Tamil Nadu Public Libraries (Amendment) Act, 1998*
| [Tamil Nadu Act No. 15 of 1998] | [16th June, 1998] |
An Act further to amend the Tamil Nadu Public Libraries Act, 1948
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows.-
* Received the assent of the Governor on the 16th June, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Public Libraries (Amendment) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 5.- In section 5 of the Tamil Nadu Public Libraries Act, 1948 (Tamil Nadu Act XXIV of 1948), in sub-section (3), for clause (b), the following clause shall be substituted, namely:-
"(b) one member elected by the members of the district panchayat from among themselves;".