Section 2(a) in Karnataka Local Authorities (Official Language) Act, 1981
(a)the English language may be used in communications,--(i)addressed to the Central Government offices, offices of other State Governments, and the Accountant General;(ii)relating to orders made under any law which are subject to appeal or revision by any authority.(iii)addressed to courts other than village courts;(iv)where the English language cannot be dispensed with due to administrative reasons or where such communications are purely technical and scientific in nature;
