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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in Important Directions Regarding Official Language Policy

(2)The answers of question papers, except that of the compulsory paper of English, should also be allowed to be written in Hindi in recruitment examinations of subordinate services and such question papers should be made available both in Hindi and English. In interviews too, there should invariably be option to converse in Hindi.The candidates should have the option to answer the question papers of all the in-service, departmental and promotion examinations (including all India level examinations) of all the Ministries, Departments of the Central Government and its attached and subordinate offices and of all corporations, undertakings, banks, etc., owned or controlled by the Central Government in Hindi. The question papers should be set in both the languages (Hindi and English). Wherever interview is to be held, the candidate should have the option to answer in Hindi.