Section 5 in Rajasthan Official Language Act, 1956
5. Repeal.
- The Rajasthan Official Language Act, 1952 (Rajasthan Act XXVII of 1952) in force in the pre-reorganisation State of Rajasthan, the Ajmer Official Language Act, 1952 (Ajmer Act 4, 1952) in force in the Ajmer area, the corresponding laws in force in the Abu area and in the Surel area and any laws amending the said Act or laws are hereby repealed.Notifications UnderRajasthan Official Language Act, 1956[Notification No. N. K. (1) G. A. /B/56/2066. dated 1-5-1957, Published in Rajasthan Gazette, Part IV-C, Ordinary, dated 23-5-1957.]In exercise of the powers conferred by Section 3 of the Rajasthan Official Language Act, 1956 (No. 47 of 1956), the State Government is pleased to appoint the 1st day of May, 1957 to be the date on which the said Act shall come into force.This supersedes Notification No. F. 2(151) G. A. /A/51, dated 26th January, 1954.[Notification No. F. 2 (151) G. A. /A/51. April 8. 1954. Published in Rajasthan Gazette, Part 1(B) dated 8-8-1954 p. 146.]In exercise of the powers conferred by sub section (2) of Section 2 of the Rajasthan Official Language Act 1952 (Act No. XXVII of 1952), His Highness the Raj pramukh has been pleased to order that with immediate effect the office work in the following Department and offices of the Government should compulsorily be done in Hindi written in Devnagri Script upto the level indicated against each except where the use of English becomes very necessary:-
