Section 41 in The Karnataka Public Libraries Act, 1965
41. Power to make rules.-
(1)The State Government may, after previous publication, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the method of election or nomination of members to the State Library Authority, the Local Library Authorities, the Branch Library Committees and the Village Service Library Committees;(b)the maintenance of a State Library Fund and the City and District Library Funds;(c)the administration, inspection and management of the State Central Library;(d)the maintenance of accounts by the State Library Authority and the Local Library Authorities and the publication of audited statement of accounts and the reports of auditors;(e)the grants-in-aid to aided libraries and the standards to be maintained by such libraries;(f)the maintenance of State Registers of Libraries, and of Librarians;(g)the constitution of committees by the State Library Authority and the Local Library Authorities;(h)the restrictions and conditions subject to which the State Library Authority or a Local Library Authority may enter into contracts, or acquire, hold or dispose of property.(3)Every rule made under this Act shall, as soon as may be after it is made, be laid before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
