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State of Andhra Pradesh - Act

Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018

ANDHRA PRADESH
India

Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018

Published on 10 July 2018
Commenced on 10 July 2018
[This is the version of this document from 10 July 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018Published vide Notification No. G.O. Ms. No.40, Youth Advancement, Tourism and Culture (PMU) Department, dated 10.7.2018 and Published in the A.P. Gazette (Extraordinary), dated 18.7.2018G.O. Ms. No.40, Youth Advancement, Tourism and Culture (PMU) Department, dated 10.7.2018 and Published in the A.P. Gazette (Extraordinary), dated 18.7.2018. - In exercise of the powers conferred under Sections 6, 10(l)(b) and 42 of the Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017 (A.P. Act No.4 of 2017), the Government of Andhra Pradesh hereby, makes the following rules.Part-I 1. Short title, extent and commencement.(1) These Rules may be called the Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018.(2) It extend to the whole of the State of Andhra Pradesh.(3) It shall come into force with effect from 18.7.2018 i.e., date of gazette publication.

2. Definitions.

(1)In these Rules, unless the context otherwise requires,-

(i)"Authority" means the Telugu Language Development Authority of Andhra Pradesh established under Section 6 of the Act;

(ii)"Chairman" means the Chairman of the Authority;

(iii)"Erstwhile Department" means Department of Official Language;

(iv)"Fund" means the Telugu Language Development Fund established under Rule 8;

(v)Projects and Programmes" means the Annual Projects Programmes approved by the Authority, for development and promotion of Telugu Language in the State; and

(2)The words and expressions used but not defined in these rules shall have same meanings assigned to them in the Act.Part-II Telugu Language Development Authority

3. Constitution of the Telugu Language Development Authority of Andhra Pradesh.

(1)In accordance with the powers vested under Section 6 of the Act, the State Government hereby constitutes a body to be called the Telugu Language Development Authority of Andhra Pradesh', hereinafter called as the 'Authority' for the State, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.

(2)The Authority shall consist of -

(a)Chairman;

(b)Secretaries to Government dealing with General Administration, Law, Labour, Culture & Tourism and Education Departments.

(c)Upto four experts having special knowledge or practical experience in the fields of Telugu literature, administration and law as members.

(d)Chief Executive Officer of Andhra Pradesh State Creativity and Culture Commission;

(e)Chief Executive Officer and Member-Secretary.

(3)The Chairman and Members shall be nominated by the Government on the recommendations of a three (3) members search committee appointed by the Government consisting of Members having special knowledge or practical experience in the field of Telugu language, literature and administration.

(4)The composition and reconstitution of Authority resulting due to vacancies/absence of its members and proceedings shall be as per First Schedule of the Act.

(5)Subject to the general superintendence and control of the Authority the management of the affairs of the Authority shall vest in the Chief Executive Officer.

(6)The Authority shall make required regulations with approval of the Board/Government and standing orders to achieve the object of the Act.

(7)In case of a vacancy of Chairman, the Secretary/Principal Secretary/Special Chief Secretary to Government dealing with Tourism & Culture shall act as the Chairman of the Authority.

(8)Subject to the direction and delegation of the powers by the Authority, Chief Executive Officer may exercise any power or do any act or thing which may be exercised or done by the Authority.

4. Appointment of Sectoral Committees.

- Under Section 7 of the said Act, the Authority is authorised to appoint the following Committees consisting of such members as it thinks fit:-

1. Committee on Telugu Official Language Implementation;

2. Committee on Telugu Language Development with focus on Education;

3. Committee on e-Telugu Development;

4. Committee on Translations and Publications; and

5. Committee on International Telugu Development.

Part-III Functions of the Authority

5. Functions of the Authority.

(1)The functions of the Authority under Section 11 shall be the following :-

(i)General

(a)To prepare every year projects and programmes for the development of Telugu Language and obtain approval of Government with or without modifications;

(ii)Official Language Implementation

(a)To identify the hurdles in the implementation of Telugu as the official language and to take suitable measures to solve them;

(b)To convert all the forms used by citizens to access public services into Telugu and create professionally designed forms;

(c)To convert all the registers, process flow charts, manuals and publications into easy to understand Telugu in all public offices;

(d)To coordinate with High Court and other Courts in the State to deliver their judgments in Telugu;

(e)To organise training programmes, workshops, exhibitions and seminars which facilitate the use of Telugu for public servants;

(f)To prescribe and review from time to time the syllabus and system of Telugu examinations conducted for testing public servants.

