Section 3B in The West Bengal Official Language Act, 1961
3B. [ Use of Urdu language in rules and regulations. [Inserted by Act No. 8 of 2012, dated 17.5.2012.]
- Notwithstanding anything contained in sections 3 and 3A, with effect from such date as the State Government may, by notification in the Optical Gazette, appoint in this behalf, the Urdu language may, in addition to the Bengali language and the Nepali 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 the West Bengal,(b)notifications or order issued by the State Government under the Constitution of India or any law made by the Parliament or 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 be apply in the Districts or Sub-division or Block or Municipality, as the case may be, where the population of Urdu speaking people exceeds ten per cent as a whole or part of the District like Sub-division or Block:Provided that different dates may be appointed in respect of different matters referred to in the clauses (a) to (f)Explanation. - For the purposes of this section the words 'law made by the 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 and makes such a law.]
