Section 29(2) in The Karnataka Public Libraries Act, 1965
(2)Every Branch Library Committee shall consist of,-(a)the Branch Librarian who shall ex-officio be the Chairman and convener of the Committee;(b)one person representing the area which the Branch Library serves, on the municipal council or other municipal body or the panchayat having jurisdiction over that area, elected by the body concerned;(c)three teachers of educational institutions in the area in which the branch library is located, nominated by the Chief Librarian of the City or the Chief Librarian of the district, as the case may be;(d)three persons from among the registered borrowers of the branch library nominated by the Chief Librarian of the City or the Chief Librarian of the district, as the case may be.
