Section 16(2) in The West Bengal Public Libraries Act, 1979
(2)(i)The Government shall, in consultation with the Local Library Authority, place a person in chare of a District Library to be called the District Librarian with such qualifications and on such terms and conditions as may be prescribed;(ii)The District Librarian shall, subject to the control of the Local Library Authority, manage the affairs of a District Library.'.]]- The Government shall appoint a person to be called the District Library Officer on such terms and conditions as may be prescribed. The District Library Officer shall exercise such power and perform such duties as may be prescribed.]
