Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] State of Karnataka - Subsection Section 17(1)(a) in The Karnataka Public Libraries Act, 1965 (a)the Mayor of the municipal corporation or the President of the municipal council or other municipal body of the City who shall ex-officio be the Chairman of the Authority;