Section 10 in The Orissa Public Libraries Act, 2001
10. District and City Libraries.
(1)The Government may, by notification, establish a District Library in the headquarters of every district and, for the purpose of this section, a District Library established by Government prior to the commencement of this Act, shall be deemed to be a District Library established under this Act.(2)Where the population of any city, town or any other urban area is two lakhs or more, the Government may, by notification establish in that area a City Library or declare an existing library, which is established by it, to be a City Library, notwithstanding that a District Library is already existing in the concerned district.
