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',' .,.....:' r. . i",' '::i' "I :") EXTRAORDINARY"" ," ,
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I' .·'G:angtolc, .',Thtirs'day,:Oct(jb:el<:~7," 1977 "
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No;' 121
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\' 'I.,' • ./ • J .' LEGISLATIVE DEPARTMENT 'u' • j,~~~ •..• >, _0' '~ •• :,. L. '., ",' . ,i ' " ,NOTIFICATIO~
,'No.' 5/LL/71, ',',
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. ,:,,-.:t. ~"..• -.. ',1 .,.' .". • , .' .' •• .'" j' / , • \ }Dated ·9angtok, the 2,5th .October, .19.77 . I· " '''''. '. . ~. ". " ." . . .to,' .
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, "'~The."followingAct-of the .Sikkim Legislative'Asserriply h~~ing' 'received the: assent of the Governor; on:' the l Zth .day of October;· 1977 is hereby published.for general Information. " ' , , , ~ r ,
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__ .' • t , ,SIKKIM ACT NO.5' OF 1977' .
, T-HE 'SIKKI~"-)OEFIdi~L~" LANGUAGES c; t\CT~''19TJ \.- ". ,
. i j '.'''' \ 'AN '" .:.\... .,'" " . ,'. •• Ii', I. A'c'T .: '. .;. '/ . ,.'\ ~ .·1~;h~'~~pai;:~-J~~tia:,th~···[e~cfaa~d'th~tiiri1fV!eJNJ'all' tlI"iBh~tia~,th~·~~p6r0:.' .. used' for -t e' Q'Jl~;Ja putposes.o '.' -!;'. ' "
" ;,' ,-r-stat,~.,'orSi~ki~,:.;~(.,/\·;" .-",; ... :., "'''" I . ',,/. ,:':'," "
I, ~'.' '. ' __" '. • -~~_,~~_,_WMEii~ASitis__e~,pedimi to p~~videfor the adoption .Oi~l . ;..~,t!he Nepali, the Bhutia.rthe Lep,cha-and,the-'LImblf_'j}lal!guages ~s ,th~ languages to e . , usea tor tneomciar purp\Zst;s .Vi w.eSta te of Sikkim; .. . , .
. " ,1 ',' T • I . .I !' • • s : . . , .' '.' ~'.'It is ,ll~reoy enacted in the 'Twenty-eighth 7 year .of the Republic -, of India. by jhe.Legistature ofSikkirn, as follows r-> . '. ',' , . \ I J,. ! . ',.:.'~' \',..+,: .. ', .. , .I : h>" i ", ••
1.(1), .' This Act'nla)'be' calledithe .Sikkirn OfficiaLlLanguages Act ·'t97· '7' I • , " .• ~ c·.•. ', '. "., t'~' - ,/1 l' • , fl· t ~.r~ .• ' ,I ;' .' '.' .. '." , .".' ' '. :' ., ". .: ,'. . , '., .' ',:,,', ', . 1' .. , /. .', s , • " .,
. '"(2)It;e!t~nds.t9 .:the·wh'ole;.~~£:Sik:k.~~., .' -'.'.I .' ,:. :'. ,.' / -,", ~ , , . .' , . T : '" , " I .•• '; ,. ',. ~: : '.
,:J;.l(3) It shall come into force on such dateas 'the-State. Government , '. ..':/ .. :;....may, by.\notific~tiO~,in the Offi~~~r~~i,eit~~ ,apPo\ri~'~,">',<:. .'. {>.:': .. '"
Languages to be" ~~9J ~Wit?\effect f~'~m,:,.s~ch~~t~,~-.S'the-State ,GoyerJ.?~ent .;iriay:~by . -. u~edfor' theofficlar~~~:j.:;·:;!!:,~',notlfi~atlOnJP. the· Offi~lal G,a~.:. . ".sp~C]lY ,1l,1'.,thl's\,\~~hCllh.'Q§r:~~,:.~:"...'::
,'.: P~!PQl~Sof the.,;':,i'i:':.); '·';~~J~;·the'Bli~a~ana··t~~~:J/~pc;4~.1.a,nglf~&~s·:~.!ran :~~;t:!1:e -J;~p;~~;:';;1:f{"
, State: .. ", ""/"1,' ",.::guage$\to·b~·use~;..~orall.. '.,la:P\l~Pbses,of:th'~~State,ofSlkklm~"<;":~:,,·:'. ',' ," --'---:-; '~.~'-.:, ,-- ".'.',:_<'I~~:~!l~~~~ided~~tnat:'dlf(~~~nt~a~£Efp'~qY;12 ·:,~pec,j.~¥d~f6f'~llf~!~n~,-:of4~k~:./:k"
', [. -::"•.0t>.d-Hi\.J~~~ s/~l.1)"'\N\ 0l!-,\uccp I C!-~6~o~'''('' ,./ _."', ~~!:_-'_\ _'\"".'.1, ,:",:",:;.:\':,' .~ ':'-Il Jl.{).. I .t-: - A,.;:.; (JVc\'Ht\A..~M)"-~)~c~No <;' ~:-.-'- -,,---,_,.:..,,:.,_ '-"\, '-::"'(.L~~~t-fL,t-~ ~ .../::J-Ict. =>: '.(')() I -::;.g") w'~·b' 0, y, I":,
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'.. Short title and, .. . . r I 'extent.' ' I
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'..- '0' '-Zt. rContinffcrrri:eaf "2 A. Notwithstandiri.g anything contained in section 2, the English language _ IE110 lisIT Jor use shali continue to be used For transaction of business in the Legislative Assem- ! ill the I.eaisla- bly of Sikkim in addition to the official languages of the State,~] .
Ltil'e Assemb!,y
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. ,j Power to make ,l rules, .
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(1) The 'State Government-may; by;'notificatiou'iri';tll¢'OffiCia:1"G'8;i;' .w ette, make rulesfor.carrying out the purposes QI,>thifEAct;;··.· .\' , . ':"'t .: ..:,:'::- ;:;. ",," :. I. ',' :',,<: ";.:...'~. ,'~. :;,! " .:~:... ',~, '. \.'~··""',''i;".t·.:r:',~i.!·:/.: .t,. :·r....:·.,-',~r\ . (. '.~~.
(2) 'All ..rul~s;Ma4~ .u1}d,~.r':th.~s;S¢?t!.()n;,~h~W:~e,J~i~;,~(~pon .as' ';m~y,/ ' , 1;>~,.after tli~y are. made; beforeJb.~;Legls1?-,trve·: Nssetp:bly·;w hll~;., .. _ .'it is ip.sessiQn, .a.~q;ir.bef.9r~j~e :':.e~.i?}t~-;oFt~e:i~~;§·si,9(r'i,iE'!V~iCh,
. they are so-laid or the::next seSSIOn' .imrnediately .following, the: Legislative Assembly resolves.to ·make·any' modification ill' the rules, or ,resolves, that-such rul,es'pr."any£:pottio.n'.': therepf... shall.not haveeffect, therl.t1~s.,spal1\ thereafter, have. effect 'pilly :hi 'suchmcdified'form. 'or' ,be:<6f noeffect, in-whole' :0'.(, in-part,
. '~s the..case .may, sol1o.w.evef,'thatariy~s'lich·.iesblution .shall be .~~ without. prejudice. to' the validity-of ~ny·thingp.reviotisl¥~·<:tolfe
. under, such-rules before suclr resolutlOn~., ." . .:. ,.::.'
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'·B. R:' PRADHAN" ,',: ,,".•,
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