Section 2 in Bihar State Public Libraries and Information Centre Act, 2008
2. Definitions.
- Unless there is anything contrary to the subject or the context, in this Act -(i)'State Library' means library declared as State Library by the notification of State Government.(ii)'Government Library' means libraries fully financed by the State Government.(iii)'Aided Library' means a library fully or partially aided by the Government or Library Authority.(iv)'Unaided Library' means such library which are not aided by the Government or Library Authority.(v)'Special Library' means special library declared by the State Government.(vi)'Divisional Library' means divisional level library in the State.(vii)'District Library' means library situated at district headquarter.(viii)'Sub-divisional Library' means library situated at sub divisional headquarter.(ix)'Block Library' means library situated at Block Level.(x)'Panchayat Library' means library situated at Panchayat Level.(xi)'Village Library' means library situated at Village Level.(xii)'Public Library' means any library recognised by State Library Authority as such for the purpose of this Act.(xiii)'Private Library' means a library other than an aided public library.(xiv)'Director' means the Director of Public Library and Information Centre appointed under section 6.(xv)'District' means a revenue district.(xvi)'Library Authority' means State Library Authority constituted by the Government under this Act.(xvii)'Government' means the Govt, of the State of Bihar.(xviii)'Notification' means a notification published in the Bihar Gazette.(xix)'Prescribed' means prescribed by the rules made under this Act.Category wise Division of Library
