Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PUBLIC LIBRARIES RULES, 1966 CONTENTS CHAPTER 1 :- Preliminary 1. Title 2. Definitions CHAPTER 2 :- Election to Library Authorities, and Branch Library Committees 3. Election of Members to the State Library Authority. 4. Period within which elections to State Library Authority should be completed. 5. Selection of members to a City Library Authority. 6. Selection of members to a District Library Authority. 7 . Period within which election to a City Library Authority or the District Library Authority should be completed. 8. Election to a Branch Library Committee. CHAPTER 3 :- Meetings of Library Authorities 9. Notice of meetings of the State Library Authority. 10. Procedure for transaction of business at a meeting of the State Library Authority. 11. Meetings of local Library Authorities and the procedure to be followed at such meetings. 12. Election of Vice-Chairman of the District Library Authority. CHAPTER 4 :- State Librarian 13. Qualifications of the State Librarian. CHAPTER 5 :- Local Library Development Plans 14. Preparation of City Library Development Plan. 15. Preparation of District Library Development plan. 1 6 . M anner of publication of the salient features of Library Development Plans. CHAPTER 6 :- Maintenance of Library Funds 17. Maintenance of State Library Fund. 18. Maintenance of City Library Fund. 19. Maintenance of District Library Fund. 20. Manner of crediting Government grants to District Library Fund. CHAPTER 7 :- Accounts, Audit and Annual Report 21. Maintenance of accounts 22. Audit, Disallowance and Surcharge. 23. Information and particulars to be included in the Annual Report CHAPTER 8 :- Aided Libraries 24. Conditions to be fulfilled by aided libraries. CHAPTER 9 :- Maintenance of State Registers of Libraries and Librarians 25. Maintenance of State Registers of Libraries and Librarians. CHAPTER 10 :- Constitution of Committee by Library Authorities 26. Constitution of committees by the State Library Authority. 27. Constitution of Committees by Local Library Authorities. 28. Declaration of result of election. 29. Validity of votes CHAPTER 11 :- Restrictions regarding contracts to be entered into by the Library Authorities 30. Restrictions regarding contracts to be entered into by the Library Authorities. CHAPTER 12 :- Publication of Bye-laws 31. Manner of publication of bye-laws. CHAPTER 13 :- Period for preferring appeal against decision of State Librarian 32. Period for preferring appeal. 33. Repeal. KARNATAKA PUBLIC LIBRARIES RULES, 1966 In exercise of the powers conferred by Section 41 of the Kamataka 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 66, dated the 20th October, 1966 as No. GSR 1195 in Part IV-2-C(i) of the Karnataka Gazette, dated the 27th October, 1966, namely. CHAPTER 1 Preliminary 1. Title :- These rules may be called the Karnataka Public Libraries Rules, 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) "Annexure"means an Annexure appended to these rules; (c) "Section" means a section of the Act. CHAPTER 2 Election to Library Authorities, and Branch Library Committees 3. Election of Members to the State Library Authority. :- (1) The election of four persons by the Karnataka Legislative Assembly and two persons by the Karnataka Legislative Council to be held under clause (b) or clause (c), as the case may be, of sub- section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 shall be according to the principle of proportional representation by means of the single transferable vote. (2) One person to be elected by the Syndicate of each of the Universities in the State under 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 the 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 its members by a simple majority vote of the members of the Executive Committee present and voting, at such meeting. (4) One person to be elected by the City Library Authority of the City of Bangalore under clause (f) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of the said Authority convened for the purpose by a simple majority vote of the members present and voting at such meeting. (5) One person to be elected by the City Library Authority under clause (g) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of such Authority convened for the purpose, by a simple majority vote of the members present and voting at such meeting. (6) One person to be elected by the District Library Authority under clause (h) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of such Authority convened for the purpose by a simple majority vote of the members present and voting at such meeting. 