Section 26 in The Karnataka Public Libraries Act, 1965
26. Powers and functions of Local Library Authorities.-
(1)It shall be the duty of every City Library Authority and every District Library Authority to provide library service to the persons residing in the area within its jurisdiction. The Library Authority shall in every City establish a City Central Library and Branch Libraries and in every district establish a District Central Library and branch libraries.(2)For purposes of sub-section (1), a Local Library Authority may,-(a)provide suitable lands and buildings for public libraries, and the furniture, fittings, equipment and other conveniences necessary for the purpose;(b)provide such libraries with books, periodicals, newspapers, maps, gramophone records, manuscripts, works and specimens of art and science, lantern slides, films, cinema projectors, recorders and the like;(c)with the previous sanction of the Government shift or close any public library;(d)accept any endowment or gift for any purpose connected with its activities;Provided that no gift or endowment of an immovable property shall be accepted without the previous sanction of the State Government;(e)provide for lectures and conduct other activities as may be conducive to the carrying out of the purposes of this Act;(f)with the consent of the management and the previous sanction of the State Government acquire any library on such conditions as may be approved by the State Government ;(g)with the sanction of the State Government do any other thing that may be conducive to the furtherance of the purposes of this Act;(h)exercise such other powers and perform such other duties as may be conferred or imposed by or under this Act.
