Section 3(2)(d) in The Orissa Public Libraries Act, 2001

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State of Odisha - Subsection

Section 3(2)(d) in The Orissa Public Libraries Act, 2001

(d)fifteen other members, to be nominated by Government as follows:

(i)one from amongst the members of the Orissa Legislative Assembly;

(ii)one from amongst the members of Parliament representing the State of Orissa or any Constituency thereof;

(iii)one from amongst the Chairpersons of Zilla Parishads in the State;

(iv)one who, in the opinion of Government, is an expert in public library system and library services;

(v)one who is the President of Secretary of any library association in the State and has rendered valuable service for the development of library movement and education;

(vi)one from amongst the teachers of Post-graduate Teaching Department of Library and Information Science of different University in the State :

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State of Odisha - Subsection

Section 3(2)(d) in The Orissa Public Libraries Act, 2001