4. Period within which elections to State Library Authority should be completed. :- Where a person has to be elected as a member of the State Library Authority by any of the bodies referred to in sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 , (a) consequent upon the expiry of the term of office of a member, not later than two months before the date of expiry of such term; or (b) for filling a vacancy referred to in section to be filled by election, immediately after the occurrence of such vacancy, the State Librarian shall intimate where the person to be elected is from among the members of, (i) the Karnataka Legislative Assembly, the Secretary of the Assembly; (ii) the Karnataka Legislative Council, the Secretary of the Council; (iii) the Syndicate of each of the Universities in the State, the Registrar of such University; (iv) the Karnataka Library Association, the Secretary of such Association; (v) any of the Library Authorities referred to in clauses (f), (g) and (h) of sub-section (2) of Section 3 OF THE Karnataka Public Libraries Act, 1965 , the Secretary of the appropriate Library Authority, to elect persons before the date of expiry of the term of office of the members of the State Library Authority, and where the election is for filling any vacancy, not later than one month from the date of receipt of such intimation. 5. Selection of members to a City Library Authority. :- (1) Two persons to be elected to a City Library Authority under clause (c) of sub-section (1) of Section 17 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of the Municipal Corporation, Municipal Council or other municipal body of the City by a simple majority vote of the members of such Corporation, Council or 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. 6. Selection of members to a District Library Authority. :- (1) Two persons to be elected to a District Library Authority under clause (c) of sub-section (1) of Section 18 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of the District Development Council of the District by a simple majority vote of the members of such Council present and voting, at such meeting. (2) One person to be elected to a District Library Authority under clause (d) of sub-section (1) of Section 18 OF THE Karnataka Public Libraries Act, 1965 by each municipal Council or other municipal body in the District shall be elected at a meeting of each such Council or body, as the case may be, by a simple majority vote of the members of such Council or 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 (b) 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. 7. Period within which election to a City Library Authority or the District Library Authority should be completed. :- (1) Where a person has to be elected as a member of a City Library Authority by a body referred to in clause (c) of sub-section (1) of Section 17 OF THE Karnataka Public Libraries Act, 1965 , (a) consequent upon the expiry of the term of office of a member, not later than two months before the date of expiry of such term; or (b) for filling a vacancy referred to in Section 19 OF THE Karnataka Public Libraries Act, 1965 to be filled by election, immediately after the occurrence of such vacancy the Chief Librarian of the City shall intimate the Municipal Commissioner, or Chief Officer, of the Municipal Corporation, Municipal Council or other municipal body of the City, as the case may be, to elect persons before the date of expiry of the term of office of the members of such City Library Authority, and where the election is for filling any vacancy not later than one month from the date of receipt of such intimation. (2) Where a person has to be elected as a member of a District Library Authority by any of the bodies referred to in clauses (e) and (d) of sub-section (1) of Section 18 OF THE Karnataka Public Libraries Act, 1965 , (a) consequent upon the expiry of the term of office of a member, not later than two months before the date of expiry of such term; or (b) for filling a vacancy referred to in Section 18 OF THE Karnataka Public Libraries Act, 1965 , to be filled by election, immediately after the occurrence of such vacancy, the Chief Librarian of the District shall intimate where the person to be elected is from among the members of, (i) the District Development Council, the Secretary of such Council; (ii) a Municipal Council, or other municipal body in the District, the Chief Officer of each such Municipal Council or President of the municipal body, as the case may be to elect persons before the date of expiry of the term of office of the members of the District Library Authority, and where the election is for filling any vacancy, not later than one month from the date of receipt of such intimation. 