Section 24 in The Karnataka Public Libraries Act, 1965
24. Meetings of Local Library Authorities.-
(1)Every Local Library Authority shall meet at least twice a year on dates to be fixed by the Chairman. One of such meetings shall be the annual meeting.(2)The Chairman may also, whenever he thinks fit, convene a special meeting of the Authority for the transaction of urgent business.(3)Subject to prescribed conditions, special meetings shall be convened by the Chairman to discuss matters of urgent importance upon a requisition by the members of the Authority.(4)A Local Library Authority shall transact business in such manner and in accordance with such procedure as may be prescribed.
