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Assam Authoritative Texts (State Laws) Act, 2018
(Assam Act No. 11 of 2018)
Last Updated 12th February, 2020 [ass306]
Preamble
Whereas it is extremely useful to the general public of Assam and also for official purposes of the State to translate into, authenticate and publish the State Laws of Assam in Assamese Language under the authority of the Governor and it is expedient to provide for authoritative texts of State Laws in Assamese Language in the State of Assam; It is hereby enacted in the Sixty-ninth Year of the Republic of India as follows: 1. Short title, extent and commencement. - (1) This Act may be called the Assam Authoritative Texts (State Laws) Act, 2018. (2) It extends to the whole of Assam. (3) It shall come into force at once. 2. Definitions. - In this Act, unless there is anything repugnant in the subject or context, -(a) "State Laws" means and includes any State Act, any Ordinance promulgated by the Governor, any order, rule, regulation or bye-law issued under the Constitution or under any State Act;
(b) "Governor" means the Governor of Assam;
(c) "State Government" means the State Government of Assam ;
(d) "prescribed" means prescribed by rules made under this Act.
3. Authoritative Texts of State Laws in Assamese Language. - Translation in Assamese Language of any State Law(s) published under the authority of the Governor in the Official Gazette, shall be deemed to be the authoritative texts thereof in Assamese Language. 4. Power to make rules. - (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) Every rule made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments as the Legislative Assembly may, during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
