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State of Tamilnadu - Section

Section 5 in Tamil Nadu Public Libraries Act, 1948

5. Constitution of local libraries Authorities.

(1)For the purpose of organizing and administering public libraries in the 2 State, there shall be constituted Library Authorities, Local Library Authorities, one for the City of Tamil Nadu and one for each district.
(2)The Local Library Authority for the City of Tamil Nadu shall consist of
(a)three members elected by the Corporation of Tamil Nadu;
(b)eight members nominated by the Government, of whom
(i)three shall be office-bearers of libraries situated in the City of Tamil Nadu and recognized in this behalf by the Government;
(ii)two shall be headmasters or headmistresses of high schools in the City of Tamil Nadu; and
(iii)one shall be the principal of a college in the City of Tamil Nadu;
(c)the holder for the time being of an office which the Government may, from time to time, specify in this behalf.
(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.
(4)The member referred to in clause (c) of sub-section (2) or in clause (e) of sub- section (3), as the case may be, shall be the Secretary of the Local Library Authority concerned.
(5)The members of every Local Library Authority shall elect a Chairman and a Vice- Chairman from among themselves.Notwithstanding anything contained in the principal Act of the rules made there under, the election of Vice - Chairman by the members of the Local Library Authority. City of Chennai , on the 24th day of January 2007 shall, for all purposes, be deemed to be and to have always been, validly held in accordance with law as if the principal Act as amended by this Act had been in force at all material times when such election had been held.
(6)Subject to the provisions of sub-section (8), the term of office of a nominated or elected member of a Local Library Authority shall be three years from the date of his nomination or election, as the case may be.
(7)A vacancy in the office of a nominated or elected member of a Local Library Authority occurring otherwise than by efflux of time shall be filled by nomination or election in accordance with the provisions of sub-section (2) or sub-section (3), as the case may be, and the person nominated or elected to fill the vacancy shall, subject to the provisions of sub-section (8), hold office only for the remainder of the term for which the member whose place he takes was nominated or elected.
(8)A member nominated in his capacity as the holder of a particular office shall, if he ceases to be the holder of that office, cease to be a member of the Local Library Authority.
(9)No act of a Local Library Authority shall be deemed to be invalid by reason only of the existence of any vacancy in, or any defect in the constitution of, that Authority.
(10)Members of Local Library Authorities shall be eligible for re-nomination or re- election.