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
1
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 vuqPN sn 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 e ss fgUnh dks vaxhdr̀ 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 izoÙ̀k 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- laLdr̀ Hkk'kk Hkkf'k;ksa ds fgr esa] f}rh; jktHkk'kk ds :Ik esa laLdr̀ 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 dr̀ dksbZ dk;Z ;k dk;Zokgh] bl vf/kfu;e }kjk rRle; micU/kksa ds v/khu dr̀ dk;Z ;k
dk;Zokgh le>h tk;sxh] ekuks bl vf/kfu;e ds lHkh micU/k lkjoku le; ij izoŸ̀k
FksA
2
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,
3