Section 5A in The Karnataka Official Language Act, 1963
5A. [ Authorised Kannada translation of Central