NATIONAL LIBRARY OF INDIA
ACT, 1976 [REPEALED]
Preamble
1 - NATIONAL LIBRARY OF INDIA ACT, 1976
THE NATIONAL LIBRARY
OF INDIA ACT, 1976
[Act, No. 76 Of 1976]
[11th June, 1976]
PREAMBLE
An Act to provide for
the administration of the National Library and certain other connected matters.
BE enacted by Parliament in the
Twenty-seventh Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1)
This
Act may be called the National Library of India Act, 1976.
(2)
It
shall come into force on such date as the Central Government may, by
notification in the Official Gazette, appoint.
Section 2 - Definitions
In this Act, unless the context
otherwise requires,--
(a)
"Board"
means the Board established under section 3;
(b)
"Chairman"
means the Chairman of the Board;
(c)
"Fund"
means the Fund referred to in section 23;
(d)
"Library"
means the institution located at Calcutta and known at the commencement of the
Constitution as the National Library;
(e)
"member"
means a member of the Board and includes the Chairman;
(f)
"prescribed"
means prescribed by rules made under this Act.
Section 3 - Establishment and incorporation of Board
(1)
With
effect from such date as the Central Government may, by notification in the
Official Gazette, appoint, there shall be established for the purposes of this
Act, a Board to be known as the National Library Board.
(2)
The
Board shall be a body corporate with the name aforesaid, having perpetual
succession and a common seal with power, subject to the provisions of this Act,
to acquire, hold and dispose of property and contract and may by the name sue
and be sued.
(3)
Notwithstanding
anything contained in sub-section (2) the Board shall not, except with the
previous approval of the Central Government, sell or otherwise dispose of any
manuscripts, books, articles things belonging to the Library, other than
articles of furniture, stationary and dead stock of like nature:
Provided that where any such
manuscripts, books, articles or things donated by any person to the Library are
proposed to be sold or otherwise disposed of, no approval under this
sub-section shall be accorded unless the donor or his successor-in-interest as
the case may be, has permitted in writing to do so.
Section 4 - Composition of the Board
The Board shall consist of the
following members, namely:--
(i)
a
Chairman, being a person of academic distinction, to be nominated by the
Central Government;
(ii)
three
persons to be elected by Parliament, two from the House of the People by the
members of the House of the People and one from the Council of States by the
members of the Council of States;
(iii)
three
persons to be nominated by the Government of the States by rotation in the
alphabetical order;
(iv)
four
persons to represent the Universities in India, to be nominated in the
prescribed manner.
Explanation.-- For the purpose of this
clause "University" has the meaning assigned to it in the University
Grants Commission Act, 1956 and includes an educational institution declared by
Parliament by law to be an institution of national importance;
(v)
the
Chairman of the University Grants Commission or a member of that Commission to
be nominated by the Chairman thereof,
(vi)
the
Chief Librarian, by whatever name called, of one of the public libraries within
the meaning of clause (b) of section 2 of the Delivery of Books and
Newspapers (Public Libraries) Act, 1954, but not including the National
Library, Calcutta, to be nominated by the Central Government by rotation in the
alphabetical order;
(vii)
the
Chief Librarian by whatever name called, of one of the public libraries in
India [not being a library referred to in clause (vi)] containing important
collections of manuscripts of historical, literary or aesthetic importance, to
be nominated by the Central Government;
(viii)
one
person to be nominated by the Indian Library Association, a society registered
under the Societies Registration Act, 1860;
(ix)
the
Director, National Archives of India;
(x)
eight
scholars of repute in different disciplines covering humanities, science,
social science, medicine, engineering and technology and law, to be nominated
by the Central Government;
(xi)
two
persons to be elected by the officers and other employees serving in the
Library from amongst themselves in such manner as may be prescribed:
Provided that at least one such person
shall be a member of the technical staff of the Library.
Explanation.-- For the purposes of this
clause "member of the technical staff means the Librarian, Deputy
Librarian, Assistant Librarian, Technical Assistant, Junior Technical
Assistant, Lecturer, Micro photographer, Chemist and such other like categories
of persons as may be prescribed;
(xii)
two
persons, not below the rank of Joint Secretary to the Government of India, to
be nominated by the Central Government, to represent respectively the Ministry
or Department of the Central Government dealing with matters relating to the
Library and the Ministry of the Central Government dealing with Finance.
