The Gujarat Official Languages Act, 1960

 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT  
 
 
 
 
 
 
 
 
 
 
 
GUJARAT ACT No. I OF 1961 
 
 
 
 
 
 
 
 
The Gujarat Official Languages Act, 1960 
 
 
 
 
 
 
 
(As modified upto the 31st October, 2012) 
 
[ 1961 : Guj .I                                 Gujarat Official Languages Act, 1960 
 
 
The Gujarat Official Languages Act, 1960. 
 
CONTENTS. 
 
PREAMBLE. 
 
SECTIONS. 
 
1. Short title, extent and commencement. 
 
2 Official Languages for official purposes of the State. 
 
3. Notifications to be laid before Legislature. 
 
4. Language of Bills, Ordinances, orders, rules, etc. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1961 : Guj .I ]                                 Gujarat Official Languages Act, 1960 
 
 
3 of 3 
GUJARAT ACT No. I OF 19611 
 
[ THE GUJARAT OFFICIAL LANGUAGES ACT, 1960 ] 
[ 15th February 1961. ] 
 
An Act to declare the official languages of the State of Gujarat. 
 
It is hereby enacted in the Eleventh Year of the Republic of India as follows :- 
 
1. (1) This Act may be called the Gujarat Official Languages Act, 1960. 
 
(2) It extends to the whole of the State of Gujarat. 
 
(3) It shall come into force at once. 
 
2. Hindi in Devnagari script (hereinafter referred to as "Hindi ") and Gujarati shall be 
the languages to be used for all official purposes of the State of Gujarat except such 
purposes as the State Gov ernment may, from time to time, by notification in the 
Official Gazette, specify: 
 
Provided that the State Government may, by notification in the Official 
Gazette, declare that Hindi shall be used for such official purposes only as may be 
specified in the notification. 
 
3. All notifications made under section 2 shall be laid before the State Legislature as 
soon as may be after they are made and shall be subject to such modifications as the 
State Legislature may make during the session in which they are so laid or the session 
immediately following. 
 
4. Unless otherwise provided by a notification under section 2, Hindi and Gujarati 
shall from such date as the State  Government may, by notifi cation in the Official 
Gazette, appoint in respect thereof, be the languages to be used for — 
 
(a) all Bills introduced, or amendments thereto moved in the State 
Legislature, 
 
(b) all Acts passed by the State Legislature and all Ordinances promulgated 
by the Governor under article 213 of the Constitution, and 
 
(c) all orders, rules, regulations and bye -laws issued by the State Government 
under the Constitution or under any law made by Parliament or the State 
Legislature. 
 
 
 
 
 
 
 
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1 For Statement of Objects and Reasons, s ee Gujarat Government Gazette, 1960, Part V, p. 118.  
2.This Act was assented to by the Governor on ------------ 
Short title, extent and 
commencement. 
Official languages 
for official purposes 
of the State. 
Notifications to be 
laid before 
Legislature. 
Language of Bills, 
Ordinances, orders, 
rules, etc. 

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