THE KERALA PUBLIC LIBRARIES (KERALA GRANDHASALA SANGHOM) (AMENDMENT) RULES, 2000

[1]THE KERALA PUBLIC LIBRARIES (KERALA GRANDHASALA SANGHOM) (AMENDMENT) RULES, 2000

PREAMBLE

In exercise of the powers conferred by section 40 of the Kerala Public Libraries (Kerala Grandhasala Sanghom) Act, 1989 (15 of 1989), the Government of Kerala hereby make the following rules further to amend the Kerala Public Libraries (Kerala Grandhasala Sanghom) Rules, 1991, the same having been previously published as required by sub-section (1) of the said section, namely:-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Public Libraries (Kerala Grandhasala Sanghom) Amendment Rules, 2000.

(2)     Rule 2 (1) of these rules shall be deemed to have come into force on the 22nd May 1998 and the remaining rules shall come into force at once.

Rule - 2. Amendment of the rules.

In the Kerala Public Libraries (Kerala Grandhasala sanghom) Rules, 1991,-

(1)     Substitution of the words "Taluk Library Council" etc.- Except in clause (m) of rule 20, for the words Taluk Library Union", Taluk Library Unions", "Union" and "Unions", wherever it occur in the Kerala Public Libraries (Kerala Grandhasala Sanghom) Rules, 1991, the words Taluk Library Council", "Taluk Library Councils", "Council" and "Councils" shall, respectively, be substituted. 

(2)     In rule 16- 

(a)      for item (1) the following item shall be substituted, namely: -

"(1) Head Masters of High Schools or U.P. Schools, whether Government or aided"; 

(b)      in item (2) for the words "Executive Officers" the word "Secretaries" shall be substituted. 

(3)     in rule 20, in clause (m), for the words Taluk Library Union", the word "Library" shall be substituted. 

(4)     in rule 23, for sub-rule (2), the following sub-rule shall be substituted, namely:- 

"(2) The results of the election shall be recorded in the minutes book of the Library by the Returning Officer." 

(5)     for rule 28, the following rule shall be substituted, namely:- 

"28. Reporting of result of election.- The Returning Officer shall report the result of the election to the Taluk Library Returning Officer appointed for conduct of election of Taluk Library Council, immediately after the election is over, at any rate within 24 hours from the date of publication of the Library Election results. Each Taluk Library 

Council shall register the names of such members in a register maintained for the purpose". 

(6)     for rule 32, the following rule shall be substituted, namely:- 

"32. Remuneration of Returning Officer.- The State Library Council shall fix and pay the remuneration payable to the Returning Officer appointed under sub-rule (3) of rule 15 shall fix and pay the remuneration to the Taluk, District and State Returning Officers, if necessary". 

(7)     in rule 34, sub-rule (2) shall be omitted. 

(8)     in rule 36, for sub-rule (2), the following sub-rule shall be substituted, namely:- 

"(2) The results of the election shall be recorded in the minutes book of the Taluk Library Council by the Taluk Returning Officer and shall be reported to the District Returning Officer immediately after the election is over, at any rate within 24 hours from the date of publication of the result of the Taluk Library Council election. Each District Library Council shall register the names of such members in a register maintained for the purpose." 

(9)     in rule 42, in clause (g), the following shall be added at the end, namely:- 

"The results of election shall also be reported to the District Returning Officer by the Presiding Officer". 

(10)   in rule 56, clause (b) shall be omitted. 

(11)   in rule 58, for sub-rule (3), the following sub-rule shall be substituted, namely:- 

"(3) The results of the election shall be recorded in the minutes book of the District Library Council by the District Returning Officer and shall be reported to the State Returning Officer immediately after the election is over, at any rate within 24 hours from the date of publication of the results of the District Library Council election". 

(12)   in rule 76, for sub-rule (6), the following sub-rule shall be substituted, namely:- 

"(6) to submit proposals to the State Library Council for the formation of the gradation Committee". 

(13)   in rule 78, sub-clause (b) shall be omitted. 

(14)   in rule 80, to sub-rule (2), the words, "by the State Returning Officer" shall be added at the end. 

