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    Background And Functions

    The Official Language Wing is the successor organization of the Official Language (Legislative) Commission under the Legislative Department of the Ministry of Law and Justice. It has been entrusted with the following functions: –

    1. to prepare and publish standard legal terminology for use in all official languages as far as possible
    2. to prepare the authoritative text in Hindi of all Central Acts, Ordinances and Regulations promulgated by the President
    3. to prepare the authoritative text in Hindi of all rules, regulations and orders made by the Central Government under any Central Act promulgated by the President or any Ordinance or Regulation
    4. Preparation of the authoritative text of all Central Acts, Ordinances and Regulations promulgated by the President in the respective official languages of the States and of all those passed in any State, if the text of such Acts or Ordinances is in a language other than Hindi; To arrange for translation of Acts and Promulgated Ordinances into Hindi; And
    5. to perform such other duties as may be assigned to it by the Government of India from time to time

    Subsequent following functions have also been added to the duties of the Official Language Section: –

    1. Hindi translation of deeds, legal documents like contracts, agreements, leases, bonds etc. of various departments
    2. Hindi translation of all statutory notifications under Section 3(3) of the Official Languages Act, 1963.
    3. Hindi translation of legal rules issued by the State Governments under the President’s Rule.
    4. Hindi translation of all questions/answers, assurances etc. of the Parliament which are related to the Ministry of Law and Justice.
    5. Training in legislative drafting in Hindi to officers from Hindi speaking states.
    6. Work related to coordination committee of Hindi speaking states for development of uniform terminologies and making models of standard volumes of Hindi and ensuring coordination in their publication.
    7. Work relating to the Hindi Salahkar Samiti of the Ministry of Law and Justice.
    8. Work related to giving grants to voluntary organizations for the promotion of official languages in the field of law.
    9. Publication and dissemination of bilingual versions of Central Acts (including legislative history).
    10. To prepare and maintain the Code of India in Hindi as well as bilingually.
    11. Publication of versions of the Constitution of India in regional languages and systematic functions for their release.