(2)Notwithstanding anything in sub-clause (a) of clause (1), the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule. ] of a State may, with the previous consent of the President, authorise the use of the Hindi language, or any other language used for any official purposes of the State, in proceedings in the High Court having its principal seat in that State:Provided that nothing in this clause shall apply to any judgment, decree or order passed or made by such High Court.
