Andhra Pradesh Official Language (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 19 of 1989] | [4th October, 1989] |
An Act to amend the Andhra Pradesh Official Language Act, 1966.
Be it enacted by the Legislative Assembly of the state of Andhra Pradesh in the Fortieth Year of the Republic of Inaia as follows:-
* Received the assent of the Governor on the 4th October, 1989. For Statement of objects and Reasons, please see the Andhra Pradesh Gazette, Extraordinary, Part IV-A, dated the 3rd May, 1989, at Page 16.
1. Short title.- This Act may be called the Andhra Pradesh Official Language (Amendment) Act, 1989.
2. Amendment of Section-3.- In the Andhra Pradesh Official Language Act, 1966 (Act 9 of 1966) (hereinafter referred to as the principal Act), in section 3, in sub-section (2),-
(a) after clause (ii), the following clause shall be inserted, namely:-
"(iii) in all correspondence between the State Government and any Corporation or Company owned or controlled by the State Government or any office thereof and in all orders, proceedings, bye-laws and regulations issued by such Corporation or Company".
(b) in the proviso, for the expression "clauses (i) and (ii)", the expression "clauses (i), (ii), and (iii)" shall be substituted.
3. Amendment of Section 6.- In section 6 of the principal Act in sub-section (1), after clause (ii), the following shall be inserted, namely:-
or
(iii) in respect of clause (iii) of sub-section (2) of section 3 of any order, proceeding, bye-law or regulation issued by any Corporation or Company owned or controlled by the State Government or any office thereof".