(xiii)
one
person to be nominated by the Government of West Bengal to represent that Government;
(xiv) the Director of the
Library, who shall be the Member-Secretary.
Section 5 - Disqualification for office of member
A person shall be disqualified for
being nominated, or, as the case may be, elected as and for being a member of
the Board or the Executive Council referred to in section 11,--
(a)
if
he has been convicted and sentenced to imprisonment for an offence which
involves moral turpitude; or
(b)
if
he is an undischarged insolvent; or
(c)
if
he is of unsound mind and is so declared by a competent Court; or
(d)
if
he has such financial or other interest in the Board as is likely to affect
prejudicially the discharge by him of his function as a member.
Section 6 - Term of office, etc., of members
(1) Every nomination or
election, as the case may be, of the Chairman and the other members under
section 4 shall be notified by the Central Government in the Official Gazette
and their term of office shall be three years from the date of such
notification;
Provided that the term of office of a
member elected under clause (ii) of sub-section (1) of section 4 or under
clause (xi) of that sub-section shall come to an end as soon as he ceases to be
a member of the House from which he was elected or, as the case may be, he
ceases to be in the employment of the Board.
(2)
Any
nominated or elected member may resign his office by giving notice in writing
to the Central Government and, on such resignation being notified by the
Central Government in the Official Gazette, he shall be deemed to have vacated
his office.
(3)
A
casual vacancy created by the resignation of a nominated or elected member
under sub?section (2) or by any other reason may be filled by fresh nomination
by the authority which nominated the member or, as the case may be, by fresh
election by the House or body which elected the member and such nomination or
election shall be notified by the Central Government in the Official Gazette
and a member so nominated or elected shall hold office for the remaining period
for which the member in whose place he is nominated or elected would have held
office.
(4)
An
outgoing member shall be eligible for re-nomination or re-election.
(5)
If
any nominated member is by infirmity or otherwise rendered temporarily
incapable of carrying out his duties or is absent on leave or otherwise in
circumstances not involving the vacation of his office, the authority which
nominated the member may nominate another person to act in his place during his
absence.
Section 7 - Vacation of office of member
The Central Government shall remove a
member of the Board or the Executive Council referred to in section 11 if he--
(a) becomes subject to
any of the disqualifications mentioned in section 5:
Provided that no member shall be
removed on the ground that he has become subject to the disqualification
mentioned in clause (d) of that section unless he has been given a reasonable
opportunity of being heard in the matter; or
(b) is, without obtaining
leave of absence from the Board, absent from three consecutive meetings of the
Board or the Executive Council, as the case may be.
Section 8 - Vacancies, etc., not to invalidate acts
No act of the Board shall be invalid
merely by reason of--
(a)
any
vacancy in, or defect in the constitution of the Board, or
(b)
any
defect in the nomination of the person acting as a member thereof, or
(c)
any
irregularity in its procedure not affecting the merits of the case.
Section 9 - Members to disclose their financial or other interest in the Board
Any member who is in any way directly or indirectly
interested in a contract made or proposed to be made by the Board shall, as
soon as possible, after the relevant circumstances have come to his knowledge,
disclose the nature of his interest at a meeting of the Board and the
disclosure shall be recorded in the minutes of the Board and the member shall
not take part after the disclosure in any deliberation or decision of the Board
with respect to that contract.
Section 10 - Meetings of Board
(1)
The
Board shall meet at least twice a year, ordinarily at the premises of the
Library, and shall, subject to the provisions of sub-sections (2), (3) and (4),
observe such rules of procedure in regard to the transaction of business at its
meetings including the quorum at meetings, as may be provided by regulations
made under this Act.
(2)
The
Chairman or, in his absence, any member chosen by the members present from
among themselves, shall preside at a meeting of the Board.
(3)
If
any member, being an officer of the Government, is unable to attend any meeting
of the Board, he may, with the previous approval of the Chairman, authorise, an
officer of the Ministry or Department not below the rank of Deputy Secretary to
the Government of India, in writing to do so.
(4)
All
questions at a meeting of the Board shall be decided by a majority of the votes
of the members present and voting and in the case of an equality of votes, the
Chairman or, in his absence, the member presiding, shall have a second or
casting vote.
Section 11 - Executive Council
(1)
There
shall be an Executive Council of the Board consisting of nine members.
