Section 3(2) in The Orissa Public Libraries Act, 2001
(2)The Council shall consist of the following members, namely ;(a)the Minister-in-Charges of the Department of Tourism and Culture (Culture) who shall be Chairperson of the Council;(b)Secretaries to Government in the Departments of Tourism and Culture (Culture), Higher Education, School and Mass Education, Revenue, Information and Public Relations, Panchayati Raj, Finance and Information Technology;(c)Director, Public Libraries, who shall be the Member-Secretary; and(d)fifteen other members, to be nominated by Government as follows:(i)one from amongst the members of the Orissa Legislative Assembly;(ii)one from amongst the members of Parliament representing the State of Orissa or any Constituency thereof;(iii)one from amongst the Chairpersons of Zilla Parishads in the State;(iv)one who, in the opinion of Government, is an expert in public library system and library services;(v)one who is the President of Secretary of any library association in the State and has rendered valuable service for the development of library movement and education;(vi)one from amongst the teachers of Post-graduate Teaching Department of Library and Information Science of different University in the State :Provided that the members specified in Sub-clause (iii) and (vi) shall be nominated on rotation basis in the manner as may be prescribed.(vii)three representative of rural aided libraries from three Revenue Divisions of the State of may be nominated by concerned Revenue Divisional Commissioner;(viii)three eminent writers, of whom two shall be women, as may be nominated by the Government;(ix)two eminent persons from outlying Oriya speaking tracts across the State border; and(x)one representative of the book publishers as may be nominated by the Government.
