Section 2 in Uttarakhand Official Language Act, 2009
2. Hindi to be Official Language of the State.
- Without prejudice to the provisions of Articles 346 and 347 of the Constitution, Hindi in Devanagri script shall be the language used in respect of the following: -(a)(1) ordinances promulgated under Article 213 of the Constitution;(2)orders, notifications, rules regulations and bye-laws issued by the State Government under the Constitution of India or under any law made by Parliament or the Legislature of the State; and(b)all or any of the Official Purposes of the State :Provided that the State Government may by general of special order in this behalf permit the use of International form of Indian numerals for any Official purpose of the State.
