- (1.)On 12.11.1951, the Uttar Pradesh Official Language Act, 1951 (U.P. Act No.XXVI of 1951) (for short, '1951 Act') was published in Gazette Extraordinary and came into force. 1951 Act was passed in Hindi by the U.P. Legislative Assembly on 27.09.1951 and by the U.P Legislative Council on 29.09.1951. It received the assent of the Governor on 05.11.1951. 1951 Act is enacted by the State Legislature to provide for adoption of Hindi as the language to be used for the official purposes and other matters of the State of Uttar Pradesh.
(2.)Section 2 of the 1951 Act reads as under:
2. Hindi to be official language of the State. Without prejudice to the provisions of Articles 346 and 347 of the Constitution, Hindi in Devnagri script shall, with effect from such date, as the State Government may, by notification in the official Gazette, appoint in this behalf, be the language used in respect of the following :

(a) (i) ordinances promulgated under Article 213 of the Constitution.

(ii) orders, rules regulations and bye-laws issued by the State Government under the Constitution of India or under any law made by Parliament or the Legislature of the State, and

(b) all or any of the official purposes of the State; and different dates may be appointed for different purposes in clauses (a) and (b) aforesaid.

A proviso was inserted to above Section 2 by U.P. Act No.9 of 1969. It reads, "Provided that the State Government may by general or special order, in this behalf, permit the use of the international form of Indian numerals for any official purpose of the State."

(3.)On 07.04.1982, an Ordinance called the Uttar Pradesh Official Language (Amendment) Ordinance, 1982 was promulgated by the Governor. Section 2 of the Ordinance provided that in the 1951 Act, after Section 2, the following Section (deemed Section 3) shall be inserted: In the interest of Urdu speaking people, Urdu language shall be used as second language, in addition to Hindi for such purposes as are specified in the Schedule.
Section 3 of the Ordinance provided that in the Principal Act, after Section 3, as inserted by the Ordinance, the following Schedule shall be inserted:

1. Entertaining application in Urdu presented by the members of the public.

2. Receiving documents in Urdu presented for registration with a Hindi copy thereof.

3. Publication of important Government Rules, Regulation and Notifications.

4. Publication of important Government Advertisements.

5. Translation of Gazette in Urdu.