Section 15 in The Karnataka Public Libraries Act, 1965
15. State Library Service.-
(1)Notwithstanding anything contained in any other law, all posts in the Department of Public Libraries, the State Central Library and every Local Library Authority shall be filled by appointment of persons belonging to the Karnataka State Library Service.(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.(3)The salary, allowances, gratuity, pension and other benefits of the members of the Karnataka State Library Service shall be met from the Consolidated Fund of the State.
