The TRIPURA OFFICIAL LANGUAGE ACT, 1964

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Tripura Act No.5 of 1964
THE P1tI~!il O!F!FICI.9lL
£M{g'l.m.fj'E .JtI(!I, 1964

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Short title
and extent.
Language to
he used for
officilll
purposes of
the Union
Territory of
Tripllra.
20 of 1963.
Tripura Act No.5 of 1964
THE TRIPURA OFFICIAL LANGUAGE ACT, 1964
(Act No.5 of 1964)
AN
ACf
10provide for the adoption of the Bengali language (IS the language to be
used for 'he official plll7)oses of the Union Territory o] Tripura including
purposes of legislation.
Be it enacted by the Legislative Assembly of Tripura in the Fifteenth
Year of (he Republic of India as follows :-
1. (I) This Act may be called the Tripura Official Language
Act, 1964.
(2) It extends to the whole of rhe Union Terrirory of Tripura.
2, (1) With effect from such date as the '[State Government may, by
notification in the Official Gazette, appoint in this behalf, 2[the Bengali
language and the Kak-Barak language] shall, subject to the provisions of
section 34 of the Government of Union Territories Act, 1963, be the
language to be used for all or any of the official purposes of the J[State of
Tripura, and different dates may be appointed for different official purposes
or for different areas in the "[State of Tripura ;
Provided that the issue of any such notification shall be without
prejudice to the use of any language other than the Bengali language which is
authorised by or under any law for the time being in force to be used for any
purpose in any of the civil or criminal courts within the 5[State of Tripura.
(2) Notwithstanding the issue of any notification under sub-
section (1),
(a) the English language may continue to be used, in addition
to the Bengali language, for those official purposes within
the 6[State of Tripura for which it was being used
I. Substituted ".I' 1/1(' North-Eastern An-a.r (Reorguniuuio») {Tripuru} IIdriptol;'1Il uf UIII', Order:
/973, w.e.]: 2/. I. 1972.
Z. Substituted by till' Tripura Official Languag« (AmclltlmcllfJ A('/, 1979, II~('J. IY. 5. IY79.
J. Substituted, ibid.
4. Substituted, ibid.
5. Substituted, ibid.
6. S"lmim/,'d, ibid,
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immediately before the issue of such notification; and
(b) [he language for the Limebeing authorised for use in the~
Union for official purposes shall be the official language for
purposes of communication by theGovcmment of'Tripuruwith
the Government of India or the Government of any Stare or
anyotherUnion Territory .
3. With effectfrom such dale as the Administrator may,by notification in
the Official Gazette, appoint in this behalf, '[the Bengali language and the
Kak-Baruk language shall, subject to the provisions contained in the proviso
to section 35 of the Government of Union Territories Act, 1963, be the
language LObe used-
(a) in all Bills to be introduced, or amendments thereto to be
moved, in the Legislative Assembly of the ~tS[ale of
Tripura ;
(b) in all Aces passed by the Legislative Assembly of the
J(Slate of Tripura ; unci
(c) in all orders niles. regulations or bye-laws issued under
any law made by the Legislative Assembly of the .11State
of Tripuru ;
Provided rhardifferent dates may be appointed in respect of different
matters referred to in clauses (a), (b) and (c)
;j 1.
! 2.
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SJllmitlllc,' b.,'lilt' Tripure OfJiriClIl.tmgullKl· (,IIII('llcimml} An 1979. U~ e.f. 19. 5. /979.
SIIIW;IlIIl"(1 1,.1' Jilt' North-Emtern ArcuJ' (Rl'OfgtluiJ(l(inIlJ {Tripuru] Aduplalioll t>f luws Order:
/97.1. w.e.]: 2/. I. JY72.
Su/WiWlcli. ibid.
SuiJslilllll!ti. ibid.
Language to
be used in
Bills, Acts
etc.
20 of 1963.
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LIST OF AMENDMENTS
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* The North-Eastern Areas (Reorganisation) (Tripura) Adaptation of Laws Order,
1973, w.e.I, 21.1.1972,
L Tripura Official Language (Amendment) Act, 1979, w. e. f. 19.5, 1979.
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