The High Court of Sikkim has issued guidelines for purchase of books for Court Library and Residential Library of Subordinate Courts in the State of Sikkim.
The Guidelines states that there shall be a Library Committee in each District Court which shall manage and administer the library. The object of the Library Committee is to facilitate library development plans and for management of the libraries of their Districts.
There shall be a “Library Committee” consists of the following members:
1. District and Sessions Judge - Chairperson
2. Chief Judicial Magistrate-cum-Civil Judge - Member
3. Accounts Officer/Junior Accountant - Member
4. Librarian or Junior Librarian of the District Court Member – Secretary
District and Sessions Judge alone shall have the power to sanction the bills/ invoices for purchase of prescribed books, journals, bare acts, etc. for their own Court as well as for Courts under their jurisdiction. Every Judicial Officer of the District and Sessions Court shall be entitled to borrow books from the Court library. Advocates may also be permitted to borrow the books from library on presentation of library card.
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