Section 3C in The West Bengal Official Language Act, 1961
3C. [ Use of Kurnkh Language in Rules and Regulations, etc. [Inserted by West Bengal Act No. 4 of 2018, dated 5.4.2018.]
- Notwithstanding anything contained in section 3, section 3A and section 3B, with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf, the Kurukh Language may, in addition to the Bengali Language, the Nepali Language, the Urdu Language, the Hindi Language, the Santhali Language, the Oriya Language and the Punjabi Language, be used for such-(a)rules, regulations and by-laws made by the State Government under the Constitution of India or any law made by the Parliament or the Legislature of West Bengal;(b)notification or order issued by the State Government under the Constitution of India or any law made by the Parliament of the Legislature of West Bengal;(c)petitions and applications and replies thereof, in public offices;(d)documents received by public offices;(e)important Government advertisement, announcement to be published; and(f)important signposts to be exhibited,as to apply in the Districts or Sub-division or Block or Municipality, as the case may be, where the population of Kurukh speaking people exceeds ten per cent as a whole or part of the District like sub-division or Block, as may be notified by the State Government:Provided that different dates may be appointed in respect of different matters referred to in clauses (a) to (f).Explanation. - For the purpose of 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.]
