Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in The Orissa Public Libraries Act, 2001

8. Powers and functions of Director.

- Subject to the control of the Government, the Director shall -
(a)be responsible to implement the plans, policies schemes and programmes of the Library Authority; and
(b)subject to the provision of this Act, exercise such powers and perform such functions as may be prescribed.