Haryana act 017 of 1969 : The Haryana Official Language Act, 1969 (17 of 1969)

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(xxv) Haryana Government Gazette

EXTRAORDINARY

Published by Authority © Govt. of Haryana No. 63-2020/Ext.] CHANDIGARH, MONDAY, MAY 11, 2020

(VAISAKHA 21, 1942 SAKA)

LEGISLATIVE SUPPLEMENT

CONTENTS PAGES

PART & I ACTS

THE HARYANA OFFICIAL LANGUAGE (AMENDMENT) ACT, 2020 85

(HARYANA ACT NO. 13 OF 2020)

PART & II ORDINANCES

NIL

PART & III DELEGATED LEGISLATION

NIL

PART&IVCORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS

NIL

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HARYANA GOVT. GAZ. (EXTRA.), MAY. 11, 2020 (VYSK. 21, 1942 SAKA) 85

PART-I

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

Notification

The 11th May, 2020

No. Leg.14/2020.—The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 31st March, 2020 and is hereby published for general information:-

HARYANA ACT NO.13 OF 2020

THE HARYANA OFFICIAL LANGUAGE (AMENDMENT) ACT, 2020

AN

ACT

further to amend the Haryana Official Language Act, 1969. Be it enacted by the Legislature of the State of Haryana in the Seventy-first Year of the Republic of India as follows:-

1. (1) This Act may be called the Haryana Official Language (Amendment) Act, 2020.

(2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint.

Short title and

commencement.

2. After section 3 of the Haryana Official Language Act, 1969, the following section shall be inserted, namely:-

"3-A. Use of Hindi in Courts and Tribunals.- (1) In all Civil Courts and Criminal Courts in Haryana subordinate to the High Court of Punjab and Haryana, all Revenue Courts and Rent Tribunals or any other court or tribunal constituted by the State Government, work shall be done in the Hindi language.

(2) The State Government shall provide the requisite infrastructure and training of staff within six months of the commencement of the Haryana Official Language (Amendment) Act, 2020.

Explanation.— For the purpose of this section, the words 'Civil Court' and 'Criminal Court' shall have the same meaning as respectively assigned to them in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).".

Insertion of

section 3-A in

Haryana Act 17of

1969.

BIMLESH TANWAR,

SECRETARY TO GOVERNMENT, HARYANA,

LAW AND LEGISLATIVE DEPARTMENT.

8764—L.R.—H.G.P., Pkl.

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SECTIONS