- The following are the rules for the management of the libraries of Government Professional Colleges :-(1)The Principal shall from time to time lay down such rules as may be necessary for preserving order in the library, and shall fix the hours during which the librarian shall be present and the library open for reading or for taking out books.(R. & O. page 306.)(2)No book shall be removed from the library without the knowledge of the librarian nor (except in the case of a book required for casual reference by a member of the college staff during college hours), until after it has been entered by the librarian in a register to be kept for that purpose. This register should contain columns for the name of the book taken out, for the dates of its removal and return, for the signature, of the borrower, and for remarks (if necessary) upon the condition of the book at removal from or return to the library.(R. & O. page 305.)(3)The Principal shall determine the number of volumes that may be taken out at one time by members of the staff and by students, respectively. He shall also determine, if necessary, the kind of books that shall be issued to students.(R. & O. page 305.)(4)The Principal shall determine generally the conditions under which books may be issued to persons not connected with the college, but the following conditions shall invariably be observed:-(a)In all cases where a person not connected with the college is allowed to borrow a book, a deposit of at least Rs. 5 shall be required.(b)No back numbers of sets of periodicals shall be lent out in any circumstances.(G.O. no. 487-E., dated the 10th May 1918.)(5)Books taken out of the library must be returned to the librarian, and on no account be transferred to any other person.(Ft. & O. page 305.)(6)No marginal or other notes or markings shall be made in library books. Breach of this rule shall be punished by fine at the discretion of the Principal.(7)Any person losing or seriously damaging a volume shall pay its value or replace it with a similar volume. When it belongs to a set of series unless he can replace it, he shall pay the value of the set. Any sum realised under this rule shall be credited into the Treasury.(R. & O. page 305.)Note. - At the discretion of the Principal this rule need not be enforced in the case of a loss or accident over which the person borrowing has no control. In such cases the loss will be met by the Department.(D.P.I.'s circular no. 138, dated the 10th August 1907.)(8)Every book added to the library, whether by purchase or otherwise shall be entered by the librarian in a catalogue under its proper head.(R. & O. page 305.)(9)Towards the close of each academic year all the books shall be called in for a time for stock-taking in order that the library may be compared with the catalogue, losses may be discovered and replaced and binding and other repairs be carried out. The stock-taking should be done by a member of the teaching staff, not by the librarian himself. During this period no person, except with the special permission of the Principal shall have access to the library.(R. & O, Page 305.)(10)The condition of the library shall be briefly noticed in the annual report of the college.(R. & O. page 305.)
