The Manipur Official Language Act, 1979

 
83"anin ”-6 8x .jPUBLxsaED' BY Amenity; ,
No. 221‘ , ' Imphal, Saflllfday,-"QCbeef-'27:1979 (Kartika 5,.1’901)».
 
 
7 GOVERNMENT QF’MANnévR' ‘
SECRETARIAT; LAW? DE’PA RTMENT '
Impha'l, the 27th bomber, .1979
No;2/14/77«Leg/L.—The-' ‘folloWing 'Act of Legislature of. M'anipur: which 9 ‘r'ecaived‘ assent ’of the‘ Governor on 24-10-29» is hereby. published in the Manipur-Gazette. ’
CH.-NIMAI SINGH,
Under» Secretary. (Law) to the, ( _ ' _ , ’Goyer-n'nlaent' of Manipur.
V‘THE 'MANIPUR OFFICIAL LANGUAGE ACT, 197?);' (Manipur Act 14 of 1979). ' ’ _ - “
' _ AN. _
, ACT' _ ,
to declare‘the bfficicil language of the State of Manipuf.
/,
M» WHEREAS it is expedient t6 provide ‘for the, ado'ptionjofM’ampunasgthe language to bé‘uséd" for the official purposes of the'Stat'e-of Manjpur.. . » " . ' a '
_ .on Manipur ih the? Thirtieth'Year df‘,""dié ‘Refifiblic of‘ India' as follows: -
B git? -efi§fiie89by uthe Legiislatlji‘e
1_, _,,‘(J,r)vilThiS:Act may be Scalledgihe Manipur Official Language 3:109 92:59:, '1:19.39 ' j V . _. 1 9'     ,, (32)" If? extéfidé‘ .‘t‘oisthé wfiole’?‘df‘ Miampiir;
by pgtification: app‘qmt and 'mfiaréfifi-éfité? mayifie‘rént ,oific'ial purposesof Manipuri
come ‘ihto. fbljce'~ oanuchTf .dafe as the’ State
  
