• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • State Acts
  • THE ORISSA OFFICIAL LANGUAGE ACT, 1954
Lawsisto
Back

THE ORISSA OFFICIAL LANGUAGE ACT, 1954

THE ORISSA OFFICIAL LANGUAGE ACT, 1954

[Published vide Orissa Act No. 14 of 1954.]

PREAMBLE

An Act to declare the Official Language of the State of Orissa

Whereas it is expedient to provide for the adoption of Oriya as the language to be used for all or any of the official purposes of the State of Orissa;

It is hereby enacted by the Legislature of the State of Orissa in the Fifth year of the Republic of India as follows:

Section 1 - Short title, extent and commencement

(1) This Act may be called the Orissa Official Language Act, 1954.

(2) It extends to the whole of State of Orissa.

(3) It shall come Into force at once.

Section 2 - Official language for official purposes of State

(1) Without prejudice to the provisions of Arts. 346 and 347 of the Constitution, Oriya shall be the language to be used for all or any of the official purposes of the State of Orissa:

[Inserted vide Orissa Act No. 12 of 1985.] [Provided that where Oriya shall be used as the language for official purposes the Oriya numerals shall not be used and Internal form of Indian numerals shall be used.]

(2) The State Government may, by notification, direct that in any specified area and with affect from any specified date Oriya shall be used in respect of such official purposes as may be specified in the notification.

Section 3 - Language to be used in Bills, etc.

On and form such date as the State Government may, by notification, appoint in this behalf, the language to be used in -

(a) all Bills to be introduced or amendments thereto to be moved in Orissa Legislative Assembly;

(b) all Acts passed by the State Legislature;

(c) all Ordinances promulgated by the Governor under Art. 213 of the Constitution; and

(d) all Orders, Rules, Regulations and Bye-laws issued by the State Government under the Constitution or under any law made by Parliament or the Legislature of the State;

shall be Oriya:

Provided that the State Government may appoint different dates in respect of any of the items referred to in Clauses (a) to (d) above.

Section 3A - Continuance of English language for use in Legislature

Notwithstanding the expiration of the period of fifteen years from the commencement of the Constitution of India, the English language may, as from the 26th day of January, 1965, continue to be used, in addition to Oriya for the transaction of business in Legislature of the State of Orissa.



Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.