act 019 of 1963 : The Official Languages Act, 1963

(1) This Act may be called the Official Languages Act, 1963.

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(2) Section 3 shall come into force on the 26th day of January, 1965 and the remaining provisions of this Act shall come into force on such date¹ as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Ac

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1. 10th January, 1965, vide notification No. S.O. 94, dated 4th January, 1965, in respect of section 5(1), see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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19th May, 1969, vide notification No. S.O. 1945, dated the 14th May, 1969, in respect of section 6, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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7th March, 1970, vide notification No. S.O. 841, dated the 26th February, 1970, in respect of section 7, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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1st October, 1976, vide notification No. S.O. 655(E), dated the 5th October, 1976, in respect of section 5(2), see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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In this Act, unless the context otherwise requires,—

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(a) "appointed day", in relation to section 3, means the 26th day of January, 1965 and in relation to any other provision of this Act, means the day on which that provision comes into force;

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(b) "Hindi" means Hindi in Devanagari Script.

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¹[3. Continuance of English language for official purposes of the Union and for use in Parliament.— (1) Notwithstanding the expiration of the period of fifteen years from the commencement of the Constitution, the English language may, as from the appointed day, continue to be used, in addition to Hindi,—

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(a) for all the official purposes of the Union for which it was being used immediately before that day; and

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(b) for the transaction of business in Parliament:

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Provided that the English language shall be used for purposes of communication between the Union and a State which has not adopted Hindi as its official language:

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Provided further that where Hindi is used for purposes of communication between one State which has adopted Hindi as its official language and another State which has not adopted Hindi as its official language, such communication in Hindi shall be accompanied by a translation of the same in the English language:

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Provided also that nothing in this sub-section shall be construed as preventing a State which has not adopted Hindi as its official language from using Hindi for purposes of communication with the Union or with a State which has adopted Hindi as its official language, or by agreement with any other State, and in such a case, it shall not be obligatory to use the English language for purposes of communication with that State.

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(2) Notwithstanding anything contained in sub-section (1), where Hindi or the English language is used for purposes of communication—

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(i) between one Ministry or Department or office of the Central Government and another;

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(ii) between one Ministry or Department or office of the Central Government and any corporation or company owned or controlled by the Central Government or any office thereof;

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(iii) between any corporation or company owned or controlled by the Central Government or any office thereof and another,

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a translation of such communication in the English language or, as the case may be, in Hindi shall also be provided till such date as the staff of the concerned Ministry, Department, office or corporation or company aforesaid have acquired a working knowledge of Hindi.

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(3) Notwithstanding anything contained in sub-section (1), both Hindi and the English language shall be used for—

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(i) resolutions, general orders, rules, notifications, administrative or other reports or press communiques issued or made by the Central Government or by a Ministry, Department or office thereof or by a corporation or company owned or controlled by the Central Government or by any office of such corporation or company;

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(ii) administrative and other reports and official papers laid before a House or the Houses of Parliament;

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(iii) contracts and agreements executed, and licences, permits, notices and forms of tender issued, by or on behalf of the Central Government or any Ministry, Department or office thereof or by a corporation or company owned or controlled by the Central Government or by any office of such corporation or company.

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(4) Without prejudice to the provisions of sub-section (1) or sub-section (2) or sub-section (3), the Central Government may, by rules made under section 8, provide for the language or languages to be used for the official purpose of the Union, including the working of any Ministry, Department, section or office, and in making such rules, due consideration shall be given to the quick and efficient disposal of the official business and the interests of the general public and in particular, the rules so made shall ensure that persons serving in connection with the affairs of the Union and having proficiency either in Hindi or in the English language may function effectively and that they are not placed at a disadvantage on the ground that they do not have proficiency in both the languages.

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(5) The provisions of clause (a) of sub-section (1), and the provisions of sub-section (2), sub-section (3) and sub-section (4) shall remain in force until resolutions for the discontinuance of the use of the English language for the purposes mentioned therein have been passed by the Legislatures of all the States which have not adopted Hindi as their official language and until after considering the resolutions aforesaid, a resolution for such discontinuance has been passed by each House of Parliament.]

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1. Subs. by Act 1 of 1968, s. 2, for section 3 (w.e.f. 8-1-1968).

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(1) After the expiration of ten years from the date on which section 3 comes into force, there shall be constituted a Committee on Official Language, on a resolution to that effect being moved in either House of Parliament with the previous sanction of the President and passed by both Houses.

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(2) The Committee shall consist of thirty members of whom twenty shall be members of the House of the People and ten shall be members of the Council of States, to be elected respectively by the members of the House of the People and the members of the Council of States in accordance with the system of proportional representation by means of the single transferable vote.

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(3) It shall be the duty of the Committee to review the progress made in the use of Hindi for the official purposes of the Union and submit a report to the President making recommendations thereon and the President shall cause the report to be laid before each House of Parliament, and sent to all the State Governments.

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(4) The President may, after consideration of the report referred to in sub-section (3), and the views, if any, expressed by the State Governments thereon, issue directions in accordance with the whole or any part of that report:

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¹[ Provided that the directions so issued shall not be inconsistent with the provisions of section 3.]

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1. The proviso added by Act 1 of 1968, s. 3 (w.e.f. 8-1-1968).

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(1) A translation in Hindi published under the authority of the President in the Official Gazette on and after the appointed day,—

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(a) of any Central Act or of any Ordinance promulgated by the President, or

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(b) of any order, rule, regulation or bye-law issued under the Constitution or under any Central Act,

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

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(2) As from the appointed day, the authoritative text in the English language of all Bills to be introduced or amendments thereto to be moved in either House of Parliament shall be accompanied by a translation of the same in Hindi authorised in such manner as may be prescribed by rules made under this Act.

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(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

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(2) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or ¹[ in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid], both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

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1. Subs. by Act 4 of 1986, s. 2 and the Schedule, for certain words (w.e.f. 15-5-1986).

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