Section 3 in The West Bengal Public Libraries Act, 1979
3. State Library Council and its functions.
- [(1) The Government shall constitute a State Library Council (hereinafter referred to as the Council) for the purpose of advising the Government on' the management of the State Central Library, on matters relating to policies and programmes for the development and management of public libraries and public library system and on such other matters as may be referred to it.(2)The Council shall advise the Government on any scheme prepared by a Local Library Authority under section 15 and also on the principles governing the aid to a library under this Act.] [[Sub-sections (1) and (2) substituted by W.B. Act 24 of 1985, which were earlier as under :-'(1) The Government shall constitute a State Library Council (hereinafter referred to as the Council) for the purpose of advising the Government on the management of the Central Library, on matters of public library system and on such other matter relating to libraries and library service as may be referred to it.(2)The Council shall, in consultation with Local Library Authorities constituted under Chapter III, also formulate the principles governing the eligibility of private libraries to receive recognition or aid under this Act.'.]](3)The Council shall exercise such power and perform such duties as may be prescribed.
