CHHATTISGARH OFFICIAL LANGUAGE (AMENDMENT) ACT, 2007

Preamble - THE CHHATTISGARH OFFICIAL LANGUAGE (AMENDMENT) ACT, 2007

THE CHHATTISGARH OFFICIAL LANGUAGE (AMENDMENT) ACT, 2007

[Act No. 14 of 2008][1]

[11th July, 2008]

PREAMBLE

An Act further to amend the Chhattisgarh Official Language Act, 1957.

Whereas, it is expedient to provide for the adoption of Chhattisgarh in addition to Hindi as the language to be used for the official purposes for the State of Chhattisgarh;

Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Chhattisgarh Official Language (Amendment) Act, 2007.

 

(2)     It shall come into force from such date as the State Government may appoint by notification.

Section 2 - Amendment of Section 2

Section 2 of the Chhattisgarh Official Language Act, 1957 (No. 5 of 1958) (hereinafter referred to as the Principal Act). For Section 2, the following shall be substituted, namely:--

"Definitions.--

In this Act, unless the context otherwise requires, --

(a)      "Hindi" means Hindi in the Devanagari Script;

 

(b)      "Chhattisgarhi" means Chhattisgarhi in the Devanagari Script."

 

Section 3 - Amendment of Section 3

In sub-section (1) of Section 3 of the Principal Act, after the word "Hindi" the words "and Chhattisgarhi" shall be inserted.