The Delhi Official Languages Act, 2000

,
PART
IV]
•
<)
•
3lf?{[?-11
k?,
2
-
,
200
"«.
'Qif.
14( 33)
fer.
?-2000-03/
.,
•
.
,
?Ha
?·Hehl{
cfil
fe:1icn
I
-:.
-2003
cm?
CJ
?
q!ltjl?
•
fcf?11
?'-TT
{lt:?lit
{l\l'f?
.
·
mu
q1fla
f"lt.--tfcif?a $?f1<Pi
'3'11B\?
.
.
q-q11??
S1cht?1<1
.
'Zill
m .
:--
·
3
cfil
"?J?
:
?
ft,q
??-ll
l
t
cm;ft
>l 91'1
? I
'1 I
?
.
.
"
?
"if
"3{
cffi
f<:ft$a
ch{I?
?-
??F1"-i4;
{1&:;lll
{1\l'f?
?
...
? rc.?11
'B'qf
?
3
?.
f<::c-Ml
{l?lJJ
{l\l'f?
?
?
?:ll?zt,1?1
SH-0'3'1.:fr
:
-q
?
3ffi
f;eftq
.
'
3TI ?
?q
?
??trsn
.
1i'3'f
lciTI
?
•
.
1101d?
?
?cfqfq??
? -q
{lt:¢)ll
{l\l'fm;fr ?
f<::<:M1
cfil
fc{?Fi?.
.
?
R
3W?f.•p4f;:i(f
fcf1ql
?
:-
,
•
I
(2) ?
(3)
w?m?
·
•
•
•
•
'
2. qft1-11tt1?.
\l'f?
dch
??
"B
3-1.-1-4?
3Nf&rn
? "ITT, ?
<'lch
?
aw...,.._-_........._
'•.
--
(
?)
"
?e:
ctl
"
7:fiT
0121
t
{I &:;1
?.I,
I
.
?
fc::
('
Ml
.
•
•
•
,
(13)
"
"·?
3l?
t
{l?qfu
?
•
{l??lrll ?
?:::tt
?
•
..
·
-
?-
........_
?
-wu
B{chl{
?
<-l9..ff
?
-y.:r:.?
??
?fztf
G54
-q
??f[tj1f
.
3.
?ciil
??11
?
(J(if.\i1'41
<1"1\:{ltil
?q11'
,a furfu
?
?
.
.
fuf?J
?
•
?fcf;"
o-i Sl?llflf1ch?fci?
silfl?.-!)?
???f"11ch
????li?1tf?
??f1ii,i., 1963 (
1963
cfiT
19_
?
si1qqpn
?
3-lj?q
si<n11
cm?
m?
? ?
"%
fcfl
??ch? q1fta
efi?f91;qi:i
a:,?q1
fe:<:t1I
?
?-"'T1'7Nl?··ITTU
3.1?;-?,??1
a:f9.lqJ
•
?J1'
fu
fchfil m?f?lll-i
?
3-1:zi1ia ?
fcfi?I
3-ll??l, f..F-!G,
cfiT
31:!ql?
3l?-lqf
?{cfilil
??-
-q
f<:.t<.Rt
?
?..:.
{l\R:4Gl<.1
?
>Tif't1chR
? 3-l:zt1f
c1
Slchl?la fc::<:"11
. .
chF['i
,m'?
?
3i?Plo
?
tj\l'fl&fl
afu
?
?l?l?
-q
?Behl
'5nft1$d
Yid
:
,
-
?
fl?chl{
?
o-i
Q?.TI
tfit{ffi ?
-q
o{
m-rft
.
1>
f
4.
3-1fuef
*n,
?
.
·?
???m
FC"IN
-q
·
T::S'ff,
?
Bf'ifu
f19;?
"ch'{
fiGt>ffi
t
I
5.
31
cfil.
Gf>T
fq
;;:q.
Fe:(+
ctt
?
?It?
cf;l
'-1
mrTf
I
•
,..
•
l
"
6.
•
'
•
,
,.
(
2)
fq:nqa:
3fR
ttncffl
?
cm )f?fq
m
?.
Sf
fq?J?
cf;(
ficfid
?, ?
