The KARNATAKA OFFICIAL LANGUAGE ACT, 1963

THE KARNATAKA OFFICIAL LANGUAGE ACT, 1963 
ARRANGEMENT OF SECTIONS 
Statement of Object and Reasons 
Sections : 
 1. Short title and extent. 
 2. Kannada to be the official language of the State. 
 3. English to be continued to be used for official purposes until the Government 
otherwise directs. 
 4. Government’s power to notify the official purposes for which Kannada to be 
used. 
 5. Language to be used in the legislature etc. 
 5A. Authorised Kannada translation of Central and State Acts. 
 6. Notification issued under section 4 to be placed before the Legislature. 
* * * * 
STATEMENTS OF OBJECTS AND REASONS 
I 
Act 26 of 1963.-   In 1958 the State Government appointed a Committee to make 
recommendations in regard to the adoption of Kannada as the official language in the 
State. After considering the recommendations of the Committee, several steps have 
been taken to implement the object of making Kannada as the official language of the 
State. In furtherance of this policy, it is now proposed to enact legislation in 
pursuance of Article 345 of the Constitution providing for the adoption of Kannada as 
the language to be used for official purposes in the State. 
Under clause (2) of Article 210 of the Constitution, the English language shall not 
be used for the transaction of business in the Legislature of a State after the expiry of 
fifteen years from the commencement of the Constitution, i.e.,  after 26th January 
1965, unless the Legislature of the State by law otherwise provides. It is considered 
necessary to continue the use of English language in addition to Kannada and Hindi 
for the transaction of business in the Legislature of the State. 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 27th August, 
1963 as  No. 103 at page. 3.) 
II 
Amending Act 27 of 1974.—Government have recently re-organised the 
Translation Department by creating the Directorate of Languages and have also 
constituted an Experts’ Committee called the Official Language (Legislative) Experts’ 
Committee for the scrutiny of the translation made by the Directorate of Languages of 
the State Acts and Central Acts. The Kannada translations after scrutiny by the 
committee, are being published. 
2. As the Kannada versions of the Acts and rules published have no authority of 
law it is considered necessary to make a provision in the Official Language Act 
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declaring that a translation of any Central or State Act or any Ordinance promulgated 
by the President or by the Governor or any rule or order made thereunder in 
Kannada language published under the authority of the Governor shall be deemed to 
be the authoritative text thereof in the Kannada Language. 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 17th January, 
1974 as No. 82 at page. 3.) 
III 
Amending Act 6 of 1982. —Kannada has been declared as Official Language of 
the State and is being used in all correspondences at all levels of Administration in 
the State in accordance with the provisions of Karnataka Official Language Act, 1963 
Karnataka Act 26 of 1963). 
The advantage of using Kannada Language in drafting Bills to be introduced in the 
State Legislature and also in the Ordinance to be promulgated by the Governor is 
keenly felt. It is not legally permissible to do so without making a suitable statutory 
provision as envisaged in Article 348 (3) of the Constitution. 
Hence the Bill. 
(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 11th February 
1982 as No. 403 at page. 3) 
* * * 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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1[KARNATAKA ACT]1 No. 26 OF 1963 
(First published in the 1[Karnataka Gazette]1 on the Tenth day of      October, 1963.) 
THE  1 [KARNATAKA]1 OFFICIAL LANGUAGE ACT, 1963 
(Received the assent of the Governor on the Fifth day of October, 1963.) 
(As amended by Act 27 of 1974 and 6 of 1982) 
 An Act to provide for the adoption of Kannada as the language to be used 
forthe official purposes of the State and for continuance of the use of English 
fortransaction of business of the State Legislature. 
  W HEREAS it is expedient to provide for the adoption of Kannada as the 
language to be used for official purposes of the 1[State of Karnataka] 1 and for 
continuance of the use of English for transaction of business of the State Legislature 
after the expiration of the period of fifteen years from the commencement of the 
Constitution; 
 B E it enacted by the 1[Karnataka]1 State Legislature in the Fourteenth Year of 
the Republic of India as follows:— 
              1.Adapted  by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
1. Short title and extent. —(1) This Act may be called the 1[Karnataka]1 Official 
Language Act, 1963. 
