The Uttar Pradesh Rajbhasha Adhiniyam 1951

  
 UTTAR PRADESH OFFICIAL LANGUAGE ACT, 19511 
(U. P. Act No. XXVI of 1951)  
 Amended by 
U. P. Act No. IX of 1969 
U. P. Act No. XXVIII of 1989 
 Authoritative English  2text of the Uttar Pradesh Raj Bhasha     
Adhiniyam, 1951 
 [Passed in Hindi by the U. P. Legislative Assembly on  
September 27, 1951, and by the Uttar Pra desh Legislative Council 
on September 29, 1951.  
Received the assent of the Governor on Nov. 5, 1951, under 
Article 200 of the Constitution of India. ] 
 AN 
ACT 
to provide for adoptation of Hindi as the language to be used for the 
official purposes and other matters of the State of Uttar Pradesh. 
 WHEREAS Article 345 and Clause (3) of Article 348 of the 
Constitution provide inter alia that the Legislature of a State may 
by law adopt Hindi in Devnagri script as the language to be used 
for official purposes of the State and for matters hereinafter 
appearing ;  
 
Short title, 
extent and 
commencememt 
It is hereby enacted as follows :— 
1. (1) This Act may be called the Uttar Pradesh Official 
Language Act, 1951. 
(2) It extends to the whole of Uttar Pradesh. 
(3) It shall come into force at once.  
Hindi to be 
official language 
of the State 
2. Without prejudice to the provisions of Articles 346 and 347 
of the Constitution, Hindi in Devnagri script shall, with effect from 
such date 3[***] as the State Government may, by 4notification in the 
Official Gazette, appoint in this behalf, be the language used in respect 
of the following :— 
 (a) (i) ordinances promulgated under Article 213 of the 
Constitution ;  
1.  For Statement of Objects and Reasons see Gaz. Extra., d. Aug. 23, 195 1, for discussion, see L. A. Pro.,  
d. Aug. 28, 1951, in Vol. XCVI, p. 125, d. Sept. 18 and 19, 1951, in Vo l. XCVIII, pp. 135-147 and 163-210, 
d. Sep. 24, 25, 26 and 27, 1951, in Vol. XCIX, pp. 29, 69- 114, 125-177 and 187-193, d. Mar. 7, 1952, in 
Col. C, p. 21 and L. C. Pro. d. Sept. 28 and 29, 1951, in Vol. XXIV, pp. 207, 240- 256 and 257-278. 
2.  Published in Gaz. Extra., d. Nov. 12, 1951.  
3.  Omit. by sec. 2 of U. P. Act No. IX of 1969.  
4.  See  no. no. U. O. 718/XVII, d. Oct. 30, 1952, in Gaz. Extra., d. Oct. 30, 1952.  
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[Uttar Pradesh Official Language Act, 1951]   
 (ii) orders, rules, regulations and bye -laws issued by the Sta te 
Government under the Constitution of India or under any law made by 
Parliament or the Legislature of the State ; and  
 (b) all or any of the official purposes of the State ;  
and different dates may be appointed for different purposes in 
clauses (a) and (b) aforesaid.  
 
1[ Provided that the State Government may by general or special 
order in this behalf permit the use of the international form of Indian 
numerals for any official purpose of the State. ] 
Use of Urdu 2[ 3. In the interest of Urdu speaking people, Urdu language shall 
be used as second official language for such purposes as may be notified 
by the State Government from time to time. ] 
 
1.  Ins. by sec. 3 of U. P. Act No. IX of 1969. 
2.  Ins. by sec. 2 of U. P. Act No. XXVIII of 1989. 
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