Section 15(2) in The Karnataka Public Libraries Act, 1965
(2)The Karnataka State Library Service shall consist of the Director of Public Libraries, Chief Librarians of Cities and Districts, Librarians and such other classes and categories of posts as the State Government may from time to time determine. All members of the said service shall be Government servants, and their recruitment and conditions of service shall, subject to the provisions of Article 309 of the Constitution, be regulated by such rules as may be prescribed.
