Section 10 in The Official Languages (Use For Official Purposes Of The Union) Rules, 1976
10. Working knowledge of Hindi .-(1) An employee shall be deemed to have acquired a working knowledge of Hindi:-
(a)if he has passed:-(i)the Matriculation or an equivalent or higher examination with Hindi as one of the subjects; or(ii)the Pragya examination conducted under the Hindi Teaching Scheme of the Central Government or when so specified by that Government in respect of any particular category of posts, any lower examination under that Scheme; or(iii)any other examination specified on that behalf by the Central Government; or(b)[ he declares himself to have acquired such knowledge and his controlling officer has verified it in the form annexed to these rules].(2)The Staff of a Central Government office shall ordinarily be deemed, to have acquired a working knowledge of Hindi if eighty percent of the Staff working therein have acquired such knowledge.(3)The Central Government or any officer specified in this behalf by the Central Government may determine whether the staff of a Central Government office has acquired a working knowledge of Hindi.(4)The names of the Central Government offices, the staff whereof have acquired a working knowledge of Hindi, shall be notified in the Official Gazette:Provided that the Central Government may if it is of opinion that the percentage of the staff working in a notified office and having working knowledge of Hindi has gone below the percentage specified in sub-rule (2) from any date, it may, by notification in the Official Gazette declare that the said office shall cease to be a notified office from that date.
