MIZORAM OFFICIAL LANGUAGE ACT, 1975

Preamble - MIZORAM OFFICIAL LANGUAGE ACT 1975

THE MIZORAM OFFICIAL LANGUAGE ACT 1975[1]

[Act No. 03 of 1975]

[17th February, 1975]

PREAMBLE

An Act to provide for the language to be used for the official purposes of the Union territory of Mizoram.

Be it enacted by the Legislative Assembly of Mizoram in the Twenty-fifth Year of the Republic of India as follows:-

Section 1 - Short title, extent and commencement

1)       This Act may be called the Mizoram Official Language Act, 1974.

 

2)       It extends to the whole of the Union Territory of Mizoram.

 

3)       It shall come into force on such date as the Administrator may, by notification in the Official Gazette, appoint

Section 2 - Definitions

a)        "Administrator" means the Administrator of the Union Territory of Mizoram appointed by the President under Article 239 of the Constitution.

 

b)        "Autonomous District" means any of the autonomous districts specified in Part in of the Table below paragraph 20 of the Sixth Schedule to the Constitution.

c)        "District Council" in relation to any autonomous district means the District Council constituted under paragraph 2 of the Sixth Schedule to the Constitution for that autonomous district.

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d)        "Official Gazette" means the Mizoram Gazette.

 

e)        "Union Territory" means the Union Territory of Mizoram.

Section 3 - Official language of the Union Territory Central Act 20 of 1963

With effect from such date as the Administrator may, by notification in the Official Gazette appoint in this behalf, the Mizo 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 Union Territory and different dates may be appointed for different purposes or for different areas in the Union Territory.

Provided that where any notification to be issued under this section relates to-

a)        all or any of the official purposes of any District Council and of the Village Councils or Courts constituted by such District Council; or

 

b)        the official purposes of the Union territory in the area comprised in any autonomous district, no such notification shall be issued except after consultation with the District Council concerned.

Section 4 - Use of English Language for official purposes

Notwithstanding anything contained in section 3, as from the commencement of this Act, the English language may be used for all or any of the official purposes of the Union territory.