(2)
The
Director of the Library shall be the Chairman of the Executive Council and the
other members thereof shall be appointed by the Board partly from among the
members of the Board and partly from outside:
Provided that a representative each
from the Ministry of the Central Government dealing with Finance and the
Ministry or Department of the Central Government dealing with the Library and a
representative of the Government of West Bengal shall be members of the
Executive Council:
Provided further that without prejudice
to the provisions of the preceding proviso not more than three persons shall be
appointed from outside.
(3)
The
Executive Council shall assist the Board in the exercise of its powers and the
performance of its duties under this Act and shall exercise such of the powers
and perform such of the duties of the Board as may be prescribed or as the
Board may delegate to it subject to such conditions as the Board may deem fit.
(4)
With
the previous approval of the Board, it shall be competent for the Executive
Council to entertain and adjudicate upon any grievance of the officers and
other employees of the Board.
(5)
The
term of office of those members of the Executive Council who are not members of
the Board shall be conterminous with the term of office of the members of the
Board.
Section 12 - Temporary association of persons with Board for particular purposes
(1)
The
Board may associate with itself in such manner and for such purposes as may be
provided by regulations made under this Act, any person whose assistance or
advice it may desire in performing any of its functions under this Act.
(2)
A
person associated with it by the Board under sub-section (1) for any purpose
shall have the right to take part in the discussion of the Board relating to
that purpose, but shall not, by virtue of this section, be entitled to vote.
Section 13 - Authentication of orders and other instruments of Board and Executive Council
(1)
All
orders and decisions of the Board shall be authenticated by the signature of
the Chairman or any other member authorised by the Board in this behalf and all
other instruments issued by the Board shall be authenticated by the signature
of an officer of the Board authorised in like manner in this behalf.
(2)
All
orders and decisions of the Executive Council shall be authenticated by the
signature of the Director of the Library.
Section 14 - Visitor
(1)
The
President of India shall be the Visitor of the Library.
(2)
The
Visitor shall have the right to cause an inspection of the Library to be made
or to cause an inquiry to be made in respect of any matter connected with the
Library by such person or persons as he may direct.
(3)
The
Visitor shall in every case give notice to the Board of his intention to cause
an inspection or inquiry to be made and the Board shall be entitled to appoint
a representative who shall have the right to be present and be heard at such
inspection or inquiry.
(4)
The
Visitor may address the Chairman with reference to the result of such
inspection and inquiry, and the Chairman shall communicate to the Board the
views of the Visitor with such advice as the Visitor may offer upon the action
to be taken thereon.
(5)
The
Board shall communicate through the Chairman to the Visitor such action, if
any, as it is proposed to take or has been taken upon the result of such
inspection or inquiry.
(6)
Where
the Board does not, within a reasonable time, take action to the satisfaction
of the Visitor, the Visitor may, after considering any explanation furnished or
representation made by the Board, issue such direction as he may think fit and
the Board shall be bound to comply with such direction.
(7)
Without
prejudice to the foregoing provisions of this section, the Visitor may, by
order in writing, annual or stay any proceedings of the Board which are not in
conformity with the provisions of this Act or the rules or regulations made
thereunder:
Provided that no such order shall be
made unless the Board has been given a reasonable opportunity of making a
representation in the matter.
Section 15 - Director of Library
(1)
The
visitor shall appoint, in such manner as may be prescribed, a person who is a
scholar of distinction or is a distinguished librarian possessing high academic
status, as the Director of the Library.
(2)
The
term of office of the Director shall be for a period of five years from the
date on which he assumes office or up to the age of sixty years, whichever is
later:
Provided that no person shall hold the
office of Director after he attains the age of sixty-five years.
(3)
The
Director shall be entitled to such salary and allowances and shall be subject
to such other conditions of service as may be prescribed.
(4)
The
person appointed as the director and holding office as such at the commencement
of this Act shall be deemed to have been appointed under this section and the
provisions thereof shall apply to him accordingly.
Section 16 - Staff of Board
(1)
Subject
to the provisions of this section, the Board may, for the purpose of enabling
it efficiently to perform its functions under this Act, appoint such number of
officers and other employees as it may deem fit and in making such appointments
the Board shall act in conformity with the orders of the Central Government for
the time being in force regarding reservation for the Scheduled Castes and the
Scheduled Tribes in the services of the Union.
