Section 4 in Rajasthan Official Language Act, 1956
4. Official language for Bills, Acts, etc.
- Subject to the provisions of Article 348 of the Constitution of India and notwithstanding anything contained in Section 3, the language of -(i)all Bills introduced in the State Legislative Assembly,(ii)all Acts passed by the State Legislature,(iii)all Ordinances promulgated under Article 213 of the Constitution of India, and(iv)all orders, rules, regulations and bye-laws issued by the State Government under the Constitution of India or under any Central or State law,shall be either Hindi written in Devanagri script or English :Provided that in every such case where the English language is used, there shall be published, under the authority of the State Government, as soon as may be, a translation thereof in the Hindi language written in Devanagri script.
