Section 13(2) in The Karnataka Public Libraries Act, 1965
(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.
