Section 5(3) in Tamil Nadu Public Libraries Act, 1948

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State of Tamilnadu - Subsection

Section 5(3) in Tamil Nadu Public Libraries Act, 1948

(3)The Local Library Authority for each district shall consist of

(a)ten members nominated by the Director, of whom -

(i)three shall be office bearers of libraries situated in the district and recognized in this behalf by the Government: and

(ii)five shall be headmasters or headmistresses of high schools or principals of colleges in the district;

(b)One member elected by the members of the district panchayat from among themselves.

(c)such number of members as may be elected by the presidents of the panchayats in the district, the presidents of the panchayats in each taluk electing one member;

(d)such number of members as may be elected by the municipal council in the district, each municipal council electing one or more members in accordance with the following scale: -

Municipalities with a population -

Number of Members.
Not exceeding one lakh	.. .. ..	one.
Exceeding on lakh but not exceeding two lakhs.	Two
Exceeding two lakhs	.. .. ...	Three

(e)the holder for the time being of an office which the Government may, form time to time, specify in this behalf.

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State of Tamilnadu - Subsection

Section 5(3) in Tamil Nadu Public Libraries Act, 1948