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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in The West Bengal Public Libraries Act, 1979

(1)The Council shall consist of, -
(a)the Minister-in-charge of Library Services who shall be the Chairman of the Council;
(b)four persons to be elected by the members of the West Bengal Legislative Assembly from amongst themselves;
(c)[ five persons representing the interest of education, social work, cultural, literary or artistic activity, or literacy or science movement, to be nominated by the Government;] [[Clause (c) substituted by W.B. Act 41 of 1994, which was earlier as under :-
'(c) four persons to be nominated by the Government representing the interests of Universities, the West Bengal Board of Secondary Education and the West Bengal Council of Higher Secondary Education from amongst members.'.]]
(d)two representatives of the Bengal Library Association to be nominated by Executive Committee of the said Association from amongst its constituted members;
(e)[two representatives] [Words substituted for the words 'one representative' by W.B. Act 24 of 1985.] of the employees of the libraries that will come under the purview of this Act to be elected in the manner prescribed;
(f)[ two persons to be nominated by the Government from amongst the members of the Local Library authorities;] [[Clause (f) substituted by W.B. Act 41 of 1994, which was earlier as under :-
'(f) two persons elected by the Local Library Authorities from amongst the members of such authorities in the manner prescribed;'.]]
(g)one District Library Officer to be ruminated by the Government;
(h)[ one Librarian of a District Library to be nominated by the Government;] [[Clause (h) substituted by W.B. Act 24 of 1985, which was earlier as under :-
'(h) one District Librarian to be nominated by the Government;'.]]
(i)the Secretary to the Government in the [Mass Education Extension Department] [Words substituted for the words 'Education Department' by W.B. Act 41 of 1994.] or his nominee;
(j)the Director of Public Instruction, West Bengal or his nominee;
(k)four persons to be nominated by the Government who in its opinion are experts in library science and library service;
(l)the Deputy Director of Public Instruction (Social Education), West Bengal;
(m)[ the Director of Culture or his nominee;] [[Clause (m) substituted by W.B. Act 24 of 1985, which was earlier as under :-
'(m) the Director of Information and Cultural Affairs or his nominee;'.]]
(mm)[ the Director of [Mass Education Extension] [Clause (mm) inserted by W.B. Act 24 of 1985.] or his nominee;]
(n)[ the Librarian, State Central Library;] [[Clause (n) substituted by W.B. Act 24 of 1985, which was earlier as under :-
'(n) the Librarian, Central Library;'.]]
(o)[ the Director of the National Library, Calcutta, or his nominee;] [[Clauses (o) and (oo) substituted for previous clause (o) by W.B. Act 41 of 1994. Previous clause (o) was as under :-
'(o) the Librarian of the National Library. Calcutta;'.]]
(oo)[ the Director of the Raja Rammohan Roy Library Foundation or his nominee;] [[Clauses (o) and (oo) substituted for previous clause (o) by W.B. Act 41 of 1994. Previous clause (o) was as under :-
'(o) the Librarian of the National Library, Calcutta;'.]]
(p)the Director who shall be the ex officio Member-Secretary of the Council.