Preamble
| [Tripura Act No. 5 of 1964] | |
An Act to provide for the adoption of the Bengali language as the language to be used for the official purposes of the Union Territory of Tripura including purposes of legislation
Be it enacted by the Legislative Assembly of Tripura in the Fifteenth Year of the Republic of India as follows:-
Section 1. Short title and extent
1. Short title and extent.- (1) This Act may be called the Tripura Official Language Act, 1964.
(2) It extends to the whole of the Union Territory of Tripuras.
Section 2. Language to be used for official purposes of the Union Territory of Tripura
2. Language to be used for official purposes of the Union Territory of Tripura.- (1) With effect from such date as the 1[State Government may, by notification in the Official Gazette, appoint in this behalf, 2[the Bengali language and the Kak-Barak language] shall, subject to the provisions of section 34 of the Government of Union Territories Act, 1963 (20 of 1963), be the language to be used for all or any of the official purposes of the 3[State of Tripura, and different dates may be appointed for different official purposes or for different areas in the 4[State of Tripura:
Provided that the issue of any such notification shall be without prejudice to the use of any language other than the Bengali language which is authorised by or under any law for the time being in force to be used for any purpose in any of the civil or criminal courts within the 5[State of Tripura.
(2) Notwithstanding the issue of any notification under sub-section (1),
(a) the English language may continue to be used, in addition to the Bengali language, for those official purposes within the 6[State of Tripura for which it was being used immediately before the issue of such notification; and
(b) the language for the time being authorised for use in the Union for official purposes shall be the official language for purposes of communication by the Government of Tripura with the Government of India or the Government of any State or any other Union Territory.
Section 3. Language to be used in Bills, Acts etc.
3. Language to be used in Bills, Acts etc.- With effect from such date as the Administrator may, by notification in the Official Gazette, appoint in this behalf, 1[the Bengali language and the Kak-Barak language shall, subject to the provisions contained in the proviso to section 35 of the Government of Union Territories Act, 1963 (20 of 1963), be the language to be used-
(a) in all Bills to be introduced, or amendments thereto to be moved, in the Legislative Assembly of the 2[State of Tripura;
(b) in all Acts passed by the Legislative Assembly of the 3[State of Tripura; and
(c) in all orders rules, regulations or bye-laws issued under any law made by the Legislative Assembly of the 4[State of Tripura];
Provided that different dates may be appointed in respect of different matters referred to in clauses (a), (b) and (c)