(2)
The
recruitment and conditions of service of such officers and other employees
shall be such as may be provided by regulations made under this Act.
(3)
Every
officer or other employee of the Board, not being an officer or other employee
appointed on deputation shall be appointed on a written contract which shall be
lodged with the Board and a copy of which shall be furnished to the employee
concerned.
(4)
Any
dispute arising out of a contract between the Board and any of its officers or
other employees not being an officer or other employee appointed on deputation,
shall, at the request of the employee concerned or at the instance of the
Board, be referred to a Tribunal of Arbitration consisting of one member
appointed by the Board one member nominated by the employee, and an umpire
appointed by the Visitor.
(5)
The
decision of the Tribunal of Arbitration shall be final and shall not be
questioned in any Court.
(6)
No
suit or other proceeding shall lie in any Court in respect of any matter which
is required by sub-section (4) to be referred to the Tribunal of Arbitration.
(7)
The
Tribunal of Arbitration shall have power to regulate its own procedure.
(8)
Nothing
in any law for the time being in force relating to arbitration shall apply to
arbitrations under this section.
Section 17 - Transfer of service of existing employees to Board
(1) On the establishment
of the Board it shall be lawful for the Central Government to transfer by order
and with effect from such date or dates as may be specified in the order to the
Board any of the officers or other employees serving in the Library:
Provided that no order under this
sub-section shall be made in relation to an officer or other employee who has
in respect of the proposal of the Central Government to transfer such officer
or employee to the Board intimated within such time as may be specified in this
behalf by that Government, his intention of not becoming an employee of the
Board.
(2)
An
officer or other employee transferred by an order made under sub-section (1)
shall, on and from such date, cease to be an employee of the Central
Government, and shall become an employee of the Board with such designation as
the Board may determine and shall, subject to the provisions of sub-sections
(3), (4) and (5) be governed by the regulations made by the Board under this
Act as respects remuneration and other conditions of service including pension,
leave and provident fund and shall continue to be an employee of the Board
unless and until his employment is terminated by the Board.
(3)
Every
officer or other employee transferred by an order made under sub-section (1),
shall, within six months from such date, exercise his option in writing to be
governed?
(a)
by
the scale of pay applicable to the post held by him under the Government
immediately before the date of establishment of the Board or by the scale of
pay applicable to the post under the Board to which he is transferred.
(b)
by
the leave, provident fund, retirement or other terminal benefits admissible to
employees of the Central Government in accordance with the rules and orders of
the Central Government as amended from time to time or the leave, provident
fund or other terminal benefits admissible to the employees of the Board under
the regulations made by the Board under this Act, and such option once
exercised shall be final:
Provided that the option exercised
under clause (a) shall be applicable only in respect of the post to which such
person is transferred to the Board and on appointment to a higher post under
the Board, he shall be eligible only for the scale of pay applicable to such higher
post:
Provided further that if immediately
before the date of his transfer any such person is officiating in a higher post
under the Government either in a leave vacancy or in any other vacancy of a
specified duration, his pay, on transfer, shall be protected for the unexpired
period of such vacancy and thereafter he shall be entitled to the scale of pay
applicable to the post under the Government to which he would have reverted or
to the scale of pay applicable to the post under the Board to which he is
transferred, whichever he may opt.
(4)
No
officer or other employee transferred by an order made under sub-section (1)?
(a)
shall
be dismissed or removed by an authority subordinate to that competent to make a
similar or equivalent appointment under the Board as may be specified in the
regulations made by the Board under this Act;
(b)
shall
be dismissed or removed or reduced in rank except after an inquiry in which he
has been informed of the charges against him and given a reasonable opportunity
of being heard in respect of those charges and where it is proposed, after such
inquiry, to impose on him any such penalty, until he has been given a
reasonable opportunity of making a representation on the penalty proposed, but
only on the basis of the evidence adduced during such inquiry.
Provided that this clause shall not
apply,--
(i)
where
any officer or other employee is dismissed or removed or reduced in rank on the
ground of conduct which has led to his conviction on a criminal charge; or
(ii)
where
the authority empowered to dismiss or remove any officer or other employee or
to reduce him in rank is satisfied that for some reason, to be recorded by thai
authority in writing, it is not reasonably practicable to hold such inquiry; or
(iii)
to
any officer or other employee who, after transfer to the Board, is appointed to
a higher post under the Board in response to an open advertisement and in
competition with outsiders.
