Section 6 in The West Bengal Public Libraries Act, 1979
6. Appointment and functions of Director.
- The Government shall appoint a [Director of Library Services] [Words substituted for the words 'Director of Libraries' by W.B. Act 8 of 1982.] in accordance with the rules made under this Act and the Director shall, subject to the control of the Government, discharge the following functions :-(a)maintain a register of [public libraries and recognised libraries] [Word 'public' first substituted for the word 'recognised' by W.B. Act 24 of 1985, then the words within third brackets substituted for the words 'public libraries' by W.B. Act 41 of 1994.];(b)[ manage the State Central Library and the public libraries established or maintained by the Government and superintendent and direct all matters relating to such libraries;] [[Clauses (b) and (bb) substituted for previous clause (b) by W.B. Act 24 of 1985. Previous clause (b) was as under :-'(b) manage the Central Library together, with the branches of such library and shall superintend and direct all matters relating to the Central Library;'.]](bb)[ supervise and control, subject to the provisions of this Act and the rules made thereunder, all other public libraries;] [[Clauses (b) and (bb) substituted for previous clause (b) by W.B. Act 24 of 1985. Previous clause (b) was as under :-'(b) manage the Central Library together, with the branches of such library and shall superintend and direct all matters relating to the Central Library;'.]](c)[ declare, by notification, from time to time the names and addresses of the public libraries in the State;] [[Clause (c) substituted by W.B. Act 24 of 1985, which was earlier as under :-'(c) declare, in accordance with the rules made under this Act, by notification, the names and addresses of the recognised libraries in the State;'.]](d)[ superintend and direct all matters relating to the work of all Local Library Authorities under this Act and take such steps as he may consider necessary, if any action taken by a Local Library Authority is in violation of any direction of the Government or is in contravention of any provision of this Act or the rules made thereunder;] [[Clause (d) substituted by W.B. Act 24 of 1985, which was earlier as under :-'(d) superintend and direct all matters relating to the work of all local library authorities under this Act;'.]](dd)[ disapprove any action or decision of a Local Library Authority, if such action violates any direction of the Government or such decision is inconsistent with the provisions of this Act or the rules made thereunder, and report the fact of such disapproval in the subsequent meeting of the Council;] [Clause (dd) inserted by W.B. Act 24 of 1985.](e)[ submit to the Government and to the Council the annual report and other reports from time to time on the working of all public libraries and Local Library Authorities;] [[Clause (e) inserted by W.B. Act 24 of 1985, which was earlier as under :-'(e) submit to the Government in accordance with rules made under this Act a report on the working of all libraries under this Act;'.]](f)inspect or cause to be inspected periodically through officers authorised in this behalf all the public [* * * * * *] [Words 'and recognised' omitted by W.B. Act 24 of 1985.] libraries;(g)take steps for removal of defects in the working of any such library as the reports on inspection of the libraries by the officers authorised under clause (f) may disclose and take measures for enforcing the rules as may be made in this behalf and in appropriate cases obtain approval of the Government for de-recognition of the library or discontinuance of financial and other assistance to such library in the event of persistent failure to abide by the rules made under this Act or otherwise which in his opinion warrants such action;(h)guide, control and supervise the functioning of the [public libraries] [Words substituted for the word 'libraries' by W.B. Act 41 of 1994.];(hh)[ convene the meetings of the Council, keep the records of the proceedings thereof and report to the Council the decisions of the Government on all matters relating to public libraries and public library system;] [Clause (hh) inserted by W.B. Act 24 of 1985.](i)take appropriate steps for prosecution of persons responsible for any loss or injury caused to [any public library;] [Words substituted for the words 'any library' by W.B. Act 41 of 1994.](ii)[ implement the decisions of the Council after such decisions are approved by the Government and report to the Council about such implementation from time to time;] [Clause (ii) inserted by W.B. Act 41 of 1994.](j)perform such other duties and exercise such other powers in accordance with this Act or the rules made thereunder.
