Section 8 in The Official Languages (Use For Official Purposes Of The Union) Rules, 1976
8. Noting in Central Government offices .-(1) A employee may record a note or minute on a file in Hindi or in English without being himself required to furnish a translation thereof in the other language.
(2)No Central Government employee possessing a working knowledge of Hindi may ask for an English translation of any document in Hindi except in the case of documents of legal or technical nature.(3)If any question arises as to whether a particular document is of a legal or technical nature, it shall be decided by the Head of the Department or office.(4)Notwithstanding anything contained in sub-rule (1), the Central Government may, by order specify the notified Offices where Hindi alone shall be used for noting, drafting and for such other official purposes as may be specified in the order by employees who possess proficiency in Hindi.
