There shall be a Committee on Official Language consisting of not more than nine members, to be nominated by the Speaker :

Provided that a Minister shall not be nominated as a member of the Committee and that if a Member after his nomination to the Committee is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.

The functions of the Committee shall be,—

(1) to evaluate the progress in the use of Malayalam as Official Language for Official purposes and to suggest measures based on its findings ;

(2) to ensure strict compliance of the government orders regarding use of Malayalam as official language ;

(3) to examine the action taken for the implementation of the Official Language Policy of the Government in various departments and to review the progress achieved thereon ;

(4) to identify the impediments in using Malayalam as official language in administrative matters and to suggest suitable steps to overcome such impediments on a time-bound basis ;

(5) to ensure whether the Codes, Manuals and Forms pertaining to those departments where Malayalam has been declared as official language are translated in time and whether the Government Orders so far issued have been translated ;

(6) to ensure publication of an updated glossary of frequently used official Malayalam terms ;

(7) to suggest necessary improvements in the syllabus for Official Language Training Programme ;

(8) to suggest measures for the use of Malayalam as court and official language in Consumer Redressal Forums, the office of the Ombudsman, Women’s Commission etc. ;

[(8A) (i) to examine the complaints regarding,—

(a) personal grievances due to the usage of languages other than Malayalam in the certificates, orders, minutes of meetings, letters, circulars etc., issued from the various Government institutions, quasi-Government institutions, public sector undertakings and such other institutions where Malayalam has been declared as official language;
(b) the non-availability of application forms and guidelines relating to the services and other benefits from Government in Malayalam language,—
which may be received by the committee directly or referred by the speaker from time to time;

(ii) to seek report or explanation from the Government Secretaries concerned on the basis of a complaint under Clause (i) or otherwise;
(iii) to suggest remedial measures on matters contained in any or all of such complaints;]

(9) to perform such other functions in respect of official language as may be assigned to it by the Speaker from time to time.

OFFICERS
Shri. Shaji C Baby, Joint Secretary, 0471-2512191
Smt. Sudarshana K, Deputy Secretary, 0471-2512610
Shri. Vijay Amritaraj A, Under Secretary, 0471-2512186

CONTACT
Phone: 0471-2512551
Email: ofl@niyamasabha.nic.in