Uttar Pradesh act 026 of 1951 : The Uttar Pradesh Rajbhasha Adhiniyam 1951

1. (1) This Act may be called the Uttar Pradesh Official Language Act, 1951.

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(2) It extends to the whole of Uttar Pradesh.

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(3) It shall come into force at once.

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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:-

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(a) (i) ordinances promulgated under Article 213 of the Constitution;

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(ii) orders, rules regulations and bye-laws issued by the State Government under the Constitution of India or under any law made by Parliament or the Legislature of the State; and

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(b) all or any of the official purposes of the State; and different dates may be appointed for different purposes in clauses (a) and (b) aforesaid:

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Provided that the State Government may by general or special order in this behalf permit the use of International Form of Indian numerals for any official purpose of the State.

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"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."*

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* Inserted by Uttar Pradesh Act No. 28 of 1989

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