Section 1493 in Dakshina Bharat Hindi Prachar Sabha Act, 1964
1493.
Object and Reason.- The Dakshina Bharat Hindi Prachar Sabha which is a society registered under the Societies Registration Act, 1960, was established in the year 1918 under the inspiring guidance and Presidentship of Mahatama Gandhi, for spreading the Hindi Language among the non-Hindi speaking people of South India. During the 45 years of its existence, the Sabha has been vigorously working for the spread of Hindi language. With the good will, support and co-operation of the public in the South, it has been making rapid progress, throughout South India comprising the Tamil, Telugu, Malayalam and Kannad speaking regions. The Sabha has covered about 6,000 centres so far and has on its roll nearly 7,000 trained Pracharakas working in all the important centres of South India. More than seven million people have learnt Hindi during the last 45 years, due to its untiring efforts. Because of these achievements, the Sabha has become an institution of national importance.The proposed Bill therefore, seeks to declare the Sabha as an institution of national importance and empowers it to grant degrees, diplomas and certificates for proficiency in Hindi and in the teaching of Hindi and leaves the said Sabha to regualate its own affairs in accordance with the provisions of its memorandum, rules and regulations. The Bill, however, provides that the objects of the Sabha shall not be altered, extended or abridged; or the memorandum, rules and regulations of the Sabha shall not be altered or amended; or the Sabha shall not be dissolved without the previous approval of the Central Government to review the work done by the Sabha and to give appropriate directions to the Sabha on the basis of the results of such review.[12th May, 1964]An Act to declare the institution known as the Dakshina Bharat Hindi Prachar Sabha, having at present its registered office at Madras, to be an institution of national importance and to provide for certain matters connected therewith.BE it enacted by Parliament in the Fifteenth year of the Republic of India as follows :-
