Section 5 in The Orissa Public Libraries Act, 2001
5. Powers and functions of Library Authority.
- Subject to the provisions of this Act, the rules made thereunder and the general or special direction, if any, of the Government, the Library Authority shall exercise the following powers and perform the following functions, namely :(a)to evolve, and, subject to the approval of Government, finalise perspective plans for the developments of public library system and library services in the State which shall be executed by it through the Director and to co-ordinate, and determine the standard of library services form village level to State level;(b)to sanction the opening of Public Libraries subject to availability of funds;(c)to decide policy for the selection and purchase of books required by Public Libraries in the State and, for that purpose, constitute sub-committed in such manner and consisting of such persons as may be prescribed;(d)to set up such other sub-committees may be necessary from time to time to regulate its work;(e)to approve and submit to Government every year, the audited statements of accounts and utilisation certificates of its funds;(f)to accept endowments, be quests, donations, grants, and transfer of any movable and immovable properties made over to the Library Authority; and(g)to exercise such other powers and perform such other functions as may be prescribed.