8. Election to a Branch Library Committee. :- One person to be elected to a Branch Library Committee under clause (b) of sub-section (2) of Section 29 OF THE Karnataka Public Libraries Act, 1965 shall be elected at a meeting of the municipal Council, or other municipal body or panchayat having jurisdiction, by a simple majority vote of the members of such council, body or panchayat, as the case may be, present and voting, at such meeting. CHAPTER 3 Meetings of Library Authorities 9. Notice of meetings of the State Library Authority. :- (1) The Secretary shall give ten clear days' notice of every meeting of the State Library Authority to the members and shall forward with the notice an agenda paper containing the business to be transacted at the meeting. The President may place before the meeting any urgent item of business not included in the agenda. (2) A special meeting shall be convened by the President for a date not more than fifteen days after the receipt of a written request in this behalf subject to the condition that the matters of urgent importance to be discussed at such special meeting are specially indicated in writing, and such request is supported by not less than one-third of the members of the State Library Authority. 10. Procedure for transaction of business at a meeting of the State Library Authority. :- (1) If at any meeting there is no quorum, the President shall adjourn the meeting to a subsequent date. The Secretary shall give fresh notice of five clear days indicating the date and time of the adjourned meeting, and the business which should have been brought before the original meeting, had there been a quorum thereat shall be brought before the adjourned meeting and may be disposed of at such meeting provided there is quorum. (2) All questions at any meeting of the State Library Authority shall be decided by a majority of the votes of the members present and voting and in case of equity of votes, the persons presiding shall have and exercise a second or casting vote. (3) Voting shall be by show of hands but the State Library Authority may resolve that any question shall be decided by ballot. (4) Except when voting is demanded by ballot, a declaration by the person presiding at such meeting that a proposition has been carried or lost shall be conclusive evidence of such proposition having been adopted or negatived, as the case may be. (5) When voting is by ballot, the votes of all the members present who desire to vote shall be taken under the direction of the person presiding at the meeting and the result of the voting shall be deemed to be the decision of the State Library Authority at such meeting. (6) The Secretary shall maintain a record of the proceedings and decisions of the meetings of the State Library Authority under the directions of the President. 11. Meetings of local Library Authorities and the procedure to be followed at such meetings. :- (1) In the absence of the Chairman, and the Vice-Chairman, at a meeting of the local library authority, the members present at the meeting shall choose one among themselves to preside over such meeting. (2) 1 [One-third of the total number of members] of the local Library Authority shall be the quorum for a meeting of such Authority. (3) The provisions of Rule 9 and Rule 10 shall mutatis mutandis apply for convening meetings of Local Library Authorities and the procedure to be followed at such meetings. 1. Substituted for the words "The majority of the total number of members" by GSR 70, dated 20-12-1973, w.e.f. 7-3-1974 12. Election of Vice-Chairman of the District Library Authority. :- The Vice-Chairman of the District Library Authority shall be elected at a meeting of such Authority from among its members by a simple majority vote of the members present and voting at such meeting. CHAPTER 4 State Librarian 13. Qualifications of the State Librarian. :- A person to be appointed as State Librarian under sub-section (1) of Section 14 OF THE Karnataka Public Libraries Act, 1965 shall have the minimum qualification of (1) 1[A Bachelor's Degree of a University established by law in India, (2) a degree or diploma in Library Science of a University established by law in India secured after not less than one academic year's course, (3) not less than t e n years of working experience in a Library recognised by Government 2 [(4) not less than 40 years of age and] (5) a pass in the following departmental examinations, namely. 1. Kannada Language Test. 2. General Law Parts I and II. 3. Accounts Higher: Provided that in the case of a person appointed by direct recruitment he shall pass the aforesaid departmental examinations during the period of probation.] 1. Substituted for the words, brackets and figures "Bachelor's Degree of recognised University(2) Diploma or Degree in Library Science preferably Master's Degree in Library Science of a recognised University secured after one academic year's course and (3) with at least ten years working experience in a recognised Library and as Librarian of responsible post for five yearsAge not less than 40 years" by GSR 317, dated 28-8-1969, w.e.f 18-9-1969 2. Substituted for the brackets, figures and words "(4) not attained the age of 40 years and" by GSR 12, dated 29-12-1969, w.e.f. 15- 1-1970 CHAPTER 5 Local Library Development Plans 14. Preparation of City Library Development Plan. :- (1) The City Library Development Plan to be prepared by a City Library Authority under