LexThe Maharashtra Local Authorities Official Language Act,2022
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2022 : Mah. XXXI] 1
THE MAHARASHTRA LOCAL AUTHORITIES
(OFFICIAL LANGUAGES) ACT, 2022
[Text as on 19th April 2023]
________________
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Definitions.
3. Official language of Local Authorities.
4. Provisions in policy for effective implementation of this Act.
5. Designation of Marathi Language Officer.
6. Proactive disclosure about use of Marathi.
7. Responsibility of implementation and compliance.
8. Powers and functions of District Marathi Language Committee.
9. Power to give directions.
10. Punishment.
11. Power to make rules.
12. Power to remove difficulties.
2 The Maharashtra Local Authorities [2022 : Mah. XXXI
(Official Languages) Act, 2022
2022 : Mah. XXXI] The Maharashtra Local Authorities 3
(Official Languages) Act, 2022
MAHARASHTRA ACT No. XXXI OF 20221
[THE MAHARASHTRA LOCAL AUTHORITIES (OFFICIAL LANGUAGES) ACT, 2022.]
[This Act received the assent of the Governor on the 5th April 2022; assent first published, in the
Maharashtra Government Gazette, Part VIII, on the 7th April 2022.]
An Act to provide for the use of Marathi language for the official
purposes of the local authorities in the State of Maharashtra.
WHEREAS it is expedient to provide for the use of Marathi language for the official purposes of
the local authorities in the State of Maharashtra; it is hereby enacted in the Seventy -third Year of the
Republic of India as follows :—
1. Short title.— This Act may be called the Maharashtra Local Authorities (Official Languages)
Act, 2022.
2. Definitions.— In this Act, unless the context requires otherwise,–
(a) ―Appointing Authority‖ means any local authority or any officer or authority thereof
who has powers to appoint the employees in any Local Authority or any department or office
thereof ;
(b) ―Disciplinary Authority‖ means the Authority competent to impos e penalties under the
rules or regulations relating to discipline applicable to the employees ;
(c) ―District Marathi Language Committee‖ means a District Marathi Language Committee
constituted in each District under section 5D of the Maharashtra Official Languages Act, 1964
(Mah. V of 1965) ;
(d) ― employee ‖ means any person employed as an employee or officer in the office of the
Local Authority and also includes persons employed on contractual basis;
(e) ― Local Authority ‖ means,–
(i) Municipal Corpo ration, Municipal Council, Nagar Panchayat , Industrial
Township, Zilla Parishad, Panchayat Samiti, Village Panchayat, any other Local Self
Government Authority or Planning Authority ; or
(ii) statutory corporations, Government companies or any authority o wned, controlled
or financed by the State Government;
(f) ―Marathi‖ means the Marathi language in Devnagari script which is adopted in the State
under the Government Resolutions issued, from time to time ;
(g) ― Marathi Language Officer ‖ means an office r designated as the Marathi Language
Officer under section 5 ;
(h) ―prescribed‖ means prescribed by rules;
(i) ―State Government‖ means the Government of Maharashtra;
(j) ―State Marathi Language Committee‖ means a State Marathi Language Committee
constituted under section 5C of the Maharashtra Official Languages Act, 1964 (Mah. V of 1965).
3. Official language of Local Authorities. — (1) The official language of all the Local
Authorities in the State of Maharashtra shall be Marathi. Except the official purposes specified in sub-
section ( 2), Marathi shall be the language to be used for all official purposes as well as purposes
related to the public interface and public interest in all offices of the Local Authority, including,–
(a) all internal affairs or business of all offices of the Local Authority ;
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette , 2022, Extraordinary, Part V-A, No. 16,
dated 24th March 2022, page 6.
4 The Maharashtra Local Authorities [2022 : Mah. XXXI
(Official Languages) Act, 2022
(b) all communication and correspondence to be made with the public in the State by the
office of the Local Authority;
(c) all noting, drafting, all remarks, comments and opinions thereon, manuals, any
administrative proceedings, bye-laws, all types of notices, any administrative work and business,
schemes, programs, policies, decisions, resolutions, administrative and other reports, press
releases, invitation cards, letter -heads, communication of meetin gs, minutes of meetings or any
other documents pertaining to public interface and public interest to be issued by any office of
the Local Authority ;
(d) any license, permit, certificate, tender or advertisement to be given or issued by or on
behalf of the Local Authority or any Department or office thereof ;
(e) all standard forms, proformas or registers to be used or any other documents pertaining
to the public interface and public interest in the office of the Local Authority ;
(f) all sign boards, nam e plates, notice boards and any other display matters pertaining to
public interface and public interest in the Local Authority or any Department or office thereof ;
(g) all stamps or seals to be used in offices of the Local Authority;
(h) any other documents or services to be provided online and any communication
pertaining to the public interface and public interest to be made through the websites, apps,
portals and any other electronic mode of communication by any office of the Local Authority ;
(i) any other such official purposes as may be prescribed.
