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State of Uttar Pradesh - Section

Section 453 in The General Rules (Civil), 1957

453. Librarian and his duties.

- In each office and official, to be nominated by the District Judge, shall be specially placed in charge of the Library as he may think fit.It shall be the duty of the Librarian -
(1)to stamp the seal of the court on the title page, the tenth page and the last page of print of each book;
(2)to affix on the lower portion of the back of every book received for deposit in the library a label in the following form-
GOVERNMENT PROPERTY
Class sub-headSerial No.
District Court Received District
Library The ........... 20  
N.B. - These labels in two or three different sizes in English and in Hindi will be supplied on indent by the Government Press).
(3)to submit to the Registrar of the High Court after 1st January each year, a certificate as to the condition of the books in the Library;
(4)to check the catalogue at the commencement of each year;
(5)to issue books from the library in accordance with the rule following, and to see that no books are issued otherwise;
(6)to report the loss of any books from the library as soon as discovered.