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State of Odisha - Section

Section 7 in The Orissa Public Libraries Act, 2001

7. Constitution of Directorate.

(1)The Government shall, for the purpose of carrying out the objects of this Act, constitute a separate Directorate to be called the Directorate of Public Libraries, which shall be headed by the Director of Public Libraries referred to in Sub-section (2) and shall consist of such other Officers and employees as may be prescribed by way of restructuring the posts attached to the Library Section of the Existing Directorate of Culture of the Government and State Library with the staff continuing against those posts in the prescribed manner.
(2)The Director, Culture shall be the Director of Public Libraries.