Section 16B in The West Bengal Public Libraries Act, 1979
16B. [ Dissolution of Local Library Authority for former district or any committee appointed by it upon creation of more than one district by dividing former district. [Section 16B inserted by W.B. Act 13 of 1993.]
(1)If and when the Government creates more than one district by dividing any existing district (hereinafter referred to as the former district) under any law for the time being in force, the Government shall dissolve the Local Library Authority for the former district with effect from such date as the Government may be notification appoint.(2)Upon the dissolution of the Local Library Authority for the former district under sub-section (1). -(a)the members of the said Local Library Authority shall be deemed to have vacated their respective offices, and(b)any committee appointed by the said Local Library Authority under section 14 shall stand dissolved, and the members of the said committee shall be deemed to have vacated their respective offices, forthwith.(3)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Local Library Authority for the former district or any committee appointed by the said Local Library Authority under section 14 shall, until the said Local Library Authority is dissolved under sub-section (1), continue to exercise all the powers, discharge all the duties and perform all the functions of the Local Library Authority or the committee, as the case may be, under this Act or the rules or the regulations made thereunder as if the former district has not been divided into more than one district.(4)Notwithstanding anything contained in this Act or in any other law for the time being in force, -(a)anything done or any action taken by the Local Library Authority for the former district under this Act or the rules or the regulations made thereunder prior to the dissolution of the said Local Library Authority under sub-section (1), and(b)any regulations made or orders issued under the provisions of this Act or the rules or the regulations made thereunder,and continuing in force immediately before such dissolution, shall, upon the constitution under sub-section (1) of section 8 of the Local Library Authority for the districts created by dividing the former district, be applicable to the Local Library Authority for each such district and shall continue in force in so far as they are not inconsistent with the provisions of this Act or the rules or the regulations made thereunder until they are repealed or amended.(5)Notwithstanding anything contained in this Act, -(a)the properties, funds and liabilities of the Local Library Authority for the former district, and(b)the officers and staff of the public libraries employed by the said Local Library Authority under clause (e) of section 10 and holding office immediately before the dissolution of the said Local Library Authority,shall be determined and apportioned between the Local Library Authorities constituted under sub-section (1) of section 8 for the districts created by dividing the former district, in such manner as may be prescribed, and such determination and apportionment shall be final.]