(15)   in rule 101, for sub-rule (13), the following sub-rule shall be substituted, namely:- 

"(13) to purchase furniture, fixtures and stationery for the functioning of the State Library Council, limiting the expenditure within the budget allotment": 

(16)   in rule 114, 

(a)      in sub-rule (8), for the letter, figures, brackets and word "Rs. 40 (forty)", the words "Two hundred and fifty rupees" shall be substituted; 

(b)      in sub-rule (9), for the sentence The grants shall be utilised within two months after their receipt", the following sentence shall be substituted, namely:- 

The grant shall be utilised within two months after receipt of the same. However the Taluk Library Council may, at the request of the library, grant extension of time for another one month for the utilisation of the grants". 

(c)      in sub-rule (10), for the words "six months", the words "two months" shall be substituted. 

(d)      after sub-rule (13) the following sub-rule shall be inserted, namely:-"

(14) Delay if any, in utilising the grant may be condoned by the State Library Council, on genuine grounds, in exceptional cases".

(17)   in rule 116. 

(a)      for sub-rule (1). the following sub-rule shall be substituted, namely:- 

"(1) The State Library Council may, subject to the standards as may be fixed by it from time to time and with the approval of the Government, classify the Library into different grades and there upon Form No. 11 shall stand modified accordingly". 

(b)      in sub-rule (8), for the words and letter "the minimum grade F", the words "the minimum Grade" shall be substituted. 

(18)   in rule 117, for sub-rule (1), the following shall be substituted, namely:-

"(1) Libraries of all grades are eligible for librarian's allowance at such rate as may be fixed by the State Library Council, from time to time, with the prior approval of the Government". 

(19)   in rule 118, 

(a)      for the marginal heading "Payment of building and furniture grant to Libraries", the marginal heading "Payment of building and furniture grants and Extension and maintenance grants to libraries" shall be substituted. 

(b)      to sub-rule (1) after the second proviso, the following proviso shall be inserted, namely:- 

"Provided also that the State Library Council shall have the powers to enhance or reduce the amounts mentioned in this sub-rule, from time to time, with the prior approval of Government". 

(c)      after sub-rule (5), the following sub-rules shall be inserted namely:-"

(5A) the libraries shall be given maintenance grant after classifying them into two groups, as Libraries having plinth area upto 61 sq. metres and those having plinth area above 61 sq. metres. The availability and the extend of grant to be sanctioned shall be decided by the state Library council, with the prior approval of Government. The maintenance grant shall be sanctioned in lump, once in five years, after the completion of building for which building grant was sanctioned and shall be utilised within three months from the date on which it is sanctioned. 

(5B) The maintenance grant shall not be utilised for putting up new constructions or extension of the existing buildings. 

(5C) the rules relating to the payment of building and furniture grant to libraries and execution of agreement therefore shall, mutatis mutandis, apply to the payment of maintenance grant also". 

(20)   in rule 119, 

(a)      to sub-rule (3) the following proviso shall be inserted, namely:- 

"Provided that the State Library shall have powers to enhance or reduce the amounts mentioned in this sub-rule, with the prior approval of Government". 

(b)      to sub-rule (5) the following proviso shall be inserted, namely:- 

"Provided that the State Library Council may, in special cases grant extension of item not exceeding six months for the completion of building". 

(c)      in sub-rule (6) for the words, letters, brackets and figure, "stamp paper of value of Rs. 15 (Rupees Fifteen only)", the words "stamp paper of appropriate value" shall be substituted. 

(21)   to clause (a) of rule 122 the following proviso shall be added, namely:- 

"Provided that the State Library Council shall have the power to create abolish and upgrade any of the posts included in the service mentioned above with the approval of Government". 

(22)   to clause (b) of rule 122 the following proviso shall be added, namely:- 

"Provided that if the section belonging to the Taluk, District or State level of Kerala State Library Council is abolished, the employees in that particular section may be retained to the same organisation itself, if requires necessary, after suitable adjustment or transfer to another. In order to carry out this adjustment the State Library Council shall have the power to take appropriate decision in the matter with the recommendations of the particular councils representing the section so abolished. 

(23)   in rule 123, for sub-rule (2) the following sub-rule shall be substituted, namely:-

"(2) All appointment by direct recruitment shall be made in consultation with the Staff Selection Committee constituted by the State Library Council".