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State of Karnataka - Section

Section 42 in The Karnataka Public Libraries Act, 1965

42. Power of State Library Authority and Local Library Authorities to make bye-laws.-

(1)The State Library Authority and every Local Library Authority may, subject to the provisions of this Act and the rules made thereunder and with the previous sanction of the State Government, by notification, make bye-laws generally to carry out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:-
(a)the admission of the public to the public libraries under the control of the State Library Authority or the Local Library Authority subject to such conditions as may be specified in such bye-laws:
Provided that no fees shall be charged for such admission;
(b)the guarantee or security to be furnished by persons desiring to use such libraries, against injury to, or misuse, destruction or loss of the property of such libraries;
(c)the manner in which the property of such libraries may be used and the protection of such property from injury, misuse, destruction or loss;
(d)the authority to be exercised by the officers and servants of the State Library Authority or the Local Library Authority for the purpose of exclusion or removal from any such library of any person who contravenes or does not comply with any provisions of this Act or any rule or bye-law made thereunder;
(3)Every bye-law made under this section shall be subject to the condition of previous publication for a period of not less than thirty days, and such publication shall be in the official Gazette and in such other manner as may be prescribed.
(4)The State Government may by notification modify or cancel any bye-law made by State Library Authority or a Local Library Authority under this section:Provided that before modifying or cancelling any bye-law, the State Government shall give the State Library Authority or the Local Library Authority concerned a reasonable opportunity to make its representations in the matter.