•
f
_
)
·
?cm
?flllf(!,
?
0i?'3'1"!
?1q1
cf."
mftr,ia
i:rro cfi'T
?.
(13)
? ?
fqqll
?
fqfua
Q
,3'.-'{?q1
fct,?".11

--
•
DELHI
GAZETI?
:
EXTRAORD
ARY
[Pr\RT
IV
'
,
c
3)
3-l?f.iqq
er,
,31m:,
?1,q: -rnz
stfqct,
F•:P-1'-I
?
m
?
? ?
?
<1?1?11?
fcl?11fl\ff
?
fl"?
mB'
?
?
31?1h,
?
?
?
<lT
?
3{f?ct,
3tj{tjffi
?
cfiT
Q
m,
fli'.!.1
?
fl'-18.1
Sl?<1
fcfittl
'111<4111
<f2IT
aqscf<i
31cff?
?
31?1l<1
"l1'fu:
fl<!.1
f1q'i
#
fcfi{fr
Slcf,!{
cfiT
•
??
?
fl?'i(f
mmt
?fl?
mit
ff?t.n,
mmi_fcn
f.1qtt
?
ii111q1
'11Fil
=q1f?tt
m f1q"f
<lf
"<11
zj?flfqo
?
+i
]'?Jcf1
m7TT
<lT
:i?1ql
m
&TI,
?
? w-Tfu
m,
('f?
?
ffl?
<lT
f1{fl1
cfiT
3'*1
f1q'i
?
3-t?rla
-qre
?
TT1z
fcfi?:fl
?
?
?
?
Slfd'f
c?l
??lt:4
-;,eff
q?,11
I
·
•
•
I.AW,
JUSTICE
AND LEGISI.ATIVE
AFFAIRS
DEPARTMENT
·
NO'I'IFICATIO
•
Delhi,
the
2nd
July,
2003
No.
.
14(33)/-I.A-2000-03/1096.
The
following
Act
of
the
Legislative
Assembly
of
the
National
Capital
Territory
of
lhi received
t
e
assent
of
the President
of India
on
13-6-2003
and
is
h
reby
published
for
general
informal·
o
.
•
''The Delhi
Official
Languages
Act,
2000
(Delhi
Act
No.
8 of
2003)
(As
passed
by
the
Legislati
.e
Assembly
of the
National
Capital
Territory
of Delhi
3-4-2000)
An
Act
to
provide
for
adoption
o
Hindi
in
Devnagri
script
as
the
first official
language
and
Punjabi
in
Gurmukhi
scri
t
and
Urdu
in
P rsian
script
as
the second
languages
to
be used
for the
official
purposes
and
other
matters
of the
•
ational
Ca ital
Territory
of
Delhi.
•
Be it
enacted
by
the
Legislative
Assembly
of
National
Capital
Territory
of
Delhi
in
he
Fifty
First
year
of he
.
Republic
of
India
as
follows
:-
•
1.
Short
title,
extent
and
commenceme
-{
l)
This
Act
may
be
called
the Delhi Official
Language
Act,
2()()().
(2)
It
extends
to
the
whole
of the
ational
Capital
Territory
of
De
hi.
(3)
It
shall
come
into
force
on
such
ate
as
the
Government
may
by
notification
in the Official
Gazette,
appoint.
2.
Definiti
ons.
In
this
Act,
un
ess
the
CO
c
t
otherwise
requires,
(a)
"Delhi"
means
the
National
Capital
Tc
·
·1
ry
of
Delhi;
(b)
"Government"
means
the Govcmmcn
f
ationa
Capital
Territory
of Delhi.
(c)
"Legislative
Assembly"
means
the
Legislative
As
ernbly
of the National
Capital
lerritoryof
Delhi.
3.
Hindi
to
be
Official
Language
of
Delhi.
Hindi i
Devnagri
script
shall,
with effect from
such dale
as
the
Government
may,
by
notification
in
the
Official
Gazette,
appoi
in this
behalf,
be
the Official
Language
of Delhi.
