Uttar Pradesh act 009 of 1969 : The Uttar Pradesh Rajbhasha (Anupoorak Upbandh) Adhiniyam 1969

Section 1.Short title

1. This Act may be called the Uttar Pradesh Official Language (Supplementary Provisions) Act, 1969.

Section 2.Authorized Hindi translation of Act, Rules etc.

2. A translation in Hindi Language published under the authority of the Governor in the Gazette-

(a) of any Uttar Pradesh Act, passed originally in the English Language, or

(b) of any order, rule, regulation or bye-law issued in the English language by the Governor of the United Provinces or of Uttar Pradesh, under any law for the time being in force.

shall be deemed to be the authoritative text thereof in the Hindi language.

Section 3.Amendment of section 2.

3. In section 2 of the Uttar Pradesh Official Language Act, 1951, the words, within and year from the commencement of this Act shall be omitted, and at the end the following proviso shall be added, namely:

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

Section 4.Repeal and Savings.

4. (1) The Uttar Pradesh Official Language (Supplementary Provisions) Act, 1969, is hereby repealed..

(2) Notwithstanding such repeal, anything done or any action taken under the said Act or under the Uttar Pradesh Official Language (Supplementary Provisions) Ordinance, 1968, shall be deemed to have been done or taken under this Act as if this Act had commenced on the twenty-fifth day January, 1968. Here

*(For Statement of Objects and Reasons, please see Uttar Pradesh Gazette Extraordinary, dated July 23, 1969)
(Passed in Hindi by the Uttar Pradesh Legislative Council on August 12, 1969 and by the Uttar Pradesh Legislative Assembly on August 30, 1969) (Received the assent of the Governor on September 11, 1969 under Article 200, of the Constitution of India and was published in the Uttar Pradesh Gazette Extraordinary, dated September 15, 1969)