Section 8(2) in The West Bengal Public Libraries Act, 1979
(2)[Each Local Authority except the Local Library Authority for each of the areas within the jurisdiction of the Darjeeling Gorkha Hill Council and the Siliguri Mahakuma Parishad,] [Words substituted for the words 'The Local Library Authority for each district' by W.B. Act 7 of 1998.] shall consist of :-(i)[ the District Magistrate of the district (other than Calcutta) or his nominee not below the rank of Sub-divisional Officer or, in the case of Calcutta, the Director, shall be the Chairman;] [[Clause (i) substituted by W.B. Act 24 of 1985, which was earlier as under :-'(i) the District Magistrate of the district or, in the case of Calcutta, the Director, who shall be the Chairman;'.]](ii)the District Library Officer, who shall function as ex officio Member-Secretary of the Local Library Authority;(iii)the [District Mass Education Extension Officer] [Words substituted for the words 'District Social Education Officer,' by W.B. Act 7 of 2003.];(iiia)[ the District Information Officer;] [Clause (iiia) inserted by W.B. Act 41 of 1994.](iv)[ two representatives of the employees of different public libraries to be elected from amongst themselves in the manner prescribed;] [[Clause (iv) substituted W.B. Act 24 of 1985, which was earlier as under :-'(iv) two representatives of the Associations of the employees of the different public libraries to be nominated by the Government;'.]](v)[ two members to be nominated by the Government from amongst the Commissioners of the municipalities, or Councillors of the Corporation, within the district;] [[Clause (v) substituted by W.B. Act 41 of 1994, which was earlier as under :-'(v) two members to be nominated by the Government from amongst the Commissioners of the Municipalities within the district or in the case of Calcutta, from amongst the Councillors of Corporation;'.]](vi)two representatives of the district branch of the Bengal Library Association to be nominated by the Executive Committee of the said Association;(vii)one person to be nominated by Sabhadhipati from amongst the members of the Zilla Parishad in the district [or, in the case of Calcutta to be nominated by the Mayor of the Corporation from amongst the Councillors of the Corporation;] [Words inserted by W.B. Act 8 of 1982.](viii)two persons nominated by the Government from amongst the members of the Panchayat Samitis in the district [or, in the case of Calcutta, from amongst the persons interested in library services;] [Words inserted by W.B. Act 8 of 1982.](ix)[ two persons nominated by the Government from amongst the members of the managing committees of public libraries;] [[Clause (ix) substituted by W.B. Act 8 of 1982, which was earlier as under :-'(ix) two persons nominated by the Government, of whom -(a)one shall be a member of the Governing Bodies of recognised libraries in the district, and(b)the other from the Advisory Committees, if any, of the libraries under the District Library;'.]](ixa)[ four persons representing the interest of education, social work, cultural, literary or artistic activity, or literacy or science movement, to be nominated by Government;] [Clause (ixa) inserted by W.B. Act 41 of 1994.][* * * * * * * * * * * * * * *] [[Clauses (x), (xi) and (xii) omitted by W.B. Act 41 of 1994, which were as under :-'(x) a teacher of or University or a College or Polytechnic in the district to be nominated by the Government;(xi)a teacher of High School or a Higher Secondary School in the district to be nominated by the Government;(xii)a teacher of a Primary School in the district to be nominated by the Government;'.]][* * * * * * * * * * * * * * *] [[Clauses (x), (xi) and (xii) omitted by W.B. Act 41 of 1994, which were as under :-'(x) a teacher of or University or a College or Polytechnic in the district to be nominated by the Government;(xi)a teacher of High School or a Higher Secondary School in the district to be nominated by the Government;(xii)a teacher of a Primary School in the district to be nominated by the Government;'.]][* * * * * * * * * * * * * * *] [[Clauses (x), (xi) and (xii) omitted by W.B. Act 41 of 1994, which were as under :-'(x) a teacher of or University or a College or Polytechnic in the district to be nominated by the Government;(xi)a teacher of High School or a Higher Secondary School in the district to be nominated by the Government;(xii)a teacher of a Primary School in the district to be nominated by the Government;'.]](xiii)two M.L.As. of the district to be nominated by the Government;(xiv)[ the Librarians of District Libraries.] [[Clause (xiv) substituted by W.B. Act 8 of 1982, which was earlier as under :-'(xiv) the Librarian/Librarians of the District Library/Libraries.'.]]
