Delhi act 008 of 2003 : The Delhi Official Languages Act, 2000

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• •

I.AW,

JUSTICE ^ANDLEGISI.ATIVE AFFAIRS

DEPARTMENT

·

NO'I'IFICATIO

• Delhi, ^the2nd

July, ²⁰⁰³ No.

.

14(33)/-I.A-2000-03/1096. ^The

following ^{Actof the}

Legislative

Assembly ^{of the}National

Capital

Territory of ^lhi

received^te assent of ^thePresident ^ofIndia^on13-6-2003 and ^{is h}

reby published

for

general

informal·^o.

• ''The Delhi Official

Languages

Act, ²⁰⁰⁰

(Delhi ^{ActNo. 8}

of

2003)

(As

passed

by ^the

Legislati ^.e

Assembly ^ofthe

National

Capital

Territory ^ofDelhi

3-4-2000) An Act^to

provide

for

adoption ^oHindi

in

Devnagri

script ^asthe first official

language

and

Punjabi

in Gurmukhi scri t^andUrdu ^{in P}rsian

script ^asthe

second

languages ^tobeused for the official purposes ^and

other matters^{of the}

• ational Ca

ital

Territory

of Delhi.

• Be it enacted

by

the

Legislative Assembly

of National

Capital

Territory

of

Delhi ⁱⁿ

he

Fifty

First year of he

.

Republic ^of

India^asfollows^:-

•

1. Short

title,

extent and commenceme -{

l)

This

Act may be called

the Delhi Official

Language

Act,

2()()().

(2) ^Itextends^tothewhole^oftheational

Capital Territory ^ofDehi.

(3) ^Itshall^comeintoforce^{onsuchateasthe}Government^mayby

notification ^intheOfficial

Gazette,

appoint.

2. Definiti ons. In this

Act, ^unessthe CO^ctotherwise

requires, (a)

"Delhi" means^theNational

Capital ^{Tc · ·1 ryof}

Delhi; (b)

"Government" means^theGovcmmcn ^fationa

Capital

Territory ^ofDelhi.

(c) "Legislative Assembly"

means^the

Legislative ^As

ernbly ^oftheNational

Capital lerritoryof

Delhi.

3. Hindi to be Official

Language

of Delhi. Hindi

i

Devnagri script

shall,

with

effect from such dale^asthe Government may, by

notification ^intheOfficial

Gazette,

appoi ^inthis

behalf,

be the Official

Language ^ofDelhi. Provided ^thatthe

Englis anguagc

may continue^tobe

used^{r osc}administrative ^and

legislative purposesⁱⁿ el ⁱ

for

vhich

it was

being ^usb

·fore the commencement of

this

Act in consonan ^cwith

the pro isions contai^e cc io

ofthcOfficialLang agesAct,

1963(19ofl963):

• o c further

that a transl a ·

on of

any

Bill introduced ·

n, or Act

passed by, ^te

Leg· ^·

alive Assembl ^{, o} o

·

nc s ^·

.

om I gated by

the

L . Governor of

Delhi or of any order;· rule,

regulation

or

bye-la

i

sued und a

y '

n adc .' ^{tc ·}

jr^cote

cgislative

Asscmb^{y ora y}other state law extended^oDelhi

published

under

the:

ority of he ?

c ii in^cOfficial

Gazct c, shall

be deemed to be

the authoritative text hereof

in tl1c

E^.

•

I

unj,1bi

& a

g gcs ^{n r}th· s Ac .

4.

Punjabi

and

rdu^tbe second Official

Lan?1Uages

of Delhi.

Punjabi

in Gurmukhi

script

and lJr in

Persian script ^shalbethesecond Official

Language ^ofDelhi ^forthe

following purposes, namely:^.

a) Receipt ^and

0

) PART

V]

ORDINARY

I 1

(b)

Publication ^oftheranslation ^of

important

Government

rules,

regulations ^and

Gazette ^·

otifications ^inUrdu and

Punjab·

also.

,

(c)

Sig ^boarsoOfficial

Buildings,

Government offices ^androads^{etc.will bearthe}names^{iri Urdu and}

Punjabi also. / (d)

Publicatio^{of i}

portant

Government

advertisements ⁱⁿtlie^News

Papers ^inUrduand

Punjabi ^also.

.

(e)

Proceedings

ofLegis ^aive

Assembly ^willberecorded^andissued

simultaneously ^{in Urduand}

Punjabi ^also wherever

required.

5. orm of

umeral .- form of n ian n erals. h

form of

numerals to be used for

the official purpose of Delhi shall be the international

• '

6. Po er to make

le . ^·

( )

The Government may, by

notification

in the

official

Gazette,

make rules

for

carrying out the purposes ,of

is Act.

(2) ⁿ

particular ^andwithout

prejudice ^tothe

generality ^{of the}

foregoing power,^such

rules may provide ^foralor a

y of he

following

matters, namely

:-

•

(a) ^themanner^otransla ^{ion ofthe}authoritative^textinHindi

language

ofBills^etc.in

English,

Punjabi ^andUrdu

• '

• ' a

guages; o ^ermat^erwhic is

required

to be^or

may be

prescribed.

• or

mores cce ^..

s ^{r !,,-d} sessio afor made, ^th (b)

(3) ^{I·Te 7. l}I^made.^{derthis Act}

shall^be

laid, ^{assoon as}

may ^beafter ^itis

made,

before^theHouse^{of the} Legi

lativ^?hil ·

?

Session,

for a total

period

of

thirty days

which may be

comprised

tn one session^orin two i n a

·

)

ef re the

expiry

of the session

immediately

following

the session or^thesuccessive

• to;

agr -

s in

making any modification

in the rule or the House

agrees

that

the rule should not be

.

?

e have effect

only

in

such

modified

f 011n or be of^no

effect, ^asthe^case

may be; so, however,

that a i n an lment shall be without

prejudice

to the

validity

of

anything

previously

done

under thata

y

s .c

,

e.

•

P.

S.

PARMAR,

Dy.

Secy

.

,

I

•

• -

1

•

• '

•

•

•

.

Printed

by· ^the

Manager,

Go\1. of India Press

Ring

Road,

Mayapuri, . ·

w D lhi-110064 and Published bv the Controller ^ofPublications

..

Delhi·

110054.

?

,

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