PART XVII

OFFICIAL LANGUAGE CHAPTER I.-LANGUAGE OF THE UNION

ARTICLE

343. Official language of the Union.

344. Commission and Committee of Parliament on official language.

CHAPTER II.-REGIONAL LANGUAGES

ARTICLE

345. Official language or languages of a State.

346. Official language for communication between one State and another or between a State and the Union.

347. Special provision relating to language spoken by a section of the population of State.

CHAPTER III.-LANGUAGE OF THE SUPREME COURT,HIGHCOURTS, ETC.

ARTICLE

348. Language to be used in the supreme Court and in the High Courts and for Acts, Bills, etc.

349. Special procedure for enactment of certain laws relating to language.

CHAPTER IV.-SPECIAL DIRECTIVES

ARTICLE

350. Language to be used in representations for redress of grievances.

350A. Facilities for instruction in mother-tongue at primary stage.

350B. Special Officer for linguistic minorities.

351. Directive for development of the Hindi language.