HARYANA
OFFICIAL LANGUAGE ACT, 1969 [1]THE HARYANA OFFICIAL LANGUAGE ACT, 1969 [ Act No. 17 of 1969] [ 15th March, 1969] 1 2 3 4 Year No. Short
title Whether
repealed or otherwise affected by legislation 1969 17 The
Haryana Official Language Act, 1969. Amended by
Haryana Act 6 of 1972[2] Amended
by Haryana Act 3 of 1973[3] An act to provide for
the adoption of hindi as the language to be used for the official purposes of
the State of Haryana. Be
it enacted by the Legislature of the State of Haryana in the Twentieth Year of
the Republic of India as follows: -- (1) This Act may be called the Haryana Official
Language Act, 1969 (2) It extends to the whole of the State of Haryana. In
this Act, unless the context otherwise requires, -- (a) ?appointed day? means the 26th day of January,
1969; (b) ?Hindi? means Hindi in Devnagri script; (c) ?State Government? means the Government of the
State the Haryana. Subject
to the provisions of this Act, Hindi shall, as from the appointed day, be the
language to be used for all official purposes of the State of Haryana except
such purposes as the State Government may by notification specify and the
language in use for such excepted purposes immediately before the appointed day
may be used as official language for such purposes. Notwithstanding
anything contained in section 3, Hindi shall, on and from such date as the
State Government may by notification appoint in this behalf, be the language to
be used-- (a) in all Bills to be introduced or amendments thereto
to be moved in the House of the Legislature of the State; (b) in all Acts passed by the Legislature of the State; (c) in all Ordinances promulgated under Article 213 of
the Constitution; and (d) in all orders, rules, regulations and bye-laws
issued under the Constitution or under any law for the time being in force in
the State: Provided
that different dates may be appointed in respect of any of the matters referred
to in clauses (a), (b), (c) or (d). [4] [A translation in Hindi published under the
authority of the Governor of the State of Haryana in the Official Gazette, - (a) of any Haryana Act passed in the English Language,
or (b) of any Punjab Act as in force in the State of Haryana,
or (c) of any Ordinance promulgated in the English
language by the Governor of Haryana under Article 213 of the Constitution, or (d) of any order, rule, regulation or bye-law issued in
the English language by the Governor of Haryana or by the Governor of Punjab
and in force in the State of Haryana, shall be deemed to be the authoritative
text thereof in Hindi.] [5] [The authoritative text in the English language of
all Bills to be introduced or amendments thereto to be moved in the House of
the Legislature of the State shall be accompanied by a translation of the same
in Hindi authorised by the State Government.] Unless
and until the State Government otherwise directs by notification, the English
language may, as from the appointed day, continue to be used, in addition to
Hindi, for the transaction of business in the Legislature of the State. Nothing
in this Act shall debar any person to submit a representation for the redress
of any grievance to any officer or authority of the State in any of the
languages used in the State. Every
notification made under section 3, section 4 or section 5 shall be laid, as
soon as may be after it is made, before the House of the State Legislature
while it is in session, and shall be subject to such modifications as the House
may make therein during the session in which it is so laid or the session
immediately following. (1) The Punjab Official Languages Act, 1960, in its
application to the State of Haryana and the Haryana Official Language
Ordinance, 1968 (Haryana Ordinance No. 5 of 1968), are hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under the Haryana Official Language Ordinance, 1968, shall be
deemed to have been done or taken under this Act as if this Act had commenced
on the 31st October, 1968. Continuance of use of English language in State
Legislature. Language to be used in representations for redress of grievances.
Notification to be laid before Legislature. [1] For Statement of Objects and Reasons,
see Haryana Government Gazette (Extraordinary.), 1969, page 106. [2] For Statement of Objects and Reasons,
see Haryana Government Gazette (Extraordinary.), 1972, page 46. [3] For Statement of Objects and Reasons,
see Haryana Government Gazette (Extraordinary.), dated the 4-3-1973, page 240. [4] Section 4-A added by Haryana Act 6 of
1972. [5] Inserted by Haryana Act 3 of 1973.
Preamble - THE HARYANA OFFICIAL
LANGUAGE ACT, 1969
PREAMBLE