The Assam Official Language (Amendment) Act,1964

ASSAM ACT X X II OF 1964
THE ASSAM OFFICIAL LANGUAGE (AMENDMENT) ACT, 1964
(Received the assent o f the Governor on the 17th Novem ber, 1964)
[Published in the Assam Gazette Extraordinary, dated the 20th November, 
1964].
An
Act
further to am end the Assam  Official Language Act, I960
Pream ble. Whereas it is expedient further to amend the Assam Act
Assam Official Language Act, 1960, hereinafter called o f
the principal Act, for the purposes and in the manner 1 
hereinafter appearing ;
It is hereby enacted in the Fifteenth Year of the 
Republic of India as follows;—
Short title, l .( D  This Act may be called the Assam Official 
extent and Language (Amendment) Act, 1964. commence- °  '
(2) It extends to the whole of Assam.
(3) It shall come into force at once.
Amendment 2. In the proviso to sub-section (3) of Section 1  
of Section 1  o f t jje  principal Act, for the word “ five”  occurring 
Act XXXHI^ c t w e e n  th e' words “than”  and “years”  the word 
of 1960. “ ten” shall be substituted.
Amendment 3. In Section 3 of the principal Act, in the first 
of Section 3 proviso, for the words and figures “ under Article 343 
ActXXXIlI 0 ^ lhe Constitution of India” the words “for the 
of 1960. official purposes of the Union under any law made 
by the Parliament in this behalf” shall be substituted.
Amendment 4. In Section 6 of the principal Act, for the words 
of Section 6 a n j  figures “ under clause (2) of Article 343 of the 
Act x x x n iG o n s t i t u t i o n  l n di a ” the words “for the official 
of i960. purposes of the Union under any law made by the 
Parliament in this behalf” shall be substituted.
Amendment 5. j n  c 1a u s e  (d) of the proviso to Section 7 of 
of C Assam t 'l e  principal Act, lor the words and figures “under 
A ct XXXIIlArticle 343 of the Constitution of India” the words 
of 1960. “for the official purposes of the Union under any law 
made by the Parliament in this behalf” shall be 
substituted.
Price 00'6 P. or Id.

Amendment 6. Existing Section 8 of the principal Act shall be 
renumbered as sub-section (1) and the following shall 
Act N o. b e  inserted as sub-section (2), namely:—
X X X III of
1960.
“ (2) Every rule made under this section shall be 
laid as soon as may be after it is made, before the 
Assam Legislative Assembly while it is in session for 
a total period of fourteen days which may be comprised 
in one session or in two successive sessions, and if, 
before the expiry of the session in which it is so laid 
or the sessions immediately following, the Assam 
Legislative Assembly agree in making any modification 
in the rule or the Assam Legislative Assembly agree 
that the rule should not be made, the rule shall there­
after have effect only in such modified form or be of 
no effect, as the case may be ; so, however, that any 
such modification or annulment shall be without 
prejudice to the validity of anything previously done 
under that rule.”
AGP (Leg) 7/65—10004-124-25— -3-12-65

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