AUTHORITATIVE TEXTS (CENTRAL LAWS) ACT, 1973

Preamble 1 - THE AUTHORITATIVE TEXTS (CENTRAL LAWS) ACT, 1973

THE [1][AUTHORITATIVE TEXTS] (CENTRAL LAWS) ACT, 1973

[Act No. 50 of 1973]

[05th December, 1973]

PREAMBLE

An Act to provide for authorised translations of Central laws in certain languages.

BE it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called the [2][authoritative texts] (Central Laws) Act, 1973.

 

(2)     It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

Section 2 - Authoritative Texts of Central laws in certain languages

2. [3][Authoritative Texts] of Central laws in certain languages

A translation in any language (other than Hindi) specified in the Eighth Schedule to the Constitution, published under the authority the President in the Official Gazette,--

(a)      of any Central Act or of any Ordinance promulgated by the President, or

 

(b)      of any order, rule, regulation or bye- law issued under the Constitution or under any Central Act, shall be deemed to be the [4][authoritative texts] thereof in such language.

 

Section 3 - Power to make rules

(1)     The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

 

(2)     Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, 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.

 

Amending Act 1 - AUTHORISED TRANSLATIONS (CENTRAL LAWS) AMENDMENT ACT, 1988

THE AUTHORISED TRANSLATIONS (CENTRAL LAWS) AMENDMENT ACT, 1988

[Act, No.18 of 1988]

[31st March, 1964.]

An Act to amend the Authorised Translations (Central Laws) Act, 1973.

BE it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows: --

1. Short title.?

This Act may be called the Authorised Translations (Central Laws) Amendment Act, 1988.

2. Amendment of long title.?

In the Authorised Translations (Central Laws) Act, 1973 (hereinafter referred to as the principal Act,) in the long title, for the words "authorised translations", the words "authoritative texts" shall be substituted.

3. Amendment of section 1.?

In section 1 of the principal Act, in sub-section (1), for the words "Authorised Translations", the words "Authoritative Texts" shall be substituted.

4. Amendment of section 2.?

In section 2 of the principal Act, for the words "authorised translation", the words "authoritative text" shall be substituted.

 

Statement of Objects and Reasons - AUTHORITATIVE TEXTS (CENTRAL LAWS) ACT, 1973

STATEMENT OF OBJECTS AND REASONS

Authorised translations of the various Central laws in State official languages would be extremely useful to the general public and also for official purposes of the States, which have adopted languages other than Hindi and English as official languages of their States. Therefore, when the Official Language (Legislative) Commission was first constituted in 1961, it was also entrusted with the function of arranging for translation of Central Acts, Ordinances and regulations into the various official languages of the States. According to the existing arrangements, the translation in a State official language is prepared by or under the auspices of the Government of the State concerned and finalised by the Official Language (Legislative) Commission in consultation with the translating authority. In the absence of any legal provision for their authentication and publication, such translations can have no legal status and their utility would be limited.

It is, therefore, necessary to make provision for the publication of authorised translations of Central Acts, Ordinances as also of orders, rules regulations and bye-laws issued under the Constitution or under any Central Act, in State official languages. Hence this Bill.