Section 10 in The Karnataka Public Libraries Act, 1965
10. Meetings of the State Library Authority.-
(1)The State Library Authority shall meet at least twice a year on dates to be fixed by the President. One of such meetings shall be the annual meetings.(2)The President may also, whenever he thinks fit, convene a special meetings of the Authority for the transaction of urgent business.(3)Subject to prescribed conditions special meetings shall be convened by the President to discuss matters of urgent importance upon a requisition by the members of the Authority.(4)Two-fifths of the total number of members of the Authority, shall be the quorum for a meeting of the State Library Authority.(5)The President, if present, shall preside at every meeting of the Authority. In the absence of the President, the members present at the meeting shall choose one from among themselves to preside.
