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State of Karnataka - Section

Section 15 in The Kannada Development Authority Act 1994

15. Functions of the Authority.-

The Authority shall,-
(a)review the actions taken by the different departments; public undertakings, all institutions and local bodies and institutions and receiving grants by the State Government in the imple-mentation of official language policy of the State Government;
(b)suggest measures to the State Government for the effective implementation of the recom-mendations of Dr. Sarojini Mahishi Report as approved by the State Government;
(c)identify the hurdles in the implementation of Kannada as the administrative language and to take suitable measures to solve them;
(ca)take action to secure priority for, and promotion of Kannada in the field of education and cultural activities.
(d)review form time to time the system of Kannada Examinations (Service Examination), Ex-aminations conducted for testing the knowledge of Kannada along with the relevant syllabus existing or that may be prepared and if necessary suggest the Government to revise, modify or renew the same, to conduct study and consultations regarding the manufacture, purchase and distribution of Kannada typewriters, the use of Kannada in modern equipments like computers, teleprinters, telex, which are used in the modernisation of offices and in this connection to take decisions that would promote extensive use of Kannada and to take necessary actions to get it implemented;
(e)arrange training programmes, workshops, exhibitions and seminars which would facilitate the use of Kannada for officers and officials and Kannada teaching courses for non kannadigas and to prepare the necessary syllabus and literature;
(f)publish, purchase and distribute useful publications relating to the development of Kannada;
(g)ensure all the forms used in the offices are printed in Kannada and to examine and grant permission for the printing of forms, publications and registers which are required to be in lan-guages other than Kannada;
(h)examine whether the regional language as being used in the forms, notices and name plates that are in day to day use in accordance with the language policy of the Central Government in the offices of the Central Government, banks, post offices and in other offices and undertakings which have more public contacts in the State and to conduct correspondence with those offices in this connections;
(i)take decisions on the matters of preparation, revision, printing and distribution of reference books on administration and to implement the same and to monitor the progress in this field and suggest necessary measures;
(j)examine the standards of Kannada text books and give instructions to rectify the mistakes, if any, in these books.