The Assam Official Language (Amendment) Act,1985

EXTRAORDINARY
PUBLISHED BY  AUTHORITY j
40 16 e a fsre r, 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 N o. .VI OF 1985
(Received the assent of the Gover n 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.
2.
(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 —
in se rtio n  o f "5A. Without prejudice to the provisions 
n e w  se c tio n  c o n fa jn e (j j n  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 docum ents in Bodo presented 
for registration w ith English copy as 
long as the use thereof is perm issible 
for the official purposes of the Union 
under any law  m ade by the Parliam ent 
in this behalf, and th ereafter Hindi in 
place of English or Assamese copy 
thereof. ’  ____
(3) Publication of :—
(i) all Acts passed by the State Legislature 
in Bodo ;
(ii) all Orders, Regulations, Rules and Bye­
laws issued by the State G overnm ent 
under the Constitution of India or any 
law  macle by P arliam ent or the Legis­
latu re of the State in Bodo.
(4) Publication of G overnm ent advertisem ents 
in Bodo.”
® l . ‘ nd 4. (1) The Assam Official Language ( ’ Amendment') ordSmee 
Ordinance. 1984 is hereby repealed. N o. vm
(2) N otw ithstanding such repeal anything o fl9 8 4‘  
done or any action taken under the p rin ­
cipal Act as am ended by the Ordinance so 
repealed shall be deemed to have been 
done or taken under the principal Act as 
am ended 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  Pre»«
 
 

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