431
(No. 3 of 1965)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title, extent and commencement.
2. Definitions.
3. Official language of the Union territory.
4. Use of English language for official purposes.
432
(Act No. 3 of 1965) 3rdApril, 1965
AN ACT
to provide for the languages to be used for the official purposes of the Union territory of Puducherry.
BE it enacted by the Legislative Assembly of Puducherry in the Sixteenth Year of the Republic of India as follows: -
1. Short title, extent and commencement. -(1) This Act may be called the Puducherry Official Languages Act, 1965.
(2) It extends to the whole of the Union territory of Puducherry. + (3) It shall come into force at once.
2. Definitions. - (a) "Administrator" means the Administrator of the Union territory of Puducherry appointed by the President under Article 239 of the Constitution;
(b) "Union territory" means the Union territory of Puducherry.
3. Official Language of the Union territory. -- With effect from such date as the Administrator may, by notification in the Official Gazette, appoint in this behalf, the Tamil language shall, subject to the provisions of section 34 of the Government of Union Territories Act, 1963 (Central Act 20 of 1963), be the language to be used for all or any of the official purposes of the Union territory, and different dates may be appointed for different official purposes or for different areas in the Union territory:
Provided that the Administrator may, by like notification direct that in the case of Mahe area, the Malayalam language, and in the case of Yanam area, the Telugu language may be used for such official purposes and subject to such conditions as may be specified in such notification.
4. Use of the English language for official purposes. - Notwithstanding anything contained in section 3, as from the commencement of this Act, the English language may be used for all or any of the official purposes of the Union territory.
+ This Act came into force w.e.f 05.04.1965
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