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THE SIKKIM OFFCIAL LANGUAGES ACT, 1977
THE SIKKIM OFFCIAL LANGUAGES ACT, 1977
ACT NO. 5 OF 1977
AN ACT to provide, for the adoption of the Nepali, 'the Bhutia subs by sec. 2 of the Sikkim Official Languages (Amendment) Act, No.5 of 1981 (w.e.f. 30.3.1981) [the Lepcha and the Limbu] languages, as the languages to be used, for the Official purposes of the State of Sikkim.
17th October, 1977
WHEREAS
The Legislature of Sikkim, as follows it is expedient to provide for the adoption of the Nepali, the Bhutia by ibid. [the Lepcha and the Limbu] languages as the languages to be used for the official purposes of the State of Sikkim;
It is hereby enacted in the Twenty-eighth Year of the Republic of India by-
Short title and extent.
1. (1) This Act may be called the Sikkim Official Languages Act, 1977.
(2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Languages to be used for the official purposes of the State.
2. With effect from such date, as the State Government may, by notification in the Official Gazette, specify in this behalf, the Nepali, the Bhutia by ibid[the Lepcha and the Limbu] languages shall be the languages to be used for all official purposes of the State of Sikkim:
Provided that different dates may be specified for different official purposes.
Power to make rules.
3. (1) The State Government may by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) All rules made under this section shall be laid as soon as may be, after they are made, before the Legislative Assembly while it is in session and if before the expiry of the session in which they are so laid or the next session immediately following, the Legislative Assembly resolves to make. any modification in the rules, or resolves that such rules or any portion thereof shall not have effect, the rules shall thereafter have effect only in such modified form or be of no effect, in whole or in part, as the case may be, so however, that any such resolution shall be without prejudice to the validity of anything previously done under such rules before such resolution.
