Section 27 in The Karnataka Public Libraries Act, 1965
27. Library Development Plan.-
(1)Subject to the general or special orders of the State Government , as soon as possible after a Local Library Authority is constituted and thereafter as often as may be required by the Director of Public Libraries every Local Library Authority shall, and whenever it considers it necessary so to do, a Local Library Authority may, prepare a plan (hereinafter referred to as the 'Local Library Development Plan') for establishing libraries and spreading library service within the jurisdiction of such Authority in such form and manner and containing such particulars as may be prescribed.(2)The salient features of every Local Library Development Plan prepared under sub-section (1) shall be published in such manner as may be prescribed along with a notice inviting objections and suggestions from all persons interested in the Plan within such period as may be specified in the notice. Any objection or suggestion which may be received from any person with respect to the Local Library Development Plan shall be considered by the Local Library Authority and such modifications in the Plan shall be made as the Authority deems fit.(3)The Local Library Development Plan shall thereafter be sent to the Director of Public Libraries along with a copy of the objections and suggestions received under sub-section (2). The Director of Public Libraries shall with his comments on the Local Library Development Plan submit it to the State Government for sanction.(4)The State Government may if it deems fit after ascertaining the views of the State Library Authority sanction the Local Library Development Plan with such alterations as it considers necessary. The State Government may on application by the Local Library Authority concerned, modify any Local Library Development Plan sanctioned under this sub-section.(5)(a)As soon as may be after the State Government sanctions a Local Library Development Plan under sub-section (4), the Director of Public Libraries shall in conformity with the provisions of the said Plan make an order called the Local Library Order for the area, specifying the Central Library and the Branch Libraries including branches, to be located in educational institutions, prisons and hospitals and the service stations, which shall be established and maintained by the Local Library Authority, the measures to be taken by the Local Library Authority for providing adequate library service to the people in the area and the stages in which such measures shall be taken.(b)A Local Library Order made under clause (a) may be amended in consultation with the Local Library Authority, whenever the Director of Public Libraries considers it expedient to do so.(6)Every Local Library Authority shall give effect to the Local Library Development Plan as sanctioned by the State Government and the Local Library Order made under sub-section (5).
