Section 3 in The Orissa Public Libraries Act, 2001
3. Constitution of Orissa Public Library Council.
(1)For the purpose of advising the Government on matters concerning the management and development of public library system and library services in the State, formulation of training policies and programmes in relation to such system and services and such other matters relating thereto as may be prescribed, the Government may, by notification, constitute a Council to be called the Orissa Public Library Council.(2)The Council shall consist of the following members, namely ;(a)the Minister-in-Charges of the Department of Tourism and Culture (Culture) who shall be Chairperson of the Council;(b)Secretaries to Government in the Departments of Tourism and Culture (Culture), Higher Education, School and Mass Education, Revenue, Information and Public Relations, Panchayati Raj, Finance and Information Technology;(c)Director, Public Libraries, who shall be the Member-Secretary; and(d)fifteen other members, to be nominated by Government as follows:(i)one from amongst the members of the Orissa Legislative Assembly;(ii)one from amongst the members of Parliament representing the State of Orissa or any Constituency thereof;(iii)one from amongst the Chairpersons of Zilla Parishads in the State;(iv)one who, in the opinion of Government, is an expert in public library system and library services;(v)one who is the President of Secretary of any library association in the State and has rendered valuable service for the development of library movement and education;(vi)one from amongst the teachers of Post-graduate Teaching Department of Library and Information Science of different University in the State :Provided that the members specified in Sub-clause (iii) and (vi) shall be nominated on rotation basis in the manner as may be prescribed.(vii)three representative of rural aided libraries from three Revenue Divisions of the State of may be nominated by concerned Revenue Divisional Commissioner;(viii)three eminent writers, of whom two shall be women, as may be nominated by the Government;(ix)two eminent persons from outlying Oriya speaking tracts across the State border; and(x)one representative of the book publishers as may be nominated by the Government.(3)The term of office of, the procedure to be followed in discharge of their functions by, and the manner of filing casual vacancies among members of the Council shall be such as may be prescribed.
