Tamil Nadu Public Libraries (Amendment) Act, 2001*
| [Tamil Nadu Act No. 5 of 2001] | [14th February, 2001] |
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 Fifty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th February, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 119, dated February 14, 2001.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Public Libraries (Amendment) Act, 2001.
(2)(a) Section 29, in so far as it relates to the insertion of section 9-A, and sections 3 and 6 shall be deemed to have come into force on the 1st day of April, 1982.
(b) Section 4 shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new sections 9-A, 9-B one 9-C.- After section 9 of the Tamil Nadu Public Libraries Act, 1948 (Tamil Nadu Act XXIV of 1948) (hereinafter referred to as the principal Act), the following sections shall be inserted, namely:-
"9-A. Persons employed in Local Library Authorities to be Government servants.-(1) Notwithstanding anything contained in any law for the time being in force, on and from the 1st day of April, 1982, all persons employed in every Local Library Authority in the posts specified in the Schedule shall become whole-time Government servants.
(2) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the persons employed in the Local Library Authorities in the posts specified in the Schedule.
9-B. Repayment of amounts.-The amounts paid by the Government towards salaries, allowances, pensions and other remuneration of the persons employed in a Local Library Authority in the posts specified in the Schedule, shall be repaid by such Local Library Authority to the Government
9-C. Power to exempt.-If the Government are satisfied that any Local Library Authority is not in a position to repay the amounts referred to in section 9-B, the Government may, by order, exempt, whether prospectively or retrospectively and subject to such conditions, if any, as may be specified in the order, such Local Library Authority from the repayment of whole or part of such amounts referred to in that section."
3. Amendment of section 13.- In section 13 of the principal Act, sub-section (3) shall be omitted.
4. Insertion of new section 14A.- After section 14 of the principal Act, the following section shall be inserted, namely:-
"14-A. Cameral Fund.- (1) There shall be constituted a Fund called the General Fund with a view to assist, on requisition, any financially weaker Local Library Authority as may be declared by the Government, by order, for the purchase of books or furniture or construction of building or for any other purpose as may be prescribed.
(2) Every Local Library Authority shalt contribute to the General Fund a sum at such rate not exceeding twenty per cent of the cess collected under sub-section (2) of section 12 as may be prescribed and different rates may be prescribed for different Local Library Authorities.
(3) The receipts which shall be credited to the General Fund shall include-
(a) the contribution referred to in sub-section (2);
(b) all other monies received from such other source as may be prescribed.
(4) The General Fund shall be operated by the Director in such manner as may be prescribed.".
5. Insertion of new section 18A.- After section 18 of the principal Act, the following section shall be inserted, namely:-
"18-A. Power to amend Schedule.-The Government may, by notification, alter, amend or add to, the Schedule or omit any of the posts specified in the Schedule and upon the issue of such notification, the Schedule shall be deemed to be amended accordingly.".
6. Insertion of new Schedule.- After section 19 of the principal Act, the following Schedule shall be inserted, namely:-
"THE SCHEDULE
(See section 9-A)
| Serial No. | Name of the Post. |
| (1) | (2) |
| 1 | Librarian Grade I |
| 2 | Librarian Grade II |
| 3 | Librarian Grade III |
| 4 | Inspector of Libraries |
| 5 | Superintendent |
| 6 | Building Supervisor |
| 7 | Stock Verification Officer |
| 8 | Accountant |
| 9 | Assistant |
| 10 | Head Clerk |
| 11 | Building Maistry |
| 12 | Junior Assistant |
| 13 | Typist |
| 14 | Clerk-com-Typist |
| 15 | Film Operator |
| 16 | Driver |
| 17 | Binder |
| 18 | Plumber |
| 19 | Electrician |
| 20 | Sergeant |
| 21 | Record Clerk |
| 22 | Binding Boy |
| 23 | Office Assistant |
| 24 | Office Assistant-cum-Driver |
| 25 | Van Cleaner |
| 26 | Lift Operator |
| 27 | Watchman |
| 28 | Sweeper |
| 29 | Scavenger.". |
7. Validation.- Notwithstanding anything contained in any law for the time being in force, all things done or actions taken by any officer or authority, on or after the Isl day of April, 1982 and before the date of the publication of this Act in the Tamil Nadu Government Gazette, which are in conformity with the provisions of the principal Act as amended by this Act, shall, far all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times when such things or actions were done or taken.