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MISSION Ensure Excellence
In Providing Legal
Information Services To All The
Stakeholders, Through Continous Improvement In The Quality Of The
Library Process And Enrichment Of Manpower. VISION ABOUT US The
Bombay High Court has a well
equipped Library for the Hon'ble Judges, located at the Ground floor
and third floor of the Main building. The Library caters to
the requirements of Hon'ble Judges by providing latest case laws, legal
news, articles, commentaries and law reports to enable them to
discharge their responsibility effectively.
The Honourable
the Chief Justice appoints the Judges of the Library
Committee of the Bombay High Court which is Chaired by a Senior High
Court Judge and two other Sitting Judges as its members. The
Library Committee regulates and controls the functioning of the
Library.
WORKING
HOURS.
MEMBERSHIP
COLLECTION
Computerisation of the Library
The Bombay
High Court Judges' Library
has taken initiative to develop a Special Law Library Management
Software with the help of National
Informatics Centre (N.I.C.), Mumbai.
This system
is developed using LAMP
technology . The term LAMP
refers to a set of free software programs
commonly used together
to run websites or servers. In LAMP 'L' stands for
Linux Operating System, 'A' stands for
Apache Web Server, 'M' stands for
MySQL database and 'P' stands for
PHP, the scripting
Language.
The Library
Information System is aimed to keep all types of
records i.e.
Accession Register, Acquisition Register,
Approval Register,
Billing Register (Ledger), Book Issue & Received Register, News
paper article retrieval system.
1. Recording, Storage and Retrieval of
Books purchased by Hon'ble Judges Library. 2. Books circulation details 3. Creation of Master Databases. 4. Generation of periodical reports,
Accession Register, Billing Details etc. 5. Bar code generation for all books. 6. Information retrieval via screen
and customized reports.
2. User-friendly and Web-based system 3. Data Integrity, accuracy and timeliness in accessing books 4. Searching a particular record/book title wise, author wise, accession no. wise and by keyword. 5. Default values would be maintained and used at a number of places minimizing data entry work. 6. Bar code provision for each book as well as each member 7. Generation of various Statistical and Periodical reports 8. Data Safety by using proper backup management. Sections
of
the Library:
Acquisition
Section: Books received on
approval are firstly
checked and titles are verified. The books are then placed before the
Honourable
Judges of the Library Committee for selection and approval.
Technical
and
Billing Section:
The Data
Entry and Bar Coding of the books are done
here. The bills are called for the books approved by the Hon'ble
Library Committee Judges' and are processed
for
payment.
Legislation
Section: Bare
Texts
and Manual of Central
and State Acts & Rules are arranged here and issued. The
arrangement of Bare Texts of
Acts (both Central and State) in the Court Rooms as per the Sitting
List of the Hon'ble Courts is done by this Section. Updating of bare
acts with latest amendments are done here.
Journal & Gazette Section: 60 Law Journals/Reports (Indian Law Reports - 48 and Foreign Law Reports 12, 18 Magazines (15 Indian and 3 Foreign) and 12 Newspapers are subscribed. Latest Law Reports, Magazines and Newspapers are regularly circulated to the Hon'ble Judges'. The loose parts of the Law Reports are sent for binding. The Indian Government Gazette (I.G.G.) is subscribed and the Maharashtra Government Gazette (M.G.G.) is received as complimentary from the Government Printing Press, Mumbai. The gazettes are bound at regular intervals. The data entry of the law reports and gazettes are done in the Library Management software. The indexes of legal articles and latest gazette notifications are also maintained in the Library Management Software. Important legal news from national dailies are indexed using the Library software and news clippings are maintained. Circulation Section: The books are issued to the Court rooms and the Chambers of the Hon'ble Judges'. The record is maintained electronically in the Library software. Binding Section: The binders of the library do the binding of bare acts & gazettes and re-binding of old law reports.
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