Tamil Nadu State Legislature (Continuance of use of English Language) Act, 1964*
| 1[Tamil Nadu Act No. 38 of 1964]2 | [9th December, 1964] |
An Act to provide for the continuance of the use of the English language for the transaction of business in the State Legislature.
Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fifteenth Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 8th October, 1964, Part IV-Section 3, page 348.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969 amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the Governor on the 5th December, 1964, first published in the Fort St. George Gazette on the 9th December, 1964 (Agrahayana 18, 1886)
1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] State Legislature (Continuance of use of English Language) Act, 1964.
(2) It shall come into force on the 26th day of January, 1965.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Continuance of use of English language in the State Legislature.- Notwithstanding the expiration of the period of ??? fifteen years from the commencement of the Constitution the English Language may continue to be used for the transaction of business in the Legislature of the 3[State of Tamil Nadu].
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969 amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.