(g)To ensure that the Regional Language, as being used in the forms, display boards, notices and name plates in the Central Government establishments such as Airports, Banks, Post Offices and such other offices and undertakings which have a public interface, is in accordance with the language policy of the Central Government;

(h)To take decisions on the matters of preparation, revision, printing and distribution of reference books on administration, to implement the same, to monitor the progress in this field, and to suggest necessary measures;

(i)To encourage that Government business right from preparation of note file to introduction of bills in the State Legislature should be carried out in Telugu;

(j)To encourage that the correspondence in administration right from Village Secretariat is done in Telugu;

(k)To ensure that implementation of Telugu as Official Language is reviewed periodically as a subject at all levels right from divisional level to State level;

(l)To prepare an action plan and implement to create a "word bank" in Telugu to substitute technical, administrative and legal terminology available in other languages;

(m)To develop and publish glossary of administrative terms in Telugu for use by departments;

(n)To ensure name plates, boards, flexies, banners and other advertisement material are primarily written in Telugu and to initiate necessary panel action against the defaulters; and

(o)To ensure that all boards of Government offices and foundation/inauguration plaques are legibly written in Telugu and to initiate action to punish the defaulters.

(iii)Telugu Language Development Education

(a)To take action to secure priority for, and promotion of Telugu in the field of education and cultural activities;

(b)To examine the standards of Telugu text books and give instructions to rectify the errors, if any;

(c)To verify the learning levels of students upto intermediate or equivalent;

(d)To motivate students and parents, and convince them to opt for Telugu during the first 12 years of schooling;

(e)To translate works, written or digital, across the world which changed the course of mankind in the fields of philosophy, science, mathematics, engineering, medicine, economics, history, arts and such other fields;

(f)To prescribe syllabus, prepare literature and digital content, and organize Telugu teaching courses for non Telugu persons;

(g)To ensure that Telugu lessons prescribed for students are of proper standards both in content and language;

(h)To improve and/or publish lexicon relating to various professions such as medicine, engineering, science, law, philosophy and so on;

(i)To identify all original Telugu words used by poets of different periods in their literature and introduce them back into popular use;

(j)To coordinate with Andhra Pradesh Creativity and Culture Commission to propagate the classic nature, lyrical beauty and uniqueness of Telugu Language;

(k)To prepare action plans to motivate youth towards adoption of Telugu Language by conducting seminars, workshops and competitions;

(l)To encourage research on Telugu Language, Culture and Heritage;

(m)To coordinate with Government of India institutions; and

(n)To conduct World Telugu Conference every two years and make the Conference a Forum for discussing all aspects of Telugu Language Culture and Heritage;

(iv)e-Telugu Development

(a)To promote creation of digital content in Telugu in the fields of philosophy, science, mathematics, engineering, medicine, economics, architecture, history, arts and such other fields;

(b)To facilitate implementation of Telugu on the internet, and in popular websites and information technology applications;

(c)To provide online courses teaching Telugu language;

(d)To publish all Telugu classics on the Authority website;

(e)To digitalise all inscriptions and palm leaf manuscripts and publish on the Authority website;

(f)To introduce Unicode in all Government correspondences and preserve all information in Unicode; and

(g)To coordinate with Information Technology (IT) companies and facilitate availability of all popular IT tools in Telugu language;

(v)

(A)Translation and Publication

(a)To coordinate with all departments to take up translations of glossaries, administrative terminology and other information of departments to facilitate implementation of Telugu as official language;

(b)To publish and preserve the dictionaries, lexicons and to translate them alongwith other research books on Telugu culture and heritage available in other languages;

(c)To ensure that translations are done using simple terms understandable to common man;

(d)To formulate translation guidelines in order to ensure that official correspondence is done in Telugu; and

(e)To encourage and publish books and articles on the advantages of using mother tongue as official language and medium of instruction through stories, poems, plays etc.

(B)Promotion

(a)To publish publicity material such as posters, handbills, user manuals, digital content;

(b)To create awareness among employees and public on use of mother tongue;

(c)To facilitate implementation of Telugu in user manuals for various hardware equipment manufactured in the State;

(d)To facilitate communication, oral or written, in Telugu in the airlines, trains and buses operating in the State; and

(e)To facilitate creation of new and innovative Telugu fonts;

(C)International Telugu Development

(a)To liaison with other State Governments to facilitate Telugu teaching in their respective states Telugu minorities;

(b)To liaison with Hindi speaking States to implement Telugu as third language in their States;

(c)To liaison with Official Language Commission of Government of India and extend its jurisdiction to all Indian languages incorporated in eighth schedule of the Constitution of India without confining to Hindi;

(d)To protect Telugu language in the border mandals from invasion by other languages of neighboring States by formulating special schemes/programs; and

(e)To liaison with other State Governments to sort out any academic or administrative problem that may arise regarding Telugu language; and

(2)In addition to the functions of the Authority under sub-rule (1), the Authority may undertake such other functions as the Government may assign to the Authority and in so doing the Authority shall be deemed to be fulfilling the purposes of the Act and the provisions of the Act shall apply to the Authority in respect of such functions.

