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State of Bihar - Act

The Bihar Official Language Act, 1950

BIHAR
India

The Bihar Official Language Act, 1950

Act 39 of 1950

  • Published on 29 November 1950
  • Commenced on 29 November 1950
  • [This is the version of this document from 29 November 1950.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar Official Language Act, 1950Bihar Act 39 of 1950Published in the Bihar Gazette of the 29th November, 1950 and for Statement of Objects and Reasons, see the Bihar Gazette, 1950, Part 5, 340.An Act to provide for the adoption of Hindi in Devanagari script as the language to be used for the official purposes of the State of Bihar.Where, it is expedient to provide for the adoption of Hindi in Devanagari script as the language to be used for the official purpose of the State of Bihar;It is hereby enacted as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Bihar Official language Act, 1950.
(2)It extends to the whole of the State of Bihar.
(3)It shall come into force on such date as the State Government may, by notification appoint and different dates may be appointed for different official purposes of Bihar:Provided that the date or dates appointed by the State Government under this sub-section in respect of any of the parts of the State should not be later than [ten] [Substituted for 'seven' by Bihar Act 8 of 1957.] years from the date on which the Act with the assent thereto of the competent authority is first published in the Official Gazette.

2. Official language.

- Subject to the provisions of Articles 346, 347 and 318 of the Constitution of India, the language to be used for the official purposes of the State shall be Hindi in Devanagari script.

3. [ Second Official language. [Added by Bihar Act II of 1981, Section 2.]

- The State Government may from time to time, by notification published in the Official Gazette, direct that besides Hindi, Urdu language in the interest of the Urdu speaking people, may be used as the Second Official language for such purpose and for such areas as may be specified in the said notification.]