(5)
If,
in respect of any such officer or other employee as aforesaid a question arises
whether it is reasonably practicable to hold such inquiry as is referred to in
sub-section (4) the decision thereon of the authority empowered to dismiss or
remove him or to reduce him in rank shall be final.
Section 18 - Library to be known as "National Library of India" and location of Library
(1)
On
and after the commencement of this Act, the Library shall be known as "the
National Library of India", and any reference to the National Library in
any law for the time being in force or in any indenture, instrument or other
document shall be construed as a reference to the National Library of India.
(2)
The
Library shall continue to be located at Calcutta.
Section 19 - Property and liabilities of Board
(1)
On
the establishment of the Board?
(i)
all
properties, funds and dues which are vested in, or realisable by, the
Central Government for the purposes of the Library (sic) in, and be realisable
by, the Board; and
(ii)
all
liabilities in relation to the Library, which are enforceable against the
Central Government shall be enforceable only against the Board,
(2)
All
properties, which may, after the establishment of the Board, be given,
bequeathed or otherwise transferred to the Library or acquired by the Board
shall vest in the Board.
Section 20 - Duties of Board
(1)
It
shall be the general duty of the Board to manage the Library and to implement
programmes for the development of the Library on modern scientific lines, to
advise the Central and State Governments on matters relating to libraries and
working thereof, including the preparation of bibliographies, descriptive
catalogues and other matters and perform such other functions as the Central
Government may, from time to time, assign to the Board.
(2)
In
particular and without prejudice to the generality of the foregoing provisions,
the Board may take such steps as it thinks fit,--
(a)
to
render service to the public for using the Library and to conserve the existing
collection of manuscripts, books and other articles in the Library, on modern
scientific lines;
(b)
to
acquire and conserve all significant production of material printed in India,
all printed material concerning India irrespective of the place from where it
is published, and manuscripts of national importance;
(c)
to
render technical advice to the other public libraries within the meaning of
clause (b) of section 2 of the Delivery of Books and Newspapers
(Public Libraries) Act, 1954;
(d)
to
undertake publication of bibliographies and assist institutions and scholars in
the publication "of bibliographies;
(e)
to
provide facilities for, or to promote symposia and seminars on matters relating
to history, literature, science and the like;
(f)
to
arrange for the exhibition of such manuscripts, books, articles or things of
the Library as, in the opinion of the Board, would he of interest to the
public;
(g)
to
undertake and promote exchange of books and periodicals with libraries and
other institutions in countries outside India;
(h)
to
undertake duplication (including photo-duplication), preservation of
manuscripts, books, articles or things on behalf of any person or institution
on such terms and conditions as may be agreed upon between the Board and such
person or institution; and
(i)
to
do all such other things as may be commensurate with the role of a national
library.
Section 21 - Powers of Board
(1)
Subject
to such conditions and restrictions as the Central Government may think fit to
impose, the Board may exercise all such powers as may be necessary or expedient
for the purposes of carrying out its duties under this Act.
(2)
Subject
to such regulations as may be made by the Board in this behalf, the Board may,
from time to time, purchase or otherwise acquire such manuscripts, books,
articles or things as may, in the opinion of the Board, be worthy of
preservation in the Library.
Section 22 - Grants by Central Government to Board
For the purpose of enabling the Board to perform its
functions efficiently under this Act, the Central Government may, after due
appropriation made by Parliament by law in this behalf, pay to the Board in
each financial year such sums of money as that Government considers necessary
by way of grant, loan or otherwise.
Section 23 - Fund of Board
(1)
The
Board shall maintain a Fund to which shall be credited?
(a)
all
moneys paid by the Central Government;
(b)
all
fees and other charges levied under this Act;
(c)
all
moneys received by the Board by way of grant, gift, donation, benefaction,
bequest, subscription, contribution or transfer.
(d)
all
other moneys received by the Board in any other manner or from any other
source.
(2)
The
Board may expend such sums as it thinks fit for performing its functions under
this Act and such sums shall be treated as expenditure payable out of the Fund.
(3)
A
sum of money not exceeding such amount as may be provided by regulations made
under this Act may be kept in current account with any scheduled bank as
defined in section 2 of the Reserve Bank of India Act, 1934, or any
other bank approved by the Central Government in this behalf but any moneys in
excess of that sum shall be deposited in the Reserve Bank of India or with the
agents of the Reserve Bank of India or invested in such manner as may be
approved by the Central Government.
