UTTARAKHAND
OFFICIAL LANGUAGE ACT, 2009 THE UTTARAKHAND OFFICIAL LANGUAGE ACT, 2009 [ Act No. 14 of 2010] An Act to provide for adoption of Hindi as the language to be used
for the official purposes and other matters of the State of Uttarakhand Whereas, Article 345 and
clause (3) of Article 348 of the Constitution provided inter alia that the
Legislature of a State may by law adopt Hindi in Devanagri script as the
language to be used for official purposes of the State and for matters
hereinafter appearing: Be it enacted by State
Assembly in the Sixtieth Year of the Republic of India as follows-- (1)
This Act may be called the Uttarakhand Official Language Act,
2009. (2)
It extends to the whole of Uttarakhand. (3)
It shall come into force at once. Without prejudice to the
provisions of Articles 346 and 347 of the Constitution, Hindi in Devanagri
script shall be the language used in respect of the following:-- (a) (1)
Ordinances promulgated under Article 213 of the Constitution; (2) Orders, notifications,
rules, regulations and by laws issued by the State Government under the
Constitution of India or under any law made by Parliament or the Legislature of
the State; and (b) all or
any of the official purposes of the State: Provided that the State Government
may by general or special order in this behalf permit the use of International
form of Indian numerals for any official purpose of the State. In the interest of Sanskrit
speaking people, Sanskrit language shall be used as second official language
for such purposes as may be notified by the State Government from time to time. (1)
The Uttar Pradesh Official Language Act, 1951 is hereby repealed
in relation to Uttarakhand. (2)
Notwithstanding such repeal specified in sub-section (1), anything
done or any action taken under this Act shall be deemed to have been done or
taken under this Act, as if tins Act were in force at all material times.
Preamble - THE UTTARAKHAND OFFICIAL LANGUAGE ACT, 2009PREAMBLE