1. (1) This Act may be called the Uttar Pradesh Official Language Act, 1951.
2. Without prejudice to the provisions of Articles 346 and 347 of the Constitution, Hindi in Devanagri script shall, with effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf, be the language used in respect of the following:-
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 30-10-1952 | Hindi in Devanagri script shall be used in respect of all the official purposes of the State.5 | |||
| 19-02-1968 | Regarding permission to use Indian numerals internationally | |||
| 19-02-1968 | Hindi in Devanagri script shall be used in respect of all the official purposes of the State | |||
| 17-03-1970 | Regarding permission to apply Indian numerals internationally |
"In the interest of Urdu speaking people, Urdu language shall be used as second official language for such purposes as may be notified by the State Government from time to time."*
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 07-10-1989 | Urdu language shall be used as second official language |