Section 10 in The West Bengal Public Libraries Act, 1979
10. Power of a Local Library Authority.
- A Local Library Authority may -(a)provide suitable lands and buildings for public libraries and also the furniture, fittings, materials and conveniences requisite therefor;(b)[ stock public libraries with different kinds of printed, audio-visual and reprographic materials and any other thing suitable for the purpose of public libraries;] [[Clause (b) substituted by W.B. Act 41 of 1994, which was earlier as under :-'(b) stock such libraries with books, periodicals, newspapers, maps, works and specimens of art and science, lantern slides, cinema reels and any other thing suitable for the purpose.'.]](bb)[ maintain a register of the public libraries [within its jurisdiction] [Clause (bb) inserted by W.B. Act 24 of 1985.] and inspect or cause to be inspected all such libraries;](c)[ employ from time to time the officers and staff of the [sponsored public libraries declared as such under section 16A] [[Clause (c) substituted by W.B. Act 24 of 1985 which was earlier as under :-'(c) employ from time to time such officers and staff for such libraries in the manner prescribed;'.]] in such manner and on such terms and conditions as may be prescribed or directed by the Government;](d)with the previous sanction of the Government, close or discontinue any public library organised or run by it or change the site thereof;(e)recommend to the Director for withdrawal of recognition of, or discontinuance of Government grant to, any [sponsored public library declared as such under section 16A;] [Words, figures and letter substituted for the words 'public library' by W.B. Act 41 of 1994.](f)accept, with the previous section of the Director, any gift of books, or, with the previous sanction of the Government, any other gift or endowment for any purpose connected with its activities;(ff)[ implement the decisions of the Government an submit to the Government the annual report and other reports from time to time on the working of the public libraries and the public library system [within its jurisdiction;] [Clause (ff) inserted by W.B. Act 24 of 1985.]](g)provide for lectures and seminars on topical subjects and the holding of classes, and(gg)[ advise the public libraries about different service to be rendered and implement the directions of the Government regarding standards of public library services;] [Clauses (gg) to (ggggg) inserted by W.B. Act 41 of 1994.](ggg)[ develop and integrate public library system [within its jurisdiction] [Clauses (gg) to (ggggg) inserted by W.B. Act 41 of 1994.] through supervision, control and inter-library co-operative programmes and activities;](gggg)[ organize book fairs, seminars, exhibitions and other similar programmes [in different areas within its jurisdiction] [Clauses (gg) to (ggggg) inserted by W.B. Act 41 of 1994.] to popularize library services and to grow reading habits;](ggggg)[ organize library services for neo-literates and children;] [Clauses (gg) to (ggggg) inserted by W.B. Act 41 of 1994.](h)in general, do everything necessary to carry out the purposes of this Act.
