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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2)(i) in The West Bengal Public Libraries Act, 1979

(i)The Government shall, in consultation with the Local Library Authority, place a person in chare of a District Library to be called the District Librarian with such qualifications and on such terms and conditions as may be prescribed;