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State of Haryana - Act

The Haryana Official Language Act, 1969

HARYANA
India

The Haryana Official Language Act, 1969

Act 17 of 1969

  • Published on 23 February 1969
  • Commenced on 23 February 1969
  • [This is the version of this document from 23 February 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Haryana Official Language Act, 1969Haryana Act 17 of 1969Statement of Objects and Reasons - Haryana Act 30 of 2004. - Before Haryana State came into existence on 01-11-1996, it was part of erstwhile joint Punjab State. As per 1991 census, 7.11% of its population is Punjabi speaking. In order to fulfil the longstanding demand and aspirations of Punjabi speaking people in the State, it is essential to declare Punjabi as the second official language in addition to Hindu which is at present official language of the State alongwith English.Therefore, it has been considered necessary to make suitable enactment by the Legislature of the State of Haryana. Hence, this Bill.Published vide Haryana Government Gazette (Extra), dated November 28, 2004 page 3417.Received the assent of Governor of Haryana on the 23rd February, 1969 and was first published in the Haryana Government Gazette (Extraordinary) of the 5th March, 1969.An Act [to provide for the adoption of Hindi as the first language and Punjabi as the second language to be used for the official purposes of the State of Haryana.] [Substituted for the words 'to provide for the adoption of Hindi as the language to be used for the official purposes of the State of Haryana.' by Haryan Act No. 30 of 2004.]For Statement of Objects and Reasons, See Haryana Government Gazette (Extraordinary), 1969, Page 106.Be it enacted by the Legislature of the State of Haryana in the Twentieth Year of the Republic of India as follows :-

1. Short title and extent.

(1)This Act may be called the Haryana Official Language Act, 1969.
(2)It extends to the whole of the State of Haryana.

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)'appointed day' means the 26th day of January, 1969;
(b)'Hindi' means Hindi in Devnagri script;
(bb)[ 'Punjabi' means Punjabi in Gurmukhi script;] [Added by Haryana Act No. 30 of 2004.]
(c)'State Government' means the Government of the State of Haryana.

3. [ Official language for official purposes of State. [Substituted by Haryana Act No. 30 of 2004.]

(1)Subject to the provisions of this Act, Hindi shall, as from the appointed day, be the first language to be used for all official purpose of the State of Haryana except such purposes as the State Government may, by notification, specify and the language in use for such excepted purposes immediately before the appointed day may be used as official language for such purposes.
(2)The State Government may, by notification, specify that Punjabi shall be the second language to be used for all such official purposes which the State Government may deem fit.]

4. Language to be used in Bills, etc.

- Notwithstanding anything contained in Section 3, Hindi shall, on and from such date as the State Government may by notification appoint in this behalf, be the language to be used -
(a)in all Bills to be introduced or amendments there to be moved in the House of the Legislature of the State;
(b)in all Acts passed by the Legislature of the State;
(c)in all Ordinances promulgated under Article 213 of the Constitution; and
(d)in all orders, rules, regulations and bye-laws issued under the Constitution or under any law for the time being in force in the State :-
Provided that different dates may be appointed in respect of any of the matters referred to in clauses (a), (b), (c) or (d).

4A. [ Authoritative Hindi texts of State laws. [Section 4A added by Haryana Act 6 of 1972.]

- A translation in Hindi published under the authority of the Governor of the State of Haryana in the Official Gazette,-
(a)of any Haryana Act passed in the English Language, or
(b)of any Punjab Act in force in the State of Haryana, or
(c)of any Ordinance promulgated in the English language by the Governor of Haryana under Article 213 of the Constitution, or
(d)of any order, rule, regulation or bye-law issued in the English language by the Governor of Haryana or by the Governor of Punjab and in force in the State of Haryana, shall be deemed to be the authoritative text thereof in Hindi.]

5. Continuance of use of English language in State Legislature.

- Unless and until the State Government otherwise directs by notification, the English language may, as from the appointed day continue to be used, in addition to Hindi, for the transaction of business in the Legislature of the State.

6. Language to be used in representations for redress of grievances.

- Nothing in this Act shall debar any person to submit a representation for the redress of any grievance to any officer or authority of the State in any of the languages used in the State.

7. Notification to be laid before Legislature.

- Every notification made under Section 3, Section 4 or Section 5 shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in Session, and shall be subject to such modifications as the House may make therein during the session in which it is so laid or the session immediately following.

8. Repeal.

(1)The Punjab Official Language Act, 1960, in its application to the State of Haryana and the Haryana Official Language Ordinance, 1968 (Haryana Ordinance No. 5 of 1968), are hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Haryana Official Language Ordinance, 1968, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 31st October, 1968.