Constitution (96th Amendment) Act, 20111
An Act further to amend the Constitution of India
Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-
1 Received the assent of the President on September 23, 2011 and published in the Gazette of India, Extra., Part II, Section 1.
Prefatory Note-Statement of Objects and Reasons.-The Government of Orissa forwarded to the Central Government in December 2008, the Resolution passed by the Legislative Assembly of Orissa on 28th August, 2008 that, inter alia, the name of the language specified as "Oriya", in the English Schedule of Constitution be changed as "Odia" and translation of the word "Odia" in Hindi language should be revised as Odia accordingly and authorised the Government of Orissa to place the matter before Government of India for change of name of the State and change of language of the State and change of their Hindi translations.
2. The Constitution (One Hundred and Thirteenth Amendment) Bill, 2010 seeks to change of name of the language mentioned in the English Schedule of the Constitution of India, from ‘Oriya’ to ‘Odia’.
1. Short title.-This Act may be called the Constitution (Ninety-sixth Amendment) Act, 2011.
2. Amendment of Eighth Schedule.-In the Eighth Schedule to the Constitution, in Entry 15, for the word "Oriya", the word "Odia" shall be substituted.