The Himachal Pradesh Official Language (Supplementary Provisions) Act, 1981

THE HIMACHAL PRADESH OFFICIAL LANGUAGE ACT, 1975. 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title, extent and commencement. 
2. Definitions. 
3. Hindi to be official language of the State. 
4. Government's power to notify the official purposes for which 
Hindi shall be used. 
5. Language to be used in the Bills, etc. 
6. Continuation of use of English in State Legislature. 
7. Right of a person to submit representation in any of the 
languages used in the State. 
8. Repeal and saving. 
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THE HIMACHAL PRADESH OFFICIAL LANGUAGE ACT, 1975 
(ACT NO. 1 OF 1975)1 
 (Received the assent of the Governor on the 20th February, 1975 and 
was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 
21st February, 1975, pp. 175-178). 
An Act to provide for the adoption of Hindi as the language to be used for 
all or any of the official purposes of the State of Himachal 
Pradesh. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-sixth Year of the Republic of India as follows:- 
1. Short title, extent and commencement.- (1) This Act may be 
called the Himachal Pradesh Official Language Act, 1975. 
(2) It extends to the whole of the State of Himachal Pradesh. 
(3) It shall be deemed to have come into force with effect from the 1st 
January, 1975. 
2.  Definitions.- In this Act, unless the context otherwise requires.- 
(a) "Hindi" means Hindi in Devanagari script; 
(b) "State Government” means the Government of Himachal 
Pradesh. 
 
                                                 
1. For statement of Objects and Reasons see the Rajpatra, Himachal Pradesh, dated  
19th  February, 1975,  p.167. 
2 THE HIMACHAL PRADESH OFFICIAL LANGUAGE ACT, 1975 
3.  Hindi to be official language of the State.- The official language 
of the State of Himachal Pradesh shall be Hindi. 
4. Government's power to notify the official purposes for which 
Hindi shall be used.- The State Government may, from time to time by 
notification, direct that Hindi  shall be used for such official purposes of the 
State and from such date as may be specified  in the notification. 
5. Language to be used in the Bills, etc.- On and from such date as 
the State Government may, by notification, appoint in this behalf, the 
language to be used in,- 
(a) all Bills to be introduced, or amendments thereto to be moved 
in the House of the Legislature of the State ;  
(b) all Acts passed by the Legislature of the State ; 
(c) all Ordinances promulgated by the Governor under Article 
213 of the Constitution ; and 
(d) all Orders, Rules, Regulations and Bye-laws issued by the 
State Government under the Constitution or under any law for 
the time being in force in the State ; 
shall be Hindi: 
Provided that the State Government may appoint different dates in 
respect of any of the purposes referred to in clauses (a) to (d) above. 
6. Continuation of the use of English in State Legislature.- Until 
the State Government otherwise directs by notification under section 4, 
English may continue to be used, in addition to the official language of the 
State for the transaction of business in the Legislature of the State. 
7. Right of a person to submit representation in any of the 
languages used in the State.- Nothing in this Act shall be deemed to debar 
any person to submit a representation for the redress of any grievance to any 
officer or authority of the State in any other language, used in the State. 
8. Repeal and Saving.- (1) The Punjab Official Language Act, 1960, 
28 of 1960 in its  application to the areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and the 
Himachal Pradesh Languages (Bills and Acts) Act, 1952 (2 of 1953) as in 
force in the areas comprised in Himachal Pradesh immediately before 1st  
November, 1966 are hereby repealed. 
(2)   The repeal by this Act shall not affect anything done or any 
action taken in the exercise of any power conferred by or under the repealed 
Acts or any events which have been caused from the operation of the repealed 
Acts. 
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