Section 16 in The Karnataka Public Libraries Act, 1965
16. Constitution of Local Library Authorities.-
(1)For the purpose of organising and administering Public Libraries in the State, there shall be constituted Local Library Authorities,-(a)for the Cities of Bangalore, Hubli-Dharwar, Mangalore, Mysore and Belgaum, and for such other urban area having a population of more than one lakh, as the State Government may by notification specify, called the City Library Authority; and(b)for each revenue district, excluding the area for which a City Library Authority is constituted, called the District Library Authority;(2)Every Local Library Authority shall by the name of the area for which it is constituted, be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, and to contract, and may by the same name sue and be sued.