Provided
that
the
Englis
anguagc
may
continue to
be used
r
osc
administrative
and
legislative
purposes
in
el
i
for
vhich
it
was
being
us
b
·fore the
commencement
of
this
Act
in
consonan
c
with
the
pro
isions contai
e
cc
io
ofthcOfficialLang
agesAct,
1963(19ofl963):
•
o
c
further
that
a
transl
a
·
on
of
any
Bill
introduced
·
n,
or Act
passed
by,
t
e
Leg·
·
alive Assembl
,
o
o
·
nc s
·
.
om
I
gated
by
the
L
.
Governor
of
Delhi
or
of
any
order;·
rule,
regulation
or
bye-la
i
sued und
a
y
'
n
adc
.'
t
c
·
jr
c
o
t
e
cgislative
Asscmb
y
or
a
y
other
state
law
extended
o
Delhi
published
under
the:
ority
of he
?
c
ii in
c
Official
Gazct
c,
shall
be deemed
to
be
the
authoritative
text
hereof
in tl1c
E
.
•
I
unj,1bi
&
a
g
gcs
n
r
th·
s
Ac
.
4.
Punjabi
and
rdu
t
be
second
Official
Lan?1Uages
of
Delhi.
Punjabi
in
Gurmukhi
script
and lJr
in
Persian
script
shal be
the
second
Official
Language
of
Delhi
for the
following
purposes,
namely:
.
a) Receipt
and
reply
of
applications
and
petitions
by
all Offices
of Government
of
NC
of Delhi
in
Ur
Punjabi.
(
0
•

------------·---------------------------------
)
PART
V]
ORDINARY
I 1
(b)
Publication
of the
ranslation
of
important
Government
rules,
regulations
and
Gazette
·
otifications
in Urdu
and
Punjab·
also.
,
(c)
Sig
boar
so
Official
Buildings,
Government
offices
and roads
etc.
will
bear the
names
iri
Urdu
and
Punjabi
also.
/
(d)
Publicatio of
i
portant
Government
advertisements
in
tlie
News
Papers
in
Urdu and
Punjabi
also
.
.
(e) Proceedings
ofLegis
a
ive
Assembly
will be recorded and issued
simultaneously
in
Urdu and
Punjabi
also
wherever
required.
5.
orm
of
umeral
.­
form of
n
ian
n
erals.
h
form of
numerals
to
be used for
the official
purpose
of Delhi shall be the international
•
'
6. Po
er
to
make
le
.
·
( )
The Government
may,
by
notification
in the official
Gazette,
make rules
for
carrying
out
the
purposes
,of
is Act.
(2)
n
particular
and without
prejudice
to
the
generality
of the
foregoing
power,
such
rules
may
provide
for al
or
a
y
of he
following
matters,
namely
:-
•
(a)
the
manner o
transla ion
of the authoritative
text
in Hindi
language
ofBills
etc.
in
English, Punjabi
and Urdu
•
'
•
'
a
guages;
o
er
mat
er
whic is
required
to
be
or
may
be
prescribed.
•
or
mores
cce
..
s
r
!
,,-d
sessio
afor
made,
th
(b)
(3)
I·
Te
7
.
l
I
made
.
der
this Act shall be
laid,
as soon as
may
be
after it
is
made,
before the
House
of
the
Legi
lativ
?
hil
·
? Session,
for
a
total
period
of
thirty days
which
may
be
comprised
tn
one
session
or
in
two
i
n
a
·
)
ef
re
the
expiry
of the session
immediately
following
the session
or
the successive
•
to;
agr
-
s
in
making
any
modification
in the rule
or
the House
agrees
that the rule should
not
be
.
?
e
have
effect
only
in
such
modified
f
011n or
be of
no
effect,
as
the
case
may
be;
so,
however,
that
a
i
n an
lment
shall be without
prejudice
to
the
validity
of
anything previously
done
under that
a
y
s .c
,
e.
•
P.
S.
PARMAR,
Dy.
Secy
.
,
I
•
•
-
1
•
•
'
•
•
•
.
Printed
by·
the
Manager,
Go\1. of India
Press
Ring
Road,
Mayapuri,
.
·
w
D
lhi-110064
and Published
bv the Controller
of
Publications
..
Delhi·
110054.
?
,
•

‹ Prev All Delhi acts Next ›