Section 19 in The M.P. Government Central Libraries Rules, 1964
19. General.
(a)The Chief Librarian may permit with the prior sanction of the Director the use of the premises of the library or any portion thereof, furniture and other articles as he may think proper, to a cultural or learned body for holding meetings, shows, etc. on application. Such application should be given at least a fortnight before the date of holding.(b)It shall be at the discretion of the Director to grant permission on such terms and conditions he may consider proper or to refuse without assigning any reasons therefor.(c)The Chief Librarian or his deputy in his absence shall have the right to ask the organisers to close the meeting, show, etc. (for which permission is given) if any time during the period he apprehends breach of peace and order.(d)The Chief Librarian may himself arrange for the meetings, shows, etc. intended for the enlightenment and entertainment of the public. Admission to such meetings, shows, etc. may be restricted to invitees or members of the library.The Chief Librarian may close the library or any of its sections temporarily in the event of meetings, shows, etc. being held.(e)No articles other than books and periodicals shall be lent out to any one for use outside the library without the sanction of the Director. The Director may in his discretion permit temporary loan of such articles on such terms and conditions as he may consider proper or may refuse permission without assigning any reasons therefor.(f)Loan of books and periodicals to a Government Department or to any recognised Institution for use for a limited period only may be permitted by the Chief Librarian or his deputy during his absence upon a written demand from the Head of the Department or office or institution. Any loss, damage or injury to the books and periodicals so lent out shall have to be made good for the borrower as provided in the rules. Arrangements for carrying and returning the books and periodicals shall be made by the borrower.(g)Any person, whether a member or a visitor, using any mode of conveyance shall, on entering the premises of the library, park his conveyance at the specified place only and shall not leave it elsewhere. If a cycle stand is provided for, the cycle shall be kept there on payment of such charges as may be fixed by the Chief Librarian from time to time.(h)The staff of the library, whether permanent or temporary, shall also be governed by these rules and shall not be entitled to any special facilities except as provided for in the rules.(i)The decision of the Chief Librarian or of his deputy during his absence in regard to all matters concerning him and which may or may not have been expressly stated in these rules shall be final and no reason shall be assigned therefor.(j)The decision of the Director in regard to those matters which concerns him under these rules shall be final and no reasons shall be assigned therefor.