Definitions.
Official
language of
the State.
Commissign
& Committee "
of the Legis-
lative Assem-
bly on official
language.
’Wt.
2. In this Act, unless there is anything repugnahtaih ”filesubject or. context: _ _ V ; . -_ “ ' ‘ 4
(a) "Autonomous District” means an autonomous diSt‘rIct 'referred to in sub-section (’1) of section 3 of 'the,Manipur (Hill Areas) Distri’ct Council Act, 1971,; .
113) 5%” wmi'fie ~mmission . onzz-wpfi‘ieiial\ language mfihfied‘ under sub-section (1) of S'eetibn 4 ;
(c) E.’ ' means the committee of the Legiélatitre"Assembly, Manipur on oflicial language constitutedvunct‘er sub-section (4) of section 4; '
J9
(d) “Constitution” means the Constitution of India;
(e) “W Council” means a district council constitutedunder section 4 of the Manipur (Hill Areas) DistrictCouncil Act, 1971; and
(f) "Manipuri Language” means Meiteilon written in)Bengali Script and spoken by the majority of Manipurpopulation.
3. (1) Subject to the provision of section '7, Manjpurilanguage shall, on and from the commencement of this Act, hethe language used in respect of all or any of the official purposesof the State.
‘ ' ‘
(2) 'The form of‘numerals to be used for the oflicfal purposesof the State shall be the international form of ‘Indi-an numerals.
(3) Notwithstanding anything in sub-section (1)-fare periodof fifteen years from the commencement of this Act” theEnglish Language shall continue to be used, for all the officialpurposes of the State Government, at the level of the Secretariat -and such other Offices as may be specified from time to time inthe official gazette, for Which it was being used 'immediately‘before such commencement:
'
Provided that the Governor may, during the said‘ period, byorder authorise the use of the Manipuri language in addition tothe English language. ’
4. (1) The Governor shall, at the expiration‘of five yearsfrom such commencement, by order constitute a Commissionwhich shall consist of a Chairman and such other members ofthe Legislative Assembly representing the different languages ofthe State as the Governor may appoint, and the order shall definethe procedure to be followed by the Commission. '
(2) ' It shall be the dutyK of the Commissioh to make recomemendations to the Governor as t0'— . ~ ' - ‘-
"3
(a) thpg‘ress’ive use o-t the 9' Manipuri language for the" omtfia'l‘ purposes of the State; ’ ‘ » '
(b) restriétion‘s. on” the’ use Of the English for all or any. "of the officialpur‘poses of the State;
(3) anyothermatter referred to the‘Cumtnis’siori by the. Govemor’as regards the official language of the Stateand language .for communication between 'thelinguistic groups of .the_State; : »
V» (3) --»In -mak'ihgftthis
the. ,_ Commission i‘ shall hav
and :scientific adyancement
persons belonging t0'other
' 10 the public services.
recommendations under sub—section (2)e due regard to the industrial, culturaland the just'claims and the interests oflinguistic groups) of the State in regard
(4) There shall be constituted a Committee 'consisting of sevenmembers of the Legislative Assembly to be "elected by the Membersof the House. . ’ ' ‘ .
(5)» It shall be the duty of the Committee to .examine therecommendations ,of ’the Commission constituted under {sub-section(1) and to report to the Governor their opinion thereon.
x ' ‘ (6) Notwithstanding anything in Section.aftercons'ideratioh .othhe report referred to‘ in sub-section (2), issue Vsuch directions ineaccordance with whole or any part of the reportas may "¢_.,be.. within ‘ the purview of articles 3345 & 348 of "theConstitution, .t ' . a .
3, the Governor rhay,
'5. The: language for the time being ahthorised for use in the 105ml f rUnion .foriofficia/l purposes shall be the language for communication 535353;;between. the» State of Manipur and another' State and between the tion betweenState of;vManipur and' the Union: ' ' ‘one state. ‘ ' . and another,, ’ V state and the
V - ‘ Union.
6’. (.1) .Subject to article 343 of the Constitution and -'notwith- $331M ,standing anything contained in section 3 the language of,-— Bill? Act, '" I v 9 etc.. (i) ' all Bills. to be introduced or amendments thereto to be. ' moved in the' State Legislatiye Assembly ;‘
(ii) ,alkl'uAlcts passed by the State . Legislature, and fall‘- Ordinances promulgated und'er~_ article 213 of. the”Constitution; ' ' ‘ ~ .
the Constitution or) 9' ahy 'l‘éws‘ m‘ade ' 10y"the,‘hsviitéfte;~Legislature;> , ~- .1 . V ‘ 1
- 4 (iii) aliltorders, rules, regulation and"bye'—'1awsviss;ued undef ‘
' shall (be m Enghsh bi: Manipuri‘ languag‘el'f'
Provided that in case of conflict betWeen the'Einglish and the-
Manipuri versions, the .fntmer mm
W] 7. The language for the time being authorised for use in the
(hng‘mgfm State £04"mebs’flminglish language for commu—
fionm nication between one district council and another district council
one autono- and between the district councils and the State till such time the
31%“:3531‘: use thereof is permissible for the official purposes of the State:
autonomo’ s
'district 0: Provided that if any district council by a majority of not less-
,b‘zlwfm 413? athan ' ' “of the memberspresent and voting decide and the
2:33;“ State agrees that any language other than the English languagedistrict “Council and the State, that language may be used for such
commumcation if the decision to adopt such a language is covered
by article 345 of the Constitution:
Safeguard of 8. Notwithstanding anything. contained in section 3, only
the use 9f languages Which arex-i'n use immediately before the commencement
éfigfigfio11‘; of this Act shall continue to be used for administrative and other.
district. official purposes upto and including the level of District Councils
and Autonomous District wherever the Manipur (Hill Areas)-
District Council Act, 1971 is in force until any District Council by
a majority of not 1ess than two—thirds of the members present and
The use of 9. Notwithstanding anything contained in section 3, any
I 38 examination held by the Manipur Public SerVice Commission,
:gflgci‘li‘lrggge‘; which immediately before the commencement of this Act, used to
of cxamina- be conducted inthe English language, shall continue to be so
tiou cou~ cOndUCted till such time, as the use thereof is permissible for the
““0“” by official purposes of the Union under any‘ law made by the
M'P'S‘C‘ Parliament in this behalf: , , , ; a .w, ' , ~ —
5
Providedvtthat a candidate shall have the right to choose the
v use of official languag Manipur.
   
 
10. Subject to the .. visions of this Act, the ,State Government
any,bymtificahantssned£rom time to time, direct the use of the
Wasmay be specified in the notification and in such part of
the State as may be specified therein: , \
Provided—
(a) the rights of the various linguistic groups in respect of
medium of instruction in educational institutions as
laid down in the Censtitution' of India shall 'not be
affected;
(b) the State shall not, in granting aid to educational and
culturaL institutions, discriminate against any such
institutions on the ground of language;
(c) the rights to appointment in the Manipur Public
Services and to contracts and other avoc‘ations shall
be maintained -.With0ut discrimination on the ground
of language; and
(d) in regard to noting in the offices in the Districts if any
member of the staff is unable to note in any of the
Districtvlanguage, the use of English shall be permitted
by the Heads of Departments so long as the use thereof
is permissible for official purposes of the Union under
any law made by the Parliament in this behalf.
1,1. (1‘) The State Goyernment may, by notification in the
Manipur‘ Gazette, make rules to carry out'the purposes of this Act.
(2) Every rule made under this Act shall be laid as soon as
may be after ‘it is made, before the Manipur Legislative Assembly
while it is in session for a period of fourteen days which may be
u .
comprised in one sess1on 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 Hotse agree in making any modification
in the rule or the House agree that the rule shculd not bemade, the
rule shall thereafter 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.
 
Right of the
various
linguistic
groups.
Powers to
make rules.
 
Printed by the Director, P_tg. s; Sty, Manipur/350-C/27-1049.

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