GOA PUBLIC LIBRARIES (AMENDMENT) ACT, 1997

Preamble - GOA PUBLIC LIBRARIES (AMENDMENT) ACT, 1997

THE GOA PUBLIC LIBRARIES (AMENDMENT) ACT, 1997

[Act No. 14 of 1997]

[17th April, 1997]

PREAMBLE

An Act to amend the Goa Public Libraries Act, 1993.

Be it enacted by the Legislative Assembly of Goa in the Forty-eighth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Goa Public Libraries (Amendment) Act, 1997.

 

(2)     It shall come into force from the date of enforcement of the Goa Public Libraries Act, 1993 (Act 14 of 1995).

Section 2 - Amendment of section 2

In section 2 of the Goa Public Libraries Act, 1993 (Act 14 of 1995) (hereinafter referred to as the 'principal Act'), for clause (h), the following shall be substituted, namely:-

"(h) "Public Library" means-

(i)       any library established, maintained and managed by the Government and declared open to the public;

 

(ii)      any library declared to be eligible for grant-in-aid and receiving aid from the Government or from the Library fund of the Raja Ram Mohan Roy Library Foundation; and

 

(iii)     any other library notified by the Government as a Public Library for the purpose of this Act.

Section 3 - Amendment of section 4

In section 4 of the principal Act,-

(a)      in clause (i) of sub-section (2),-

 

(i)       for sub-clause (e), the following shall be substituted, namely:-

"(e) the State Library Officer who will be the Member Secretary of the Council;"

(ii)      after sub-clause (g), the following shall be added, namely:-

"(h) Director of School Education;

(i) State Librarian.";

(b)      sub-section (8) shall be omitted.

Section 4 - Amendment of section 5

In section 5 of the principal Act,-

(i)       in sub-section (1), for the words "a department"; the expression "a cell of the Directorate of School Education" shall be substituted;

 

(ii)      for sub-section (2), the following shall be substituted, namely:-

"(2) The Head of the State Library Development Cell (hereinafter called the "State Library Officer"), shall be a person appointed by the Government as per the recruitment rules to be notified by the Government for the said post."

(iii)     in sub-section (3), for the expression "State Librarian/Curator", the expression "State Library Officer" shall be substituted.

Section 5 - Amendment of section 10

In section 10 of the principal Act,-

(i)       in sub-section (1), for the expression "The head of the State Library Development Cell shall also be the officer in charge of the State Library and who shall", the expression "The Officer-in-charge of the State Library (hereinafter called the "State Librarian") shall", shall be substituted;

 

(ii)      after sub-section (2), the following shall be added, namely:-

"(3) The State Librarian shall be a person appointed by the Government as per recruitment rules to be notified by the Government for the said post."

Section 6 - Amendment of section 11

In sub-section (2) of section 11 of the principal Act, for clause (c), the following shall be substituted, namely:-

"(c) Panchayat Library."

Section 7 - Amendment of section 12

In clause (d) of section 12 of the principal Act, for the expression "State Librarian/Curator", the expression "State Library Officer" shall be substituted.

Section 8 - Section 8

Omission of sections 13, 14, 15, 16 and 20.-Sections 13, 14, 15, 16 and 20 of the principal Act shall be omitted.