(2) The English language may be used in,–
(i) communication which is purely technical and scientific in nature ;
(ii) correspondence with the Government of India and the offices under it including Indian
embassies, consular offices and trade commissions ;
(iii) correspondence with any other State Government with whom there is no agreement as
referred to in the proviso to article 346 of the Constitution of India ;
(iv) correspondence with foreign embassies or consulates ;
(v) accounts to be rendered to the Accountant General and correspondence with the
Accountant General;
(vi) all statements for legal opinions and all legal opinions, legal briefs and conveyancing,
matters connected with litigatio n in the High Court and Supreme Court, legal compilations and
law examinations ;
(vii) medical prescriptions, post mortem report and reports in medico -legal cases and such
other technical matters in the Medical Department of the Local authorities ;
(viii) any other such purposes as may be prescribed.
4. Provisions in policy for effective implementation of this Act. — Every Local Authority
shall make suitable provisions in its policies pertaining to the public interface and public interest for
use of the Marathi for effective implementation of the provisions of this Act.
5. Designation of Marathi Language Officer. — (1) Every office of the Local Authority shall
designate a suitable officer as ‗Marathi Language Officer‘ to discharge the functions assigned to him
under this Act.
(2) The Marathi Language Officer shall discharge the following functions, namely :–
(a) receive the grievances pertaining to non -use of Marathi for official purposes and
implementation of the provisions of this Act in the office and to facilitate for its effective
redressal; and
2022 : Mah. XXXI] The Maharashtra Local Authorities 5
(Official Languages) Act, 2022
(b) to take steps to ensure the effective implementation of the provisions of this Act and the
rules made thereunder.
(3) The Head of the office and any other officers and employees in the office shall render
necessary assistance to the Marathi Language Officer for discharging functions assigned to him under
this Act.
6. Proactive disclosure about use of Marathi. — Each office of the Local Authority shall
proactively publish on its website or any other electronic mode or any other modes of communication,
which are easily accessible to the public, that Marathi is being used for all official purposes as well as
purposes related to the public interface and public interest, other than purposes mentioned in sub -
section (2) of section 3.
7. Responsibility of implementation and compliance. — The administrative Head or Head of
the Department or Head of the office or controlling officer of the office of the Local Authority shall be
responsible for,–
(a) effective implementation of the provisions of this Act and the rules made thereunder ;
(b) compliance of all directions and instructions issued by the District Marathi Langua ge
Committee, State Marathi Language Committee and the State Government, from time to time;
(c) providing all necessary facilities and services for effective implementation of the
provisions of this Act and the rules made thereunder.
8. Powers and functi ons of District Marathi Language Committee. — (1) The District
Marathi Language Committee shall exercise the following powers and discharge the following
functions, namely :–
(a) give directions to all offices of the Local Authority in the District for effective
implementation of the provisions of this Act and the rules made thereunder ;
(b) enquire into and redress the grievances and complaints pertaining to non -use of Marathi
for official purposes as well as purposes related to the public interface and public interest and
implementation of the provisions of this Act and the rules made thereunder;
(c) call and receive the necessary information, records and reports pertaining to compl aints
and grievances under this Act from all offices of the Local Authority in the District;
(d) enquire into and resolve the complaints and grievances regarding implementation of this
Act and dispose of them in an expeditious manner;
(e) direct the concerned office of the Local Authority to comply with the provisions of this
Act, if found violating any of the provisions of this Act ;
(f) submit an annual report to the State Marathi Language Committee about action taken by
it in discharge of its functions under this Act alongwith its recommendations with regard to the
effective implementation of the provisions of this Act.
(2) The offices of the Local Authority shall comply with the directions of the District Marathi
Language Committee within a period of fifteen days from the receipt thereof and forward a
compliance report to the District Marathi Language Committee.
9. Power to give directions. — The State Government and State Marathi Language Committee
may issue such directions or instructions t o all the offices of the Local Authority as may be necessary
for effective implementation of the provisions of this Act and the rules made thereunder. The offices
of Local Authority shall comply with the directions of the State Government and State Marathi
Language Committee.
10. Punishment.— The Appointing Authority and Disciplinary Authority shall on receipt of the
complaint or grievance regarding non-implementation of the provisions of this Act and the rules made
thereunder, initiate disciplinary action against the employee of the concerned Local Authority under
6 The Maharashtra Local Authorities [2022 : Mah. XXXI
(Official Languages) Act, 2022
the service rules or regulations as applicable to him, if found necessary. The Appointing Authority and
Disciplinary Authority shall submit a report regarding such disciplinary action taken by it to the
District Marathi Language Committee.
11. Power to make rules. — (1) The State Government may, by notification in the Official
Gazette, make rules, for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, 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 or more successive sessions, and if, before the expiry of the session
in which it is so laid or the session immed iately following, both Houses agree in making any
modification in rule or both Houses agree that the rule should not be made, and notify their decision to
that effect in the Official Gazette, the rule shall from the date of publication of such decision in the
Official Gazette, have effect only in such modified form or be of no effect, as the case may be; so
however, that any such modification or annulment shall be without prejudice to the validity of
anything previously done or omitted to be done under that rule.
12. Power to remove difficulties.— (1) If any difficulty arises in giving effect to the provisions
of this Act, the State Government may, as occasion arises, by an order published in the Official
Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be
necessary or expedient for the purposes of removing the difficulty:
Provided that, no such order shall be made after the expiry of the period of two years from the
date of commencement of this Act.
(2) Every order made under sub -section ( 1) shall be laid, as soon as may be, after it is made,
before each House of the State Legislature.