Section 3A in The West Bengal Official Language Act, 1961
3A. [ Use of Nepali language in rules, regulations, etc. [Section 3A inserted by W.B. Act 39 of 1973.]
- Notwithstanding anything contained in section 3, with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf, the Nepali language may, in addition to the Bengali language, be used for such-(a)rules, regulations and by-laws made by the State Government under the Constitution of India or under any law made by Parliament or the Legislature of West Bengal, and(b)notifications or orders issued by the State Government under the Constitution of India or under any law made by Parliament or the Legislature of West Bengal,as apply to the three hill sub-divisions of the district of Darjeeling, namely, Darjeeling, Kalimpong and Kurseong :Provided that different dates may be appointed in respect of different matters referred to in clause (a) or (b).Explanation. - For the purposes of section 3 and this section the words "law made by Parliament or the Legislature of West Bengal" shall include any law made before or after the commencement of the Constitution of India by any legislature or other competent authority in the territory of India having power to make such a law.]
