TRIPURA
OFFICIAL LANGUAGE ACT, 1964 THE TRIPURA OFFICIAL LANGUAGE ACT, 1964 [Act No.
05 of 1964] [23rd January, 1965] An Act to provide for the adoption of the Bengali language as the language
to be used for the official purposes of the Union Territory of Tripura
including purposes of legislation. Be it enacted by the
Legislative Assembly of Tripura in the Fifteenth Year of the Republic of India
as follows:-- (1)
This Act may be called the Tripura Official Language Act, 1964. (2)
It extends to the whole of the Union Territory of Tripura. (1) With
effect from such date as the Administration may, by notification in the
Official Gazette, appoint in this behalf, the Bengali language shall, subject
to the provisions of section 34 of the Government of Union Territories Act,
1963(20 of 1963), be the language to be used for all or any of the official
purposes of the Union Territory of Tripura, and different dates may be
appointed for different official purposes or for different areas in the Union
Territory 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 Union Territory 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 Union Territory of
Tripura for which it was being used immediately before the issue of such
notification; and (b)
the language for the time being authorised for use in the Union
for official purposes shall be the official language for purposes of
communication by the Government of Tripura with the Government of India or the
Government of any State or any other Union Territory. With effect from such date
as the Administrator may, by notification in the Official Gazette appoint in
this behalf, the Bengali language shall subject to the provisions contained in
the proviso to section 35 of the Government of Union Territories Act, 1963(20
of 1963), be the language to be used-- (a)
in all Bills to be introduced, or amendments thereto to be moved,
in the Legislative Assembly of the Union Territory of Tripura; (b)
in all Acts passed by the Legislative Assembly of the Union
Territory of Tripura; and (c)
in all orders rules, regulations or bye-laws issued under any law
made by the Legislative Assembly of the Union Territory of Tripura; Provided that different
dates may be appointed in respect of different matters referred to in clauses
(a), (b) and (c).
Preamble - TRIPURA OFFICIAL LANGUAGE ACT, 1964PREAMBLE