Section 5(2) in Tamil Nadu Public Libraries Act, 1948
(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.
