenditure of the university library or libraries.(6)The Librarian shall be Member-Secretary of the Library Committee and shall ensure proper implementation of the decisions taken by the Library Committee.
