Section 17 in The Karnataka Public Libraries Act, 1965
17. Composition of City Library Authorities.-
(1)Every City Library Authority shall consist of,-(a)the Mayor of the municipal corporation or the President of the municipal council or other municipal body of the City who shall ex-officio be the Chairman of the Authority;(b)a principal of a First Grade College in the city nominated ex-officio by the State Government, who shall be the Vice-Chairman of the Authority;(c)two persons elected by the municipal corporation, municipal council or other municipal body of the city from among its members;(d)one person nominated by the State Government from among the members of governing bodies of aided libraries in the city;(e)a Headmaster of a High School in the city nominated ex-officio by the State Government;(f)one person nominated by the council of the city branch, if any, of the Karnataka Library Association;(g)an officer of the Department of Public Instruction having jurisdiction over the city, nominated ex-officio by the State Government.(h)two persons nominated by the State Government from among persons ordinarily resident in the city.(2)The Chief Librarian of the city shall ex-officio be the Secretary of the City Library Authority and of the Committees of the said Authority.
