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The Sikkim Official Language Act 1977

Sikkim · state statute
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EXTRAORDINARY"" ," ,. '. , ' . .'. ':' ,'" .
PVB'1ISHED . BY I AUTHORITY.' I '," ':
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I' .·'G:angtolc, .',Thtirs'day,:Oct(jb:el<:~7,"1977 "~ , , . .t 'J' . , (\, .;-. ". '. I .;. -~. ' \, •
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No;' 121
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.' LEGISLATIVE DEPARTMENT'u' • j,~~~ •..• >,_0' '~ ••:,. L. '., ",' .
,i ' " ,NOTIFICATIO~
,'No.' 5/LL/71, ',',
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}Dated ·9angtok, the 2,5th .October, .19.77.I· " '''''. '. . ~. " . " ." . . .to,'.
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, "'~The."followingAct-of the .Sikkim Legislative'Asserriply h~~ing'
'received the: assent of the Governor; on:' the lZth .day ofOctober;·
1977 is hereby published.for general Information. " ', , , ~ r ,
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__ .' • t , ,SIKKIM ACT NO.5' OF 1977' .
,T-HE'SIKKI~"-)OEFIdi~L~"LANGUAGESc;t\CT~''19TJ \.- ". ,. i j '.'''' \
'AN '" .:.\...
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.·1~;h~'~~pai;:~-J~~tia:,th~···[e~cfaa~d'th~tiiri1fV!eJNJ'all'tlI"iBh~tia~,th~·~~p6r0:.'..used' for -t e' Q'Jl~;Japutposes.o '.' -!;'. ' "
" ;,',-r-stat,~.,'orSi~ki~,:.;~(.,/\·;" .-",;... :., "'''" I . ',,/. ,:':'," "
I, ~'.' '. ' __ " '. • -~~_,~~_,_WMEii~ASitis__e~,pedimitop~~videfor the adoption .Oi~l .
;..~,t!he Nepali, the Bhutia.rthe Lep,cha-and,the-'LImblf_'j}lal!guages ~s ,th~ languages to e .
, usea tor tneomciar purp\Zst;s.Vi w.eSta te of Sikkim; .. . , .. " ,1 ',' T • I . .I !' • • s: . . ,
.' '.' ~'.'It is ,ll~reoyenacted in the 'Twenty-eighth 7year.of the Republic -,
of India. by jhe.Legistature ofSikkirn, as follows r-> . '. ',' , . \
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1.(1), .'This Act'nla)'be' calledithe .Sikkirn OfficiaLlLanguages Act·'t97·'7' I • , " .• ~ c·.•. ', '. "., t'~' - ,/1 l' • , fl· t ~.r~ .• ' ,I ;'
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. '"(2)It;e!t~nds.t9 .::the·wh'ole;.~~£:Sik:k.~~.,.' -'.'.I .' ,:. :'. ,.' / -,",
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,:J;.l(3)It shall come into force onsuch dateas 'the-State. Government
,'. ..':/ .. :;....may, by.\notific~tiO~,in the Offi~~~r~~i,eit~~ ,apPo\ri~'~,">',<:..'.{>.:':..'"
Languagesto be" ~~9J ~Wit?\effect f~'~m,:,.s~ch~~t~,~-.S'the-State ,GoyerJ.?~ent.;iriay:~by . -.
u~edfor'theofficlar~~~:j.:;·:;!!:,~',notlfi~atlOnJP.the· Offi~lal G,a~.:.. ".sp~C]lY,1l,1'.,thl's\,\~~hCllh.'Q§r:~~,:.~:"...'::,'.: P~!PQl~Sof the.,;':,i'i:':.);'·';~~J~;·the'Bli~a~ana··t~~~:J/~pc;4~.1.a,nglf~&~s·:~.!ran :~~;t:!1:e-J;~p;~~;:';;1:f{"
, State: .. ", ""/"1,' ",.::guage$\to·b~·use~;..~orall.. '.,la:P\l~Pbses,of:th'~~State,ofSlkklm~"<;":~:,,·:'.
',',"--'---:-; '~.~'-.:,,--".'.',:_<'I~~:~!l~~~~ided~~tnat:'dlf(~~~nt~a~£Efp'~qY;12~·:,~pec,j.~¥d~f6f'~llf~!~n~,-:of4~k~:./:k"', [. -::"•.0t>.d-Hi\.J~~~ s/~l.1)"'\N\ 0l!-,\uccpI C!-~6~o~'''('' ,./ _."', ~~!:_-'_\ _'\"".' .1, ,:",:",:;.:\':,'
.~ ':'-Il Jl.{).. I .t-: - A,.;:.; (JVc\'Ht\A..~M)"-~)~c~No <;' ~:-.-'- -,,---,_,.:..,,:.,_'-"\, '-::"'(.L~~~t-fL,t-~ ~ .../::J-Ict. =>: '.(')() I -::;.g") w'~·b' 0, y, I":,
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'.. Short title and, .. . . r
I 'extent.' 'I" . .'

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'-Zt.rContinffcrrri:eaf "2 A. Notwithstandiri.g anything contained in section 2, the English language
_IE110lisITJoruse shali continue to be used For transaction of business in the Legislative Assem-
! ill the I.eaisla- bly of Sikkim in addition to the official languages of the State,~] .
Ltil'e Assemb!,y
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Powertomake ,lrules, .
,...«2) ',v,' , >",1:':'/ .:<\(1) The 'State Government-may; by;'notificatiou'iri';tll¢'OffiCia:1"G'8;i;' .w
ette, make rulesfor.carrying out the purposes QI,>thifEAct;;··.·.\', . ':"'t .: ..:,:'::- ;:;. ",," :. I. ',' :',,<:";.:...'~. ,'~. :;,!".:~:... ',~, '. \.'~··""',''i;".t·.:r:',~i.!·:/.:.t,. :·r....:·.,-',~r\.(. '.~~.
(2) 'All ..rul~s;Ma4~.u1}d,~.r':th.~s;S¢?t!.()n;,~h~W:~e,J~i~;,~(~pon .as'';m~y,/'
,1;>~,.after tli~y are.made; beforeJb.~;Legls1?-,trve·: Nssetp:bly·;whll~;.,
.._ .'it is ip.sessiQn,.a.~q;ir.bef.9r~j~e:':.e~.i?}t~-;oFt~e:i~~;§·si,9(r'i,iE'!V~iCh,
. they are so-laid or the::next seSSIOn'.imrnediately .following,
the: Legislative Assembly resolves.to·make·any' modification ill'
the rules, or ,resolves, that-such rul,es'pr."any£:pottio.n'.':therepf...
shall.not haveeffect, therl.t1~s.,spal1\thereafter,have.effect'pilly
:hi'suchmcdified'form. 'or',be:<6fnoeffect, in-whole' :0'.(,in-part,
. '~s the..case.may, sol1o.w.evef,'thatariy~s'lich·.iesblution.shall be
.~~without. prejudice. to' the validity-of ~ny·thingp.reviotisl¥~·<:tolfe
. under, such-rules before suclr resolutlOn~., ." . .:. ,.::.'I. " •••,. .: ., '0" • ,.",
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'·B. R:'PRADHAN" ,',: ,
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'.. 'P&lNrW;;.:'Ai:'}THEfsiKcM GOVERNMENT ..PRESS ,:,,~/:,()::'3-~,/""..;;:;/:.',"".".'.' .,
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