Section 3(2) in The Karnataka Public Libraries Act, 1965
(2)The State Library Authority shall consist of,-(a)the Minister in charge of Public Libraries who shall ex-officio be the President of the Authority;(b)four persons elected by the Karnataka Legislative Assembly from among its members;(c)two persons elected by the Karnataka Legislative Council from among its members;(d)one person elected by the Syndicate of each of the Universities in the State from among the members of the Syndicate;Explanation.- For purposes of this clause, in respect of the University of Agricultural Sciences, "Syndicate" means the Board of Regents.(e)one person elected by the Executive Committee of the Karnataka Library Association from among the members of the Association;(f)one person elected by the City Library Authority of the City of Bangalore from among its members;(g)one person elected by the City Library Authority of one of the cities in the State other than the City of Bangalore for which a City Library Authority is established, from among the members of such Authority, subject to the condition that such election shall be made by each City Library Authority for one term in such order or rotation as the State Government may by order determine;(h)one person elected by the District Library Authority of one of the Districts in each Revenue Division of the State from among the members of such Authority, subject to the condition that such election shall be made by each District Library Authority in every Revenue Division for one term in such order of rotation as the State Government may by order determine;(i)the Secretary to the Government, Education Department;(j)the Director of Public Instruction in Karnataka;(k)three persons nominated by the State Government who in the opinion of the State Government are experts in library science:Provided that at the first constitution of the Authority for purposes of clauses (f), (g) and (h), six persons ordinarily resident in the cities and districts of the Revenue Divisions for which the Library Authorities may be established, shall be nominated by the State Government.
