KHUDA BAKSH ORIENTAL PUBLIC LIBRARY ACT, 1969


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE AND COMMENCEMENT View Judgements
  2 DECLARATION OF KHUDA BAKSH ORIENTAL PUBLIC LIBRARY AS AN INSTITUTION OF NATIONAL IMPORTANCE View Judgements
  3 DEFINITIONS View Judgements
  4 ESTABLISHMENT AND INCORPORATION OF BOARD View Judgements
  5 COMPOSITION OF BOARD View Judgements
  6 TERM OF OFFICE AND FRESH NOMINATION IN CERTAIN CASES View Judgements
  7 VACANCIES, ETC., NOT TO INVALIDATE ACTS View Judgements
  8 DUTY OF GOVERNMENT NOMINATING PERSONS ETC View Judgements
  9 MEETINGS OF BOARD View Judgements
  10 TEMPORARY ASSOCIATION OF PERSONS WITH BOARD FOR PARTICULAR PURPOSES View Judgements
  11 AUTHENTICATION OF ORDERS AND OTHER INSTRUMENTS OF BOARD View Judgements
  12 STAFF OF BOARD View Judgements
  13 TRANSFER OF SERVICE OF EXISTING EMPLOYECIS TO BOARD View Judgements
  14 LOCATION OF LIBRARY View Judgements
  15 PROPERTY AND LIABILITIES OF BOARD View Judgements
  16 DUTIES OF BOARD View Judgements
  17 POWERS OF BOARD View Judgements
  18 GRANTS BY CENTRAL GOVERNMENT TO BOARD View Judgements
  19 FUND OF BOARD View Judgements
  20 BUDGET View Judgements
  21 ACCOUNTS AND AUDIT View Judgements
  22 RETURNS AND REPORTS View Judgements
  23 POWER OF CENTRAL GOVERNMENT TO ISSUE DIRECTIONS TO BOARD View Judgements
  24 DELEGATION OF POWERS AND DUTIES View Judgements
  25 OFFICERS AND EMPLOYEES OF BOARD TO BE PUBLIC SERVANTS View Judgements
  26 PROTECTION OF ACTION TAKEN UNDER THE ACT View Judgements
  27 POWER OF CENTRAL GOVERNMENT TO MAKE RULES View Judgements
  28 POWER OF BOARD TO MAKE REGULATIONS View Judgements



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