Section 24 - Budget
(1)
The
Board shall by such date in each year as may be specified by the Central
Government, submit to it for approval a budget for the next financial year in
the form specified by it, showing the estimated receipts and expenditure, and
the sums which would be required from the Central Government during that
financial year.
(2)
If
any sum granted by the Central Government remains wholly or partly unspent in
any financial year, the unspent sum may be carried forward to the next
financial year and taken into account in determining the sum to be provided by
the Central Government for that year.
(3)
Subject
to the provisions of sub-section (4), no sum shall be expended by or on behalf
of the Board, unless the expenditure is covered by provision in the budget
approved by the Central Government.
(4)
Subject
to such conditions and restrictions as the Central Government may think fit to
impose, the Board may sanction any reappropriation from one head of expenditure
to another or from a provision made for one purpose to that for another
purpose.
Section 25 - Accounts and audit
(1)
The
Board shall maintain proper accounts and other relevant records and prepare an
annual statement of account, including the balance sheet in such form as may be
specified, and in accordance with such general directions as may be issued, by
the Central Government in consultation with the Comptroller and Auditor-General
of India.
(2)
The
accounts of the Board shall be audited annually by the Comptroller and
Auditor-General of India and any expenditure incurred by him in connection with
such audit shall be payable by the Board to the Comptroller and Auditor-General
of India.
(3)
The
Comptroller and Auditor-General of India and any person appointed by him in
connection with the audit of the accounts of the Board shall have the same
rights, privileges and authority in connection with such audit as the
Comptroller and Auditor-General of India has in connection with the audit of
Government accounts, and, in particular, shall have the right to demand the
production of books, accounts, connected vouchers and other documents and
papers and to inspect the office of the Board and the Library.
(4)
The
accounts of the Board as certified by the Comptroller and Auditor-General of
India or any other person appointed by him in this behalf together with the
audit report thereon shall be forwarded by the Board annually to the Central
Government and that Government shall cause the same to be laid before each
House of Parliament.
Section 26 - Returns and report
(1)
The
Board shall furnish to the Central Government at such time and in such form and
in such manner as the Central Government may direct such returns, statements
and particulars as the Central Government may, from time to time, require.
(2)
Without
prejudice to the provisions of sub-section (1), the Board shall, as soon as
possible after the commencement of each financial year, submit to the Central
Government with such time as may be specified by the Central Government a report
giving true and full account of the activities of the Board during the previous
financial year and an account of activities likely to be undertaken during the
current financial year and the Central Government shall cause the same to be
laid before each House of Parliament.
Section 27 - Delegation of powers and duties
The Board may, by a general or special order in writing,
direct that all or any of the powers or duties which may be exercised or
discharged by it, shall, in such circumstances and under such conditions, if
any, as may be specified in the order, be exercised or discharged also by any
member, or any officer or other employee of the Board, specified in this behalf
in the order.
Section 28 - Officers and employees of Board to be public servants
All officers and other employees of the Board (including the
Director of the Library) shall, when acting or purporting to act in pursuance
of the provisions of this Act or of any rule or regulation made thereunder, be
deemed to be public servants within the meaning of section 21 of the
Indian Penal Code.
Section 29 - Protection of action taken under the Act
No suit, prosecution or other legal proceeding shall lie
against the Board or any member, or any officer or other employee of the Board
(including the Director of the Library), for anything which is in good faith
done or intended to be done in pursuance of the provisions of this Act or of
any rule or regulation made thereunder.
Section 30 - Power of Central Government to make rules
(1) The Central Government
may, by notification in the Official Gazette, make rules to give effect to the
provisions of this Act:
Provided that when the Board has been
established no such rule shall be made without consulting the Board.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may provide for all or any of the following matters, namely:--
(a)
the
travelling and other allowances payable to a member (including a member of the
Executive Council appointed under section 11) and to a person associated with
the Board under section 12;
(b)
the
manner of appointment to the post of, and the salary and allowances and other
terms and conditions of service of. the Director of the Library under section
15;
(c)
the
conditions subject to which, and the mode in which, contracts may be entered
into by or on behalf of the Board.
(d)
any
other matter which has to be, or may be, prescribed.