           1.Adapted  by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
  (2) It extend to the whole of the 1[State of Karnataka]1 
             1.Adapted  by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
          2. Kannada to be the official language of the State. —The official language  
of the 1[State of Karnataka]1 shall be Kannada. 
              1. Adapted by the Karnataka Adaptations of Laws  Order 1973 w.e.f. 1.11.1973 
         3. English to be continued to be used for official purposes until the 
Government otherwise directs.—Notwithstanding anything in section 2 and without 
prejudice to the provisions of Articles 346 and 347 of the Constitution, the English 
language shall continue to be used for all the official purposes of the State for which 
it was being used before the commencement of this Act until the State Government, 
by notification under section 4, otherwise directs in respect of any official purpose 
specified in such notification. 
 4. Government’s power to notify the official purposes for which Kannada 
to be used. —The State Government may, from time to time, by notification in the 
Official Gazette, direct that Kannada shall be used in respect of such official 
purposes and in such areas as may be specified in the notification. 
         5. 1[Language to be used in the legislature etc.] 1— 2[(1)]2 Notwithstanding the 
expiration of the period of fifteen years from the commencement of the Constitution, 
the English language may, as from the twenty-sixth day of January 1965, continue to 
be used, in addition to Kannada and Hindi for the transaction of business in the 
Legislature of the State. 
1. Substituted by Act 6 of 1982 w.e.f. 9.3.1982 
  2. Re-numbered by Act 6 of 1982 w.e.f. 9.3.1982 
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1[(2) Kannada Language may also be used,— 
(a)   in any Bill to be introduced or in amendments thereto to be moved in, or 
in any Act passed by, the Karnataka State Legislature; or 
(b) in any Ordinance promulgated by the Governor of the State of Karnataka; 
or 
(c) in any order, rule, regulation or bye-law issued by the State Government 
under the Constitution or under any law made by the Parliament or the Karnataka 
State Legislature.] 1 
1. Inserted by Act 6 of 1982 w.e.f. 9.3.1982 
             1 [5A. Authorised Kannada translation of Central and State Acts. —With 
effect from such date as the State Government may, by notification in the official 
Gazette, specify a translation in the Kannada language published under the 
authority of the Governor in the official Gazette,— 
 (i) of any Central Act or of any Ordinance promulgated by the President with 
respect to any of the matters enumerated in List III of the Seventh Schedule to the 
Constitution or of any State Act or of any Ordinance or rules made by the Governor; 
or 
  (ii) of any order, rule, regulation or bye-law issued by the State Government 
or other authority or officer of the State Government under the Constitution or under 
any Central Act or any State Act or any other law in force in the State, shall be 
deemed to be the authoritative text thereof in the Kannada language.]1 
1. Section 5A Inserted by Act 27 of 1974 w.e.f. 1.2.1975 
       6. Notifications issued under section 4 to be placed before the 
Legislature.—Every notification issued under section 4, shall be laid as soon as may 
be after it is issued, before each House of the State Legislature while it is in session 
for a total period of thirty days which may be comprised in one session or in two 
successive sessions and if, before the expiry of the session in which it is so laid or 
the session immediately following, both Houses agree in making any modification in 
the notification or both Houses agree that the notification should not be issued, the 
notification shall thereafter have effect only in such modified form or be of no effect, 
as the case may be; so however, that any modification or annulment shall be without 
prejudice to the validity of anything previously done under that notification. 
* * * 
NOTIFICATION 
  S.O. 2731.—In exercise of the powers conferred by sub-section (2) of 
Section 1 of the Karnataka Official Language (Amendment) Act 1974 (Karnataka Act 
No. 27 of 1974), Government of Karnataka hereby appoints 1st February 1975 for 
the purposes of the said sub-section. 
                                             By Order and in the name of the Governor of Karnataka, 
         (M. SANKARANARAYANAN) 
                                     Additional Secretary to Government, General   
Administration Department. 

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