Section 9A in Tamil Nadu Public Libraries Act, 1948
9A. Persons employed in Local Library Authorities to be Government servants.
(1)Notwithstanding contained in any law for the time being in force, on and from the 1st day of April 1982, all persons employed in every Local Library Authority in the posts specified in the Schedule shall become whole-time Government servants.(2)Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution the Government may make rules regulating the Conditions of service of the persons employed in the Local Library Authorities in the posts specified in the Schedule.