sub-section (1) of Section 27 OF THE Karnataka Public Libraries Act, 1965 for establishing libraries and spreading library service within its jurisdiction shall be as in form contained in Annexure I and shall be prepared in the following manner, namely, (a) Public Libraries maintained by the Local Body of the City; (b) Other libraries open to the public maintained by other co- operative agencies; (c) School libraries maintained by the Local Body of the City; (d) School libraries maintained by other corporate agencies; and (e) Hospital libraries. (2) The City Library Development Plan to be prepared under sub- rule (1) shall contain the particulars as in Annexure-I. 15. Preparation of District Library Development plan. :- (1) The District Library Development Plan to be prepared by a District Library Authority under sub-section (1) of Section 27 OF THE Karnataka Public Libraries Act, 1965 for establishing libraries and spreading library service within its jurisdiction shall be as in form contained in Annexure-II and shall be prepared in the following manner, namely, (a) Full outline of plan; (b) Town sub-plan; and (c) Village sub-plan. (2) The District Library Development Plan to be prepared under sub-rule (1) shall contain the particulars as in Annexure-II. 16. Manner of publication of the salient features of Library Development Plans. :- The salient features of every City Library Development Plan and District Library Development Plan prepared under sub-section (1) of Section 27 OF THE Karnataka Public Libraries Act, 1965 shall be published in the following manner along with a notice as required by sub-section (2) of Section 27 OF THE Karnataka Public Libraries Act, 1965 namely, (1) By publication in the Official Gazette; (2) By circulating in the local papers; and (3) The date within which objections have to be forwarded to the Chief Librarian should be specified in the notice taking into consideration that the period to be allowed for sending objection must be a reasonable period after the actual date of publication in the Gazette. CHAPTER 6 Maintenance of Library Funds 17. Maintenance of State Library Fund. :- (1) The State Librarian shall open an account relating to the State Library Fund in the State Huzur Treasury, Bangalore. (2) The sums referred to in sub-section (2) of Section 33 OF THE Karnataka Public Libraries Act, 1965 and all other sums received or claimed by or on behalf of the State Library Authority shall be credited to the said Fund and an account of all moneys credited to and paid out of the said Fund shall be maintained by the State Librarian. (3) From out of the State Library Fund amounts may be drawn by the State Librarian by the issue of cheques signed by him. 18. Maintenance of City Library Fund. :- 1 [(l) The Chief Librarian of every City Library Authority shall open an account relating to the City Library Funds in the State Bank of Mysore or in a corresponding new Bank constituted under Banking Companies (Acquisition and transfer of undertakings) Act, 1979 (Central Act 5 of 1970).] (2) The sums referred to in sub-section (2) of Section 32 OF THE Karnataka Public Libraries Act, 1965 and all other sums received or claimable by or on behalf of City Library Authority shall be credited to the said Fund and an account of all moneys credited to and paid out of the said Fund shall be maintained by the Chief Librarian of such City Library Authority. (3) From out of the City Library Fund amounts may be drawn by the Chief Librarian of a City Library Authority by the issue of cheques signed by him. 1. Sub-rule (10) substituted by GSR 113, dated 27-3-1979, w.e.f. 5-4-1979 19. Maintenance of District Library Fund. :- (1) The Chief Librarian of every District Library Authority shall open an account relating to the District Library Fund in the District Treasury or State Bank of Mysore. (2) The sums referred to in sub-section (2) of Section 32 OF THE Karnataka Public Libraries Act, 1965 and all other sums received or claimable by or on behalf of the District Library Authority shall be credited to the said fund and an account of all moneys credited to and paid out of the said Fund shall be maintained by the Chief Librarian of the District Library Authority. (3) From out of the District Library Fund, amounts may be drawn by the Chief Librarian of the District Library Authority by the issue of cheques signed by him. 20. Manner of crediting Government grants to District Library Fund. :- As soon as may be after the receipt of orders of Government by the District Library Authority indicating the amount of annual grant made, the District Library Authority under sub-section (1) of Section 31 OF THE Karnataka Public Libraries Act, 1965 , the Chief Librarian of the District shall prefer a bill for the payment of the amount due twice every year during the months of June and December, respectively, for authorisation of payment, to the appropriate officer of the State Government and the sum so