Section 7(2) in Bihar State Public Libraries and Information Centre Act, 2008
(2)The Directorate of Library and Information Centre will perform the following functions as per the direction of Bihar State Library and Information Centre Authority.(a)To control and ensure proper utilisation of the Public Library Fund of the State and to make arrangement of audit by Finance Department/ Accountant General office and produce the report of it to Human Resource Development Department.(b)To make advice for necessity based grant to the libraries of different level of the State according to specified rules of this Act.(c)To prepare updated register of libraries and librarians in the State.(d)To prepare analytical and descriptive report relating to the functions of libraries at different level in the State and produce before the government through the State Library Authority.(e)To make supervision, direction and execution of all works relating to the Central Press and Registration of Books Act, 1867 and to organisation, maintenance, effective management and to manage its publication after preparing Bibliography of books obtained under this Act.CHAPTER-4 Library Fund