(3)Nothing in this rule shall be construed as imposing on the Authority, directly or indirectly, any form of duty or liability enforceable by proceedings before any Court.Part-IV Powers of the Authority

6. Powers of the Authority.

(1)Under Section 13 of the said Act, the Authority may exercise one or more of the following powers,

(a)To issue directions to departments and review the action taken on implementation of Telugu in a time bound manner duly considering the technical, financial and capacity building constraints;

(b)To seek and obtain information relating to implementation of Telugu from any officer of the Government or Legislature or High Court and such officer shall be bound to furnish the information sought by the Authority;

(c)To advise the State Government regarding implementation of its projects and programmes;

(d)To record any violation or dereliction of duty and to advise the appointing authority for imposing a penalty on any public servant;

(e)To impose and collect penalties, as prescribed under the rules;

(f)To prescribe and review syllabus and system of Telugu examinations conducted for testing public servants;

(g)To issue directions to Central Government establishments on use of Telugu in areas having interface with public;

(h)To review and protect the status of Telugu Medium Institutions and their continuation;

(i)To set up required offices at the State level and District level;

(j)To issue directions on implementation of Telugu as first language upto intermediate or equivalent education;

(k)To verify the learning levels of students upto intermediate or equivalent;

(l)To ensure teaching of Telugu Language as a subject in all the semesters upto degree;

(m)To ensure teaching of Telugu Language in all the technical courses like Medicine, Engineering and Law;

(n)To ensure teaching of Telugu Language as a subject in all English Medium Institutions;

(o)To ensure primary education is provided in all Government Institutions in Telugu Medium; and

(p)To co-ordinate with project works of centre for Telugu Classical Language of Government of India.

Part-V Provisions Relating to Staff

7. Appointment of staff.

(1)No personnel shall be appointed through manpower outsourcing agencies for carrying out services which can be procured through service contracts such as housekeeping, security, hospitality and such other services.Part-VI Financial Provisions

8. Establishment and administration of Telugu Language Development Fund.

(a)There shall be established a fund to be called the Telugu Language Development Fund, with a seed capital of Twenty Five Crore Rupees, which shall, subject to the directions of the Government, be controlled and administered by the Authority.

(b)Except as otherwise directed by the Government all money credited to the Fund shall be invested only in a single Scheduled bank.

(c)A specified percentage out of tax collections specified by Government, may be paid to the Fund;

(d)Government Corporations are hereby authorized to give grants to the Fund at their discretion, not exceeding fifteen percent of their surplus;

(e)The private portion of the Fund shall be raised from the donations and other conveyances including funds, materials, property and services, by gratuitous title;

(f)For the purposes of income tax and corporate tax, the Fund shall be treated as that belonging to Government.

(g)Chief Executive Officer shall be responsible for day to day administration of the Fund.

9. Delegation of financial powers.

- Under Section 26 of the Act, delegation of powers of administrative sanction of all expenditure from the Fund for the Chief Executive Officer shall be upto ten lakh rupees, subject to any revision by the Board/Government from time to time.Part-VII Miscellaneous Provisions

10. Offences and penalties.

(1)Any person who owns an enterprise does not cause his establishment to display its name board in Telugu shall be punishable with a fine of upto fifty thousand rupees, and in case the person continues to commit the same offence for two times shall in addition to the fine be punishable with an imprisonment for a period not exceeding three (3) months;

(2)Any head of Government Department or agency who being responsible for preparation of foundation or inauguration plaques of Government functions in Telugu as prescribed by the Government and does not do so shall be punishable with a fine of upto ten thousand rupees;

(3)Any head of Government Department or agency who does not use Telugu official language for his correspondence between departments or with public as prescribed by the Government shall be punishable with a fine of upto five thousand rupees;

(4)Any head of Government Department who does not review implementation of Telugu as official language as prescribed by the Government shall be punishable a fine of upto five thousand rupees;

(5)Any public servant who does not use Telugu as official language for his interaction with the public as prescribed by the Government, shall be punishable with a fine of upto ten thousand rupees;

(6)Any person who owning an educational institution does not implement Telugu syllabus or Telugu as a medium of instruction as prescribed by the Government shall be punishable with a fine of upto fifty thousand rupees or to an imprisonment for a period not exceeding six (6) months.

11. Transitional provisions.

- The provisions set out in the Third Schedule of the Act with respect to the transfer of assets, liabilities, functions and employees of the erstwhile department shall have effect.

(4)These Rules issue with the concurrence of Finance (FMU-GAD.II) Department vide their U.O.No.37027/80/FMU-GAD.II/2017, dated 6.4.2018.

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State of Andhra Pradesh - Act