authorised shall be credited to the District Library Fund. CHAPTER 7 Accounts, Audit and Annual Report 21. Maintenance of accounts :- The State Library Authority and the Local Library Authorities shall maintain an account of the income and expenditure and receipts and expenses in accordance with such instructions issued by the Controller, State Accounts Department of the State Government from time to time. 22. Audit, Disallowance and Surcharge. :- (1) The accounts of the State Library Fund and the City and District Library Funds shall be audited by the Auditors appointed by the Controller of the State Accounts Department of the State Government. (2) (a) The State Librarian shall submit the accounts in respect of the State Library Funds to the Auditors; and (b) The Chief Librarians shall submit the accounts in respect of the City and District Library Funds to the Auditors. (3) The Auditors may (i) in writing require the production of any book, deed contract, account, voucher, receipt or other document for perusal or examinations of which they consider necessary; (ii) in writing require any person who has the custody or control of any such document, or who is accountable for it to appear in person before them; and (iii) require any person so appearing to make and sign a declaration with respect to such document or to answer any question or to prepare and furnish any statement relating thereto. (4) The Auditors shall (i) report to the State Library Authority in respect of the State Library Fund and to the Local Library Authority with regard to the Local Library Fund and material impropriety or irregularity which they may observe in the expenditure of recovery of moneys due to the Local Library Authority or in the accounts; (ii) Furnish to the State Library Authority and the Local Library Authority concerned such an information as it may require concerning the progress of their audit; (iii) report to the State Library Authority and the Local Library Authority concerned any loss or waste of money or other property owned by or vested in the said authorities caused by neglect or misconduct with the names of persons directly or indirectly responsible for such loss or waste; and (iv) submit to the State Library Authority and City or District Library Authority with regard to State Library Fund and Local Library Fund, respectively final statement of the audit and a copy thereof to the State Librarian concerned within a period of three months from the end of the financial year or within such other period as the Government may from time to time notify. (5) (i) The State Librarian shall forthwith remedy any defects or irregularities that may be pointed out by the Auditors with regard to the accounts of the State Library Fund and report the same to the Government; (ii) The Chief Librarian concerned shall forthwith remedy any defects or irregularities that may be pointed out by the auditors and report the same to the State Librarian and to Government; and (iii) The State Librarian shall submit to Government for their information within three months of the receipt of reports referred to in sub-rule 5(ii) as consolidated review of reports with special reference to the irregularities and special features, if any noticed, in audit and the action taken to remedy them. (6) The Auditors may disallow every item contrary to law and surcharge the same on the person making or authorising the making of the illegal payment and may charge against any person responsible for the amount of any deficiency, loss of unprofitable outlay incurred by the negligence, or misconduct of that person or for any sum which ought to have been put is not brought into account by that person and shall in every such case, certify the amount due from such persons. (7) The auditors shall state in writing the reason for their decision in respect of every disallowance, surcharge or charges. (8) Every sum certified to be due from any person by the auditors under the Act shall be paid by such person to the State Library Authority or to the Local Library Authority as the case may be within fourteen days from the date of intimation by the Secretary of the State Library Authority or of the Local Library Authority, as the case may be, to such person of the decision of the auditors unless within that time he has appealed to Government against the decision and such sum if not so paid or such sum as the Government shall on appeal declare to be due shall be recoverable by the Local Library Authority. 23. Information and particulars to be included in the Annual Report :- (1) The Annual Report to be prepared by the State Librarian under sub-section (1) of Section 40 OF THE Karnataka Public Libraries Act, 1965 relating to the progress made by the Local Library Authorities during the year shall furnish the following information and particulars, namely. Annual Reports 1. Establishment. (a) Professional Staff. (b) Semi-professional staff. (c) Class IV Staff. 