Section 14 in The Karnataka Public Libraries Act, 1965
14. Director of Public Libraries.-
(1)A whole-time officer having the prescribed qualifications to practise the library profession shall be appointed by the State Government as theDirector of Public Libraries.(2)The Director of Public Libraries shall,-(a)function as the Librarian of the State Central Library;(b)superintendent, direct, and deal with all matters relating to the Press and Registration of Books Act, 1867 (Central Act 25 of 1867) and to the maintenance and service of the books sent under the said Act;(c)control the appointments, postings, and transfers of officers and servants in the State Library Service;(d)generally assist the State Library Authority in performing its functions;(e)exercise such other powers and performs such other duties as may be conferred or imposed on him by or under this Act.
