Assam act 006 of 1985 : The Assam Official Language (Amendment) Act,1985

EXTRAORDINARY

PUBLISHED BY AUTHORITY j

40 16 eafsrer, 1985, 26 e X 1907 («t^)

No. 40 Dispur, Tuesday, 16th April, 1985, 26th Chaitra,

1907 (S. E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH

NOTIFICATION

The 16th April 1985

No.LGL.199/84/32.—The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.

242 THE ASSAM GAZETTE, EXTRAORDINARY, APR. 16,1985

ASSAM ACT No. .VI OF 1985

(Received the assent of the Goverⁿ

or on 12th April, 1985)

THE ASSAM OFFICIAL LANGUAGE (AMENDMENT!

ACT 1985

» <

An Act

further to amend the Assam Official Language Act, 1960 (Assam Act No. XXXIII of 1960). Preamble

Whereas it is expedient further to amend the Assam Official Language Act, 1960 hereinafter called the principal Act, in the manner hereinafter appearing; *

It is hereby enacted in the Thirty-sixth' year of the Republic of India, as follows :— Short title,

extent and

commence-

ment.

(1) This Act may be called the Assam Official Language (Amendment) Act, 1985.

(2) It shall have the like extent as th'e prin- cipal Act.

(3) It' shall be deemed to have come into force on the 28th day of December, 1984. In the principal Act, after Section 5, a new Section 5A shall be inserted, namely — insertion of "5A. Without prejudice to the provisions new section c o n fa jn e ( j jn Section 3, the Bodo Language shall be used as an Associate Official Language for

all or any of the official purposes of

the State of Assam as are specified in the Schedule, in the Districts and Subdivisions having substantial Bodo population as may be declared by the State Government from time to time." „

THB ASSAM GAZETTE, EXTRAORDINARY, APRIL 16, 1985 243

3. In the principal Act, after Section 8, the fol- lowing Schedule shall be inserted, n am ely :—

"SCHEDULE

. . -M r ,

(See Section 5A)

Insertion of a Schedule. (1) E ntertaining applications in Bodo presented by m em bers of the public.

(2) Receiving documents in Bodo presented for registration w ith English copy as long as the use thereof is permissible for the official purposes of the Union under any law made by the Parliam ent in this behalf, and thereafter Hindi in place of English or Assamese copy thereof. ' ____

(3) Publication of :—

(i) all Acts passed by the S tate Legislature in Bodo ;

(ii) all Orders, Regulations, Rules and Bye- laws issued by the State Governm ent under the Constitution of India or any law macle by Parliam ent or the Legis- la tu re of the State in Bodo.

(4) Publication of Governm ent advertisem ents in Bodo."

® l . '^nd4. (1) The Assam Official Language ('Amendment') ordSmee Ordinance. 1984 is hereby repealed. No. vm

(2) N otw ithstanding such repeal anything^o^fl9⁸⁴' done or any action taken under the p rin - cipal Act as amended by the Ordinance so repealed shall be deemed to have been done or taken under the principal Act as amended by this Act.

MD. SAADULLAH,

Secretary to the Govt, of Assam, ___________ Legislative Department.

Gzwahati— Printed & Published by the Supdt. i/c., Assam~Govt. Printint P re u (Ex-Gazette) No-—7 9 -1 ,2 3 8 -5 0 0 -1 6 -4 -1 9 8 5 . ⁸

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