The rajasthan official language act, 1956

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THE RAJASTHAN OFFICIAL LANGUAGE ACT, 1956 
(Act No. 47 of 1956) 
[Received the assent of the Governor on the 28th day of December, 1956.] 
 
An Act to make provision for the language to be used for various official purposes of the 
State of Rajasthan. 
 
Be it enacted by the Rajasthan State Legislature in the Seventh Year of the Republic of 
India as follows:- 
1. Short ti tle, ex tent and commencement. - (1) This Act may be called the Rajasthan 
Official Language Act, 1956. 
(2) It extends to the whole of the State of Rajasthan. 
(3) It shall come into force at once. 
2. Interpretation.- (1) In this Act, unless the subject or context otherwise requires, the 
word “State” means the new State of Rajasthan as formed by se ction 10 of the States 
Reorganisation Act, 1956 (Central Act  37 of 1956.) 
(2) The Provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 
1955), in force in the pre -reorganisation State of Rajasthan shall, as far as may be, apply mutatis 
mutandis to this Act. 
3. Hindi to be official language for certain purposes of the State .- Hindi written in 
Devnagri script shall, with effect from such date 1[X X X ] as the State Government may, by 
notification in the Official Gazette appoint in this behalf, be the language used in respect of all or 
any of the official purposes of the State, other than those mentioned in section 4, and different 
dates may be appointed for such different purposes. 
2[3A. Form of numerals. - The form of numerals to be used for the official purpose s of 
the State shall be the international form of Indian numerals.] 
4. Official language for Bills, Acts etc. - Subject to the provisions of article 348 of the 
Constitution of India and notwithstanding anything contained in section 3, the language of- 
(i) all Bills introduced in the State Legislative Assembly, 
(ii) all Acts passed by the State Legislature, 
                                                           
1 Deleted and shall always be deemed to have been deleted vide section 2 of Rajasthan Act No. 19 of 1966 
published in Rajasthan Gazette Part IV-A, Extraordinary, dated 11-10-1966. 
2 Inserted vide section 3 of Rajasthan Act No. 19 of 1966-ibid. 
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(iii) all Ordinances promulgated under article 213 of the Constitution of India, and 
(iv) all orders, rules, regulations and bye -laws issued by the State Government under 
the Constitution of India or under any Central or State law, 
shall be either Hindi written in Devnagri script or English: 
Provided that in every such case where the English language is used, there shall be 
published, under the authority of the State Government, as soon as may be, a translation thereof 
in the Hindi language written in Devnagri script. 
5. Repeal.- The Rajasthan Official Language Act, 1952 (Rajasthan Act XXVII of 1952) 
in force in the pre -reorganisation State of Rajasthan, the Ajmer Official Language Act, 1952 
(Ajmer Act 4 of 1952) in force in the Ajmer area, the corresponding laws in force in the  Abu 
area and in the Sunel area and any laws amending the said Act or laws are herby repealed. 
 
 

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