Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(h) in The West Bengal Public Libraries Act, 1979

(h)guide, control and supervise the functioning of the [public libraries] [Words substituted for the word 'libraries' by W.B. Act 41 of 1994.];
(hh)[ convene the meetings of the Council, keep the records of the proceedings thereof and report to the Council the decisions of the Government on all matters relating to public libraries and public library system;] [Clause (hh) inserted by W.B. Act 24 of 1985.]
(i)take appropriate steps for prosecution of persons responsible for any loss or injury caused to [any public library;] [Words substituted for the words 'any library' by W.B. Act 41 of 1994.]
(ii)[ implement the decisions of the Council after such decisions are approved by the Government and report to the Council about such implementation from time to time;] [Clause (ii) inserted by W.B. Act 41 of 1994.]