The Chhattisgarh Official Language Act, 1957

Sections 
.• 
MADHYA PRADESH ACT 
No. 5 of 1958 
THE MADHYA PRADESH OFFICIAL LANGUAGE 
ACT, 1957 
TABLE OF CONTENTS 
1. Short title, extent and commencement. 
Page 
24 
2. Definition. 24 
3. Official language. for official purposes of the State. 24 
4. Language to be used in Bilis, etc. 24 
5. Rules and repeal. 24 
2:J 
24 
MADHYA PRADESH ACT 
(No. 5 of 1958)1 
THE MADHYA PRADESH OFFICIAL LAXGUAGE ACT, 1957 
(Recei~ed the assent of the Governor on the 24th January, 1958; assent first 
published in the "Madhya Pradesh Gazettee'" on the 7th February, 1958). 
An Act to declare the official language ef the State of Madhya Pradesh. 
Whereas it is expedient to provide for the adoption of Hindi as the language 
to be used for the official purposes of the State of Madhya Pradesh; 
It is enacted by the Madhya Pradesh Legislature in the Eighth Year of the 
Republic of India as follows :-
Short title, eidllnt lllld I. (I) This Act may be called the Madhya Pradesh Official Language 
commencncnt. Act, 195 7. 
Definition. 
Official ~ fqr Officlal 
purposes of the State. 
Language to be 1lled in 
Bills, ete. 
Rules and repeal. 
(2) It extends to the whole of Madhya Pradesh and it shall come 
into force immediately on its publication in the Madhya Pradesh Gazette. 
2. In this Act, unless there is anything repugnant in the subject or 
context, 'Hindi' means Hindi in the Devanagari Script. 
3. [(1)]2 Subject as hereinafter provided, Hindi shall be the 
0
oflici11l 
language of the State for all purposes except such purposes as are specifically 
excluded by the Constitution and in· respect of such matters as may be specified 
by Government from time to time by notification. 
[(2) The form of numerals to be used for the official purposes of the 
State shall be the Devanagari form of numerals : 
Provided that the State Government mav, by notification, authorise the 
use of the international form of Indian nun::erals for any Gfficial purpose of the 
State. ]ll 
4. The language to be used in,-
(a) 
(b) 
all Bills to be introduced or amendment thereto to be moved 
in each House of th<:> State Legislature; 
all Acts passed by each House of the State Legislature; 
(c) all Ordinances promulgated under Article 213 of the Const­
itution of India ; 
(d) all orders, rules, regulations and bye•laws issued bv the State 
Government under the Constitution of India or under any law 
made by the Parliament or the Legislature of the State; 
shall, on and from such date, as the State 
may, in respect of each of the items aforesaid, 
notification, be Hindi. 
Government 
appoint by 
5. (I) The Government shall have power to make mies for carrying 
out the provisions of this Act. 
(2) The Madhya Pradesh _Official Languages Act, 19~,0 (XXIV of 
1950) and the Madhya Bharat Official Langn::ge Act. S8rnvat 2007 (67 of 
I 950), shall stand repealed. · 
---- -- - --- ---------------------------
1. For Statement ofOb:ects and Reasons (in Engli.sh) see ivt. P. Gazette, C.ated tLe 23rd November 
1957, pag?, 1621 and (in Hindi) 1G:i2. For proceedings in Asscmblv sec 1\iladhva Pradesh,. 
Vidhan Sabha Proceedings, 1957 Volume II Pages 1001 to 1016 and 1091 ,o 1 i 11. 
2. Renumberd by M. P. Act. I of 1973, S. 2. 
3. Ins. ibid. 
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,, 
CHHAffiSGARH ACT 
(No. 14 of 2008) 
\ 
THE CHHATTISGARH OFFICIAL LANGUAGE (AMENDMENT) ACT,2007 
An Act further to amend the Chhattisgarh Official Language Act, 1957 (No. 5 of 
1958). 
Whereas, it is expedient to provide for the adoption of Chhattisgarhi 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 :-
1. 
2. 
3. 
(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 2ofthe 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:-. • 
· "In this Act, unless the context otherwise requires, 
(a) "Hindi'' means Hindi in the Devanagari Script: 
(b) "Chhattisgarhi" means Chhattisgarhi in the Devanagari Script." · 
In sub-section (l) of Section 3 of the Principal Act, after the word "Hindi" the words 
"and Chhattisgarhi" shall be inserted. 
'\.. 392 ( 1) 
Short title and 
Commencement. 
Amendment of Sec­
tion 2. 
Definitions. 
Amendment of Sec­
. tion 3. 

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