(1) This Act may be called the Haryana Official Language Act, 1969.

(2) It extends to the whole of the State of Haryana.

In this Act, unless the context otherwise requires,

(a) appointed day means the 26th day of January, 1969;

(b) Hindi means Hindi in Devnagri script;

(c) State Government means the Government of the State the Haryana.

Subject to the provisions of this Act, Hindi shall, as from the appointed day, be the language to be used for all official purpose;, of the State of Haryana except such purposes as the State Government may by notification specify and the language in use for such excepted purposes immediately before the appointed day may be used as official language for such purposes.

4. Language to be used in Bills, etc. Notwithstanding anything contained in section 3, Hindi shall, on and from such date as the State Government may by notification appoint in this behalf, be the language to be used

(a) in all Bills to be introduced or amendments thereto to be moved in the House of the Legislature of the State;

(b) in all Acts passed by the Legislature of the State;

(c) in all Ordinances promulgated under Article 213 of the Constitution; and

(d) in all orders, rules, regulations and bye-Laws issued under the Constitution or under any law for the time being in force in the State:

Provided that different dates may be appointed in respect of any of the matter referred to in clauses (a), (b), (c) or (d).

5[4-A. Authoritative Hindi texts of State laws. A translation in Hindi published under the authority of the Governor of the State of Haryana in the Official Gazette,

(a) of any Haryana Act passed in the English Language, or

(b) of any Punjab Act as in force in the State of Haryana, or

(c) of any Ordinance promulgated in the English language by the Governor of Haryana under Article 213 of the Contribution, or

(d) of any order, rule, regulation or bye-law issued in the English language by the Governor of Haryana or by, the Governor of Punjab and in force in the State of Haryana, shall be deemed to be the authoritative text thereof in Hindi.]

6[4-B. Authorised Hindi Translation of Bills. The authoritative text in the English language of all Bids to be intorduced or amendments thereto to be moved in the House of the Legislature of the State shall be accompanied by a translation of the same in Hindi authorised by the State Government.]

Unless and until the State Government otherwise directs by notification, the English language may, as from the appointed day, continue to be used, in addition to Hindi, for the transaction or business in the Legislature of the State.

Nothing in this Act shall debar any person to submit a representation for the redress of any grievance to any officer or authority of the State in any of the languages used in the State.

Every notification made under section 3, section 4 or section 5 shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session, and shall be subject to such modifications as the House may make therein during the session in which it is so laid or the session immediately following.

(1) The Punjab Official Languages Act, 1960, in its application to the State of Haryana and the Haryana Official Language Ordinance, 1968 (Haryana Ordinance No. 5 of 1968), are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Haryana Official Language Ordinance, 1968, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 31st October, 1968.

1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), 1969, Page 106.

2. [Received the assent of the Governor of Haryana on the 23rd February, 1969, and was first published in Haryana Government Gazette (Extraordinary), of the 5th March, 1969]

3. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), 1972, Page 46.

4. For Statement of Objects and Reasons, see Haryana Government Gazelle (Extraordinary), dated the 4-3-1973. Page 240.

5. Section 4-A added by Haryana Act 6 of 1972.

6. Inserted by Haryana Act 3 of 1975.