(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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