The Uttarakand Official Language Act

dze la[;k& 14    iathd`r la[;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2009&11 
¼ykblsUl Vw iksLV fonkmV izhisesUV½ 
 
ljdkjh xtV] mRrjk[k.M 
mRrjk[k.M ljdkj }kjk izdkf”kr 
vlk/kkj.k 
fo/kk;h ifjf”k’V 
Hkkx&1] [k.M ¼d½ 
¼mRrjk[k.M vf/kfu;e½ 
 
nsgjknwu] c`gLifrokj] 07 tuojh] 2010 bZ0 
ikS’k 17] 1931 “kd lEor~ 
 
mRrjk[k.M “kklu 
fo/kk;h ,oa lalnh; dk;Z foHkkx 
la[;k 25@fo/kk;h ,oa lalnh; dk;Z@2009 
nsgjknwu] 07 tuojh] 2010 
 
vf/klwpuk 
fofo/k 
 
 **Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk 
ikfjr mRrjk[k.M jktHkk’kk fo/ks;d] 2009 dks fnukad 07 tuojh] 2010 dks vuqefr iznku dh vkSj og 
mRrajkpy vf/kfu;e la[;k 14] lu 2010  ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk 
izdkf”kr fd;k tkrk gSA 
 
 
 
 
 
 
mÙkjk[k.M jktHkk’kk vf/kfu;e] 2009 
¿mÙkjk[k.M vf/kfu;e la[;k 14 o’kZ 2010À 
 
 
mÙkjk[k.M jkT; ds jktdh; iz;kstuksa vkSj vU; fo’k;ksa ds fy, iz;ksx ds fufeÙk Hkk’kk ds :Ik esa fgUnh ds 
vaxhdkj djus ds fy, O;oLFkk dk 
vf/kfu;e 
lafo/kku ds vuqPNsn 345 vkSj vuqPNsn 348 ds [k.M ¼3½ esa vkSj fo’k;ksa ds vfrfjDr ;g O;oLFkk dh xbZ gS fd 
jkT; ds “kkldh; iz;kstuksa vkSj ,sls fo’k;ksa ds fy,] tks bl vf/kfu;e ds vkxs pydj izdV gksaxs] iz;ksx esa ykus ds fy, 
Hkk’kk ds :Ik esa jkT; dk fo/kku&e.My] fof/k }kjk nsoukxjh fyfi ess fgUnh dks vaxhd`r dj ldrk gSA  
 
blfy, Hkkjr x.kjkT; ds lkBosa o’kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks %&  
laf{kIr uke] izlkj 
vkSj izkjEHk 
1- ¼1½  bl vf/kfu;e dk uke mÙkjk[k.M jktHkk’kk vf/kfu;e] 2009 gSA 
¼2½  bldk izlkj leLr mÙkjk[k.M esa gksxkA 
¼3½  ;g rqjUr izo`Ùk gksxkA  
 
jkT; esa fgUnh dk 
jktHkk’kk gksuk 
2- lafo/kku ds vuqPNsn 346 vkSj 347 ds micU/kksa ij foijhr izHkko Mkys fcuk nsoukxjh 
fyfi esa fgUnh dk mi;ksx fuEufyf[kr ds lEcU/k esa gksxk %& 
¼d½  ¼1½  lafo/kku ds vuqPNsn 213 ds v/khu iz[;kfir v/;kns”k( 
¼2½ ^^Hkkjr dk lafo/kku** ds v/khu vFkok laln ;k jkT; ds fo/kku e.My }kjk fufeZr 
fdlh fof/k ds v/khu] jkT; ljdkj }kjk izpkfjr vkns”k] vf/klwpuk] fu;e] 
fofu;e vkSj mifof/k( vkSj 
¼[k½  jkT; ds lHkh ;k dksbZ “kkldh; iz;kstu % 
izfrcU/k ;g gS fd jkT; ljdkj] ,rnFkZ lk/kkj.k vFkok fo”ks’k vkns”k }kjk jkT; 
ds fdlh “kkldh; iz;kstu ds fy, Hkkjrh; vadksa ds vUrjkZ’Vªh; :Ik ls iz;ksx dh 
vuqKk ns ldsxhA 
 
laLd`r dk iz;ksx 3- laLd`r Hkk’kk Hkkf’k;ksa ds fgr esa] f}rh; jktHkk’kk ds  :Ik esa laLd`r dk iz;ksx] ,sls 
iz;kstuksa ds fy, fd;k tk;sxk] tks jkT; ljdkj }kjk le;≤ ij vf/klwfpr fd;s 
tk;aA 
 
fujlu ,oa viokn 4- ¼1½  mÙkj izns”k jktHkk’kk vf/kfu;e] 1951 mÙkjk[k.M jkT; ds ifjizs{; esa ,rn~}kjk fujflr 
fd;k tkrk gSA 
 
¼2½  ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V vf/kfu;e ds micU/kksa ds v/khu d`r 
dksbZ dk;Z ;k dk;Zokgh ] bl vf/kfu;e }kjk rRle; micU/kksa ds v/khu d`r dk;Z ;k 
dk;Zokgh le>h tk;sxh] ekuks bl vf/kfu;e ds lHkh micU/k lkjoku le; ij izo`Ÿk 
FksA 
 
 
 
 
 
THE UTTARAKHAND OFFICIAL LANGUAGE ACT, 2009 
[UTTARAKHAND ACT NO. 14 OF 2010] 
 
 
  to provide for adoption of Hindi as the languages to be used for the official purposes and other 
matters of the State of Uttarakhand; 
 
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 Devanagri script as the language to be used for official 
purposes of the State and for matters hereinafter appearing:  
 
AN 
Act 
Be it enacted by State Assembly in the Sixtieth Year of the Republic of India as follows:--  
 
Short Title,  
extent and 
Commencement  
 
1- (1) This Act may be called the Uttarakhand Official Language Act, 2009.  
(2)  It extends to the whole of Uttarakhand. 
(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 Devanagri script shall be the language used in respect 
of the following:--  
(a)   (1)  ordinances promulgated under Article 213 of the Constitution;  
        (2) orders, notifications. rules regulations and byelaws issued by the State 
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 : 
           Provided that the State Government may by general of special order 
in this behalf permit the use of International form of Indian numerals for 
any Official purpose of the State.  
 
Use of Sanskrit  
 
 
3- In the interest of Sanskrit speaking people, Sanskrit language shall be used 
as second Official language for such purposes as may be notified by the 
State Government from time to time.  
 
Repeal and 
sharing  
 
4- (1)  The Uttar Pradesh Official Language Act, 1951 is hereby repealed in relation 
to Uttarakhand.  
 
(2)  Notwithstanding such repeal specified in sub -section (1), anything done or 
any action taken under this Act shall be deemed to have been done or taken 
under this Act, as if this Act were in force at all material times,  
 
 

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