Section 9 in Tamil Nadu Public Libraries Act, 1948
9. Powers of Local Library Authorities.
- A Local Library Authority may -(a)provide suitable lands and buildings for public libraries and also the furniture, fittings, materials and conveniences requisite therefor;(b)stock such libraries with books, periodicals, newspapers, maps, works and specimens of art and science, lantern slides, cinema reels and any other thing suitable for their purpose.(c)employ from time to time such staff as it considers necessary, 'or such libraries;(d)with the previous sanction of the Government, close or discontinue an public library or change the site thereof:(e)[ accept, with the previous sanction of the Director or the Government, any gift of books, or with the previous sanction of the Government, any other gift or endowment for any purpose connected with is activities:] [Substituted by section 2 of the Tamil Nadu Public Libraries (Amendment) Act, 1954 Tamil Nadu Act XXI of 1954).](f)provide for lectures and the holding of classes; and(g)in general, do everything necessary to carry out the provisions of this Act.
