The Assam Authoritative Texts (State Laws) Act, 2018

Registered No.-768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
•1’ 228 CTW R, 7 CT’, 2018, 1 7 W f  1940 (*l^)
No. 228 Dispur, Monday, 7th May, 2018, 17th Vaisakha, 1940 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH :: DISPUR
NOTIFICATION
The 26th April, 2018
No. LGL. 254/2017/6.- The following Act of the Assam Legislative Assembly 
which received the assent of the Governor on 18th April, 2018 is hereby published 
for general information.
ASSAM ACT NO. XI OF 2018
(Received the assent of the Governor on 18th April, 2018)
THE ASSAM AUTHORITATIVE TEXTS (STATE LAWS) ACT, 2018.

1088 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 07, 2018
AN
ACT
to provide for authoritative texts of State Laws in Assamese 
Language in the State of Assam.
Preamble 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, 1. (1) This Act may be called the Assam Authoritative Texts (State
e x te n ta n d Laws) Act, 2018.
commencement
(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,-
“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 A ct;
(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 3. 
Texts o f State 
Laws in Assamese 
Language
Translation 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.

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 07, 2018 1089
Power to make  
rules
4. (1) Th e  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.
GuwahatiPrinted and Published by the Dy. Director (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21.  
Ex. Gazette No. 455 - 200 + 10-07 -05 -2018. (visit at-dpns.assam.gov.in)
 

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