(3)
Every,
rule made under this section shall be laid, as soon as may be after it is made,
before each House of Parliament while it is in session for a total period of
thirty days, which may be comprised in one session or in two or more successive
sessions, and if, before the expiry of the session immediately following the
session or the successive sessions aforesaid, both Houses agree in making any
modification in the rule or both Houses agree that the rule should not be made,
the rule shall thereafter have effect, only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously
done under that rule.
Section 31 - Power of Board to make regulations
(1)
The
Board may, with the previous approval of the Central Government, by
notification in the Official Gazette, make regulations, not inconsistent with
this Act and the rules made thereunder for enabling it to perform its functions
under this Act.
(2)
In
particular and without prejudice to the generality of the foregoing power such
regulations may provide for all, or any of the following matters, namely:--
(a)
the
conditions and restrictions subject to which manuscripts and books in the
Library may be used;
(b)
the
manner in which and the purposes for which persons may be associated with the
Board;
(c)
the
time and place of meetings of the Board, the procedure to be followed in regard
to the transaction of business at such meetings and the quorum necessary for
the transaction of business at a meeting;
(d)
the
maintenance of minutes of meetings of the Board and the transmission of copies
thereof to the Central Government;
(e)
the
recruitment and conditions of service of officers and other employees of the
Board;
(f)
the
person by whom and the manner in which, payments, deposits and investments may
be made on behalf of the Board;
(g)
the
maximum amount that may be kept in the current account;
(h)
the
maintenance of registers and accounts;
(i)
the
compilation of catalogues and inventories of the manuscripts, books, articles
and things in the Library;
(j)
the
steps to be taken for the preservation of the manuscripts, books, articles and
things in the Library;
(k)
the
general management of the Library;
(l)
the
fees and other charges to be levied for the facilities that may be afforded for
photo?copying of manuscripts and books in the Library;
(m)
the
charges that may be levied by way of rent for the use of rooms in the readers'
hostel in the Library;
(n)
any
other matter in respect of which provision is, in the opinion of the Board,
necessary for the performance of its functions under this Act.
(3)
The
Central Government may, after consultation with the Board, by notification in
the Official Gazette, amend, vary or rescind any regulation which it has
approved and thereupon the regulation shall have effect accordingly but without
prejudice to the exercise of the powers of the Board under sub-sections (1) and
(2).
Statement of Objects
and Reasons - NATIONAL LIBRARY OF INDIA ACT, 1976
STATEMENT
OF OBJECTS AND REASONS
1.
The
National Library, Calcutta formerly known as Imperial Library, Calcutta, is an
institution of national importance. The old Viceregal lodge known as
"Belvedere" houses the main Library and a nine storeyed Annexe
completed in 1967, Staff quarters and Readers' Hostel. Bound volumes of
newspapers are stacked and reading room facilities provided at the Esplanade,
which is about 5 km. from the Belvedere. Facilities for consultation are also
provided at the Esplanade Reading Room: The Library has nearly 15 lakh books,
bound volumes of periodicals, maps, manuscripts, Indian and Foreign Official
publications. The National Library, Calcutta is a "Recipient" Library
under the Delivery of Books and Newspapers (Public Libraries) Act, 1954 as
amended in 1956. The membership rules of the Library are so liberal that any
one who has attained the age of 18 can utilise its services. The users of the
Library's Reading Rooms represent all levels of the Society. There are general
readers, students-under-graduate and post-graduate, research workers,
professional men and reputed scholars. The Library is at present functioning as
a subordinate office under the Department of Culture.
2.
Having
regard to the importance and value of the collections in the Library and to the
need for reorganising and developing the Library on modern scientific lines on
the basis of the recommendations of the Jha Committee which was appointed by
the Government of India in 1968 to suggest measures for the improved
functioning and future development of this Library, it is considered necessary
that it should be run and administered by an autonomous Board under an Act of
Parliament. The Bill seeks to give effect to this proposal and makes provision
inter alia for the following:-
(1)
the
establishment of a Board for the administration of the Library and vesting in
the Board of the property of the Library;
(2)
the
transfer of existing staff to the Board;
(3)
the
issue of directions by Government to the Board on questions of policy;
(4)
the
submission by the Board of annual budget estimates and reports to Government;
(5)
the
deposit of funds in the Reserve Bank, etc.; and
(6)
the
annual audit of the accounts of the Board by the Comptroller and
Auditor-General.