Official Language (Supplementary Provisions) Act, 1981
HIMACHAL PRADESH ACT 012 OF 1981
16 May, 1981
An Act to provide for the publication of authoritative texts in Hindi of Laws passed originally by the State Legislature in English and for matters connected therewith.
Be it enacted by the Himachal Pradesh Legislative Assembly in the Thirty-second Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Himachal Pradesh Official Language (Supplementary Provisions) Act, 1981.
Section 2. Definitions
In this Act, unless the context otherwise requires,
(a) Himachal Pradesh Law means,
(i) an enactment passed originally by the State Legislative Assembly; or
(ii) a Regulation made originally by the Governor of Himachal Pradesh under the Fifth Schedule to the Constitution of India;
in English language and includes any notification, order, rule, regulation or bye-law issued or made thereunder in English language;
(b) expression Hindi shall have the meaning assigned to that expression in clause (a) of section 2 of the Himachal Pradesh Official Language Act, 1975 (1 of 1975).
Section 3. Authoritative texts in Hindi of Himachal Pradesh Law
A translation in Hindi made by and published under the authority of the Governor of Himachal Pradesh in the Official Gazette of any Himachal Pradesh Law shall be deemed to be the authoritative text thereof in Hindi.