Section 26(2) in The Karnataka Public Libraries Act, 1965
(2)For purposes of sub-section (1), a Local Library Authority may,-(a)provide suitable lands and buildings for public libraries, and the furniture, fittings, equipment and other conveniences necessary for the purpose;(b)provide such libraries with books, periodicals, newspapers, maps, gramophone records, manuscripts, works and specimens of art and science, lantern slides, films, cinema projectors, recorders and the like;(c)with the previous sanction of the Government shift or close any public library;(d)accept any endowment or gift for any purpose connected with its activities;Provided that no gift or endowment of an immovable property shall be accepted without the previous sanction of the State Government;(e)provide for lectures and conduct other activities as may be conducive to the carrying out of the purposes of this Act;(f)with the consent of the management and the previous sanction of the State Government acquire any library on such conditions as may be approved by the State Government ;(g)with the sanction of the State Government do any other thing that may be conducive to the furtherance of the purposes of this Act;(h)exercise such other powers and perform such other duties as may be conferred or imposed by or under this Act.