2. Finance. (a) Income. (i) Grants. (ii) Donations. (b) Expenditure. (i) Recurring. (ii) Non-recurring. 3. Budget. 4. Building. 5. Books Collection.As on the beginning of the year book collection added during the year at the cost of Rs........ 6. Statistics. (a) Members as on beginning of the year. (b) Members as enrolled during the year under report. 7. Circulations. (a) Books issued home. (b) Books consulted within the premises of the Library. 8. Newspapers and periodicals subscribed at the cost of Rs....... 9. Binding. 10. Stock taking. 11. General. 12. Suggestions. (2) The Annual Report to be prepared by the State Librarian under sub-section (2) of Section 40 OF THE Karnataka Public Libraries Act, 1965 relating to the activities of the State Library Authority during the year shall contain the following information and particulars. 1. Establishment, (a) Professional Staff. (b) Semi-professional staff. (c) Class IV Staff. 2. Finance, (a) Income. (i) Grants (ii) Donations (b) Expenditure, (i) Recurring. (ii) Non-recurring. 3. Budget. 4. Building. 5. Books Collection.As on the beginning of the year book collection added during the year at the cost of Rs....... 6. Statistics, (a) Members as on beginning of the year. (b) Members as enrolled during the year under report. 7. Circulation, (a) Books issued home. (b) Books consulted within the premises of the Library. 8. Newspapers and periodicals subscribed at the cost of Rs....... 9. Binding. 10. Stock taking. 11. General. 12. Suggestions. CHAPTER 8 Aided Libraries 24. Conditions to be fulfilled by aided libraries. :- No library shall be eligible for aid unless it satisfies the conditions of eligibility laid down in Annexure-III and maintains such minimum standards relating to maintenance of library as may be laid down by the Department of Public Libraries. CHAPTER 9 Maintenance of State Registers of Libraries and Librarians 25. Maintenance of State Registers of Libraries and Librarians. :- (1) The State Librarian shall maintain a register of all public libraries in the State, and also a register of librarians of such public libraries. (2) The Local Library Authorities shall maintain a register of all public libraries within their jurisdiction and also a register of librarians of such public libraries. (3) The Secretary of every public library shall send to the Local Library Authority in whose jurisdiction such library is situated a statement showing the name of the library and the names and addresses of the members of the governing body of such library, the name and qualification of librarian of such library and also report to the Chief Librarian of such Local Library Authority any change in the personnel of the governing body or of the librarian with their addresses. CHAPTER 10 Constitution of Committee by Library Authorities 26. Constitution of committees by the State Library Authority. :- The State Library Authority may be resolution passed in this behalf constitute from among its members such number of committees consisting of such number of members as it thinks fit for purposes of assisting the State Library Authority in the discharge of its duties. 27. Constitution of Committees by Local Library Authorities. :- (1) The election of members to the Executive Committee and Finance Committee of every Local Library Authority and to such other committees, of a local authority which have to be constituted by election from among the members shall be held at a meeting of such Local Library Authority. (2) Notice of not less than five clear days before the date of the election of such committees shall be given to the members of the Authority. (3) The names of persons who are willing to stand for the election shall be duly proposed at the meeting by a member of the Authority other than the candidate himself and seconded by any other member other than the proposer. (4) A candidate who has been proposed and seconded may withdraw his candidature by making a statement to that effect at the meeting. The names of all the candidates who have been proposed and seconded and who have not withdrawn their candidature shall be read out by the person presiding. (5) If the number of candidates whose names are so read out is equal to the number of persons to be elected, the person presiding shall declare all such candidates as duly elected. (6) If the number of such candidates is less than the number of persons to be elected, the person presiding shall declare all such candidates duly elected and shall either call for fresh nominations or adjourn the election to fill up the remaining vacancies to the next meeting of the authority. (7) If the number of candidates exceeds the number of persons to be elected, the votes of the members present at the meeting shall be taken by ballot. (8) Every member wishing to vote shall be supplied with a voting paper on which the names of all candidates shall be typed, printed or cyclostyled in the following form in an alphabetical order, namely, Name Vote (1) (2) (3) Each member shall then proceed to the place set apart for the purpose and there, place a cross mark against the name of the candidate or the names of the candidates for whom he wishes to vote. He shall then fold up the voting paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the person presiding at the meeting. The ballot box shall be so constructed that the voting paper may be placed therein but not extracted therefrom without the box being opened. The person presiding at the meeting shall then open the box and count the votes in the presence of two members (other than the candidates) who shall be nominated tellers by the person presiding. 