Section 16B(5) in The West Bengal Public Libraries Act, 1979
(5)Notwithstanding anything contained in this Act, -(a)the properties, funds and liabilities of the Local Library Authority for the former district, and(b)the officers and staff of the public libraries employed by the said Local Library Authority under clause (e) of section 10 and holding office immediately before the dissolution of the said Local Library Authority,shall be determined and apportioned between the Local Library Authorities constituted under sub-section (1) of section 8 for the districts created by dividing the former district, in such manner as may be prescribed, and such determination and apportionment shall be final.]
