The ASSAM AUTHORITATIVE TEXTS (STATE LAWS) ACT, 2018 (SINGLE DOCUMENT)

ASSAM ACT NO. XI OF 2018 
(Received the assent of the Governor on 18th April, 2018) 
 
THE ASSAM AUTHORITATIVE TEXTS (STATE LAWS) ACT, 2018. 
 
AN 
ACT 
 
 
Preamble. 
 to provide for authoritative texts of State Laws in Assamese Language in the 
State of Assam.  
      Whereas it is extremely useful to the general public of Assam and also 
for official purposes of the State to translate into, authenticate and publish 
the State Laws of Assam in Assamese Language under the authority of the 
Governor and it is expedient to provide for authoritative texts of State Laws 
in Assamese Language in the State of Assam;  
       It is hereby enacted in the Sixty-ninth Year of the Republic of India as 
follows :- 
 
Short title, 
extent and 
commencement.
 
1.  
 
(1) This Act may be called the Assam Authoritative Texts (State Laws) Act, 
2018. 
 
(2) It extends to the whole of Assam. 
 
(3) It shall come into force at once. 
 
Definitions. 2.  
 
In this Act, unless there is anything repugnant in the subject or context,- 
(a) "State Laws" means and includes any State Act, any Ordinance 
promulgated by the Governor, any order, rule, regulation or bye law 
issued under the Constitution or under any State Act ; 
 
(b) "Governor" means the Governor of Assam ;  
 
(c) "State Government" means the State Government of Assam ; 
 
(d) "prescribed" means prescribed by rules made under this Act. 
 
 
Authoritative 
Texts of State 
Laws in 
Assamese 
Language. 
3.  
 
Tanslation in Assamese Language of any State Law(s) published under the 
authority of the Governor in the Official Gazette, shall be deemed to be the 
authoritative texts thereof in Assamese Language. 
 
2 
 
Power to make 
rules. 
4.  
 
(1) The State Government may, by notification in the Official Gazette, 
make rules for carrying out the purposes of this Act. 
 
(2) Every rule made by the State Government under this Act shall, as soon 
as may be after they are made, be laid before the Assam Legislative 
Assembly while it is in session, for a total period of not less than 
fourteen days which may be comprised in one session or two or more 
successive sessions and shall, unless some later date is appointed, take 
effect from the date of their publication in the Official Gazette subject to 
such modifications or annulments as the Legislative Assembly may, 
during the said period agree to make, so however, that any such 
modification or annulment shall be without prejudice to the validity of 
anything previously done thereunder. 
 
 
 
 
 
 
 
 
 
 
 
 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6. 

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