28. Declaration of result of election. :- The candidate who obtains the largest number of votes or if there is more than one vacancy; as many of the candidates at the top of the poll as there are vacancies to be filled shall be declared to have been duly elected. If there be any equally of votes between any two or more candidates and the addition of one vote to any one or more of such candidates will entitle him or them to be declared duly elected, the person presiding at the meeting shall decide by drawing lots in the presence of the members to which one or more of such candidates such additional vote shall be deemed to have been given. 29. Validity of votes :- Any voting paper which contains the signature or writing of any of the voting members or on which marks are placed against more candidates than there are vacancies to be filled shall be invalid. CHAPTER 11 Restrictions regarding contracts to be entered into by the Library Authorities 30. Restrictions regarding contracts to be entered into by the Library Authorities. :- (1) No free grant of immovable property whatsoever may be its value, no grant for an upset price and no lease for a term exceeding five years and no sale or other transfer of immovable property by any of the library authorities shall be valid unless the previous sanction of Government is obtained. (2) In the case of (a) a lease for a period exceeding one year or of a sale or other transfer or contract for the purchase of any immovable property; (b) every contract which will involve expenditure not covered by a budget grant; and (c) every contract the performance of which cannot be completed within the official year current at the date of the contract, the sanction of the Library Authority by a resolution passed at a general meeting is required. (3) In the case of a contract for the purchase of movable property or for the sale of any immovable property belonging to a Library Authority, if the expenditure which the purchase would involve or the value of the property to be sold as estimated in the accounts of any Library Authority exceeds rupees hundred in the case of a Local Library Authority and rupees two hundred and fifty in the case of a State Library Authority, the sanction of the appropriate Library Authority is required. (4) Before any contract for the supply of materials or goods or for execution of any work which will involve expenditure exceeding rupees two hundred and fifty is entered into, tenders shall be invited in such manner as may from time to time be determined by the appropriate Library Authority from persons willing to enter into such contract, and when the estimated value exceeds rupees five hundred no such contract shall be entered into without the previous approval of the State Government or an officer duly authorised by the State Government in this behalf. CHAPTER 12 Publication of Bye-laws 31. Manner of publication of bye-laws. :- Every bye-law made under Section 42 OF THE Karnataka Public Libraries Act, 1965 besides being published in the Official Gazette shall also be published, (i) in two issues of a daily newspaper in Kannada circulating throughout the State, in the City or in the District, as the case may be; (ii) by affixing copies of the bye-laws on the notice board of the office of the State Library Authority, or the local Library Authority, as the case may be, and by affixing copies of bye-law on the notice Board of the Karnataka State Central Library and the Public Libraries in the City or District, as the case may be. CHAPTER 13 Period for preferring appeal against decision of State Librarian 32. Period for preferring appeal. :- An appeal under sub-section (4) of Section 44 OF THE Karnataka Public Libraries Act, 1965 against the decision of the State Librarian to the Karnataka Revenue Appellate Tribunal shall be filed within ninety days from the date of such decision. 33. Repeal. :- The Karnataka Public Libraries (Constitution of Library Authorities) Rules, 1966 , are hereby repealed except as respects things done under the said rules, before the date of commencement of these rules: Provided that any thing done, any action taken (including elections held) shall be deemed to have been done or taken under the corresponding provisions of these rules.