Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PUBLIC LIBRARIES (CONSTITUTION OF LIBRARY AUTHORITIES) RULES, 1966 CONTENTS 1. Title and commencement 2. Definitions 3. Election of members to the State Library Authority 4. Election and nomination of members to a City Library Authority 5. Election of members to a District Library Authority KARNATAKA PUBLIC LIBRARIES (CONSTITUTION OF LIBRARY AUTHORITIES) RULES, 1966 In exercise of the powers conferred by Section 41 of the Karnataka Public Libraries Act, 1965 (Karnataka Act 10 of 1965), the Government of Karnataka hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of the said section, in Notification No. ED 26 SLS 65 as GSR No. 876 in Part IV-2-C(i) of the Karnataka Gazette, Extraordinary (No. 61), dated the 28th March, 1966. 1. Title and commencement :- (1) These rules may be called the Karnataka Public Libraries (Constitution of Library Authorities) Rules, 1966. (2) They shall be deemed to have come into force on the First day of April, 1966. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Karnataka Public Libraries Act, 1965 (Karnataka Act 10 of 1965); (b) "Section" means a section of the Act. 3. Election of members to the State Library Authority :- (1) The election of four persons to the State Library Authority by the Karnataka Legislative Assembly from amongst its members and two persons by the Karnataka Legislative Council from amongst its members to be held in accordance with clauses (b) and (c) of sub- section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1 9 6 5 shall be according to the principle of proportional representation by means of the single transferable vote. (2) One person to be elected to the State Library Authority by the Syndicate of each of the Universities in the State in accordance with clause (d) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 , shall be elected at a meeting of the Syndicate of such University by a simple majority vote of the members present and voting, at such meeting. (3) One person to be elected by the Executive Committee of the Karnataka Library Association under clause (e) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of the Executive Committee of such Association convened for the purpose, from among the members of such Association by a simple majority vote of the members of the Executive Committee present and voting at such meeting. 4. Election and nomination of members to a City Library Authority :- (1) Two persons to be elected to a City Library Authority by the members of the municipal Corporation, municipal Council or other municipal body of a city for which such Authority is constituted shall be elected at a meeting of such Corporation, municipal Council or other municipal body of the city by a simple majority vote of members of such municipal Corporation, municipal Council or other municipal body, as the case may be, present and voting, at such meeting. (2) One person to be nominated by the Council of the City Branch of the Karnataka Library Association under clause (f) of sub-section (1) of Section 17 OF THE Karnataka Public Libraries Act, 1965 shall be selected at a meeting of the Executive Committee of such Branch Association convened for the purpose, from among the members of such Branch Association by a simple majority vote of the members of the Executive Committee present and voting, at such meeting. 5. Election of members to a District Library Authority :- (1) Two persons to be elected to a District Library Authority by the members of the District Development Council of a District for which such Authority is constituted shall be elected at a meeting of the District Development Council of such District by a simple majority vote of the members of the District Development Council present and voting, at such meeting. (2) One person to be elected to a District Library Authority by each municipal Council or other municipal body in the district from among its members in accordance with clause (d) of sub-section (1) of Section 18 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of each such municipal Council or other municipal body of the district by a simple majority vote of the members of such municipal Council or other municipal body present and voting, at such meeting. (3) One person to be nominated by the Council of the District Branch of the Karnataka Library Association under clause (f) of sub- section (1) of Section 18 OF THE Karnataka Public Libraries Act, 1965 shall be selected at a meeting of the Executive Committee of such Branch Association convened for the purpose, from among the members of such Branch Association by a simple majority vote of the members of the Executive Committee present and voting, at such meeting.