Section 18 in The Karnataka Public Libraries Act, 1965
18. Composition of District Library Authorities.-
(1)Every District Library Authority shall consist of,-(a)the Deputy Commissioner of the district who shall ex-officio be the Chairman of the Authority;(b)the Deputy Director of Public Instructions incharge of the district;(c)two persons elected from among its members by the District Development Council;(d)one person elected from among its members by each municipal council or other municipal body in the district with jurisdiction over a municipal area other than an area for which a City Library Authority is established having a population of not less than fifty thousand;(e)two persons nominated by the State Government from among the members of municipal councils or other municipal bodies in the district with jurisdiction over a municipal area having a population of less than fifty thousand;(f)one person nominated by the council of the District Branch, if any, of the Karnataka Library Association;(g)one person nominated by the State Government from among the members of the Taluk Development Boards in the district;(h)two persons nominated by the State Government from among the members of the village panchayats and town panchayats in the district;(i)two persons nominated by the State Government from among the members of the governing bodies of aided libraries in the district;(j)a Principal of a First Grade College in the district nominated ex-officio by the State Government ;(k)a Headmaster of a High School in the district nominated ex-officio by the State Government ;(l)an officer of the Department of Public Instruction having jurisdiction over the district or a part thereof nominated ex-officio by the State Government;(m)three persons nominated by the State Government from among persons ordinarily resident in the district;(2)The Vice-Chairman of the District Library Authority shall be elected by the members from among themselves.(3)The Chief Librarian of the district shall ex-officio be the Secretary of the District Library Authority and of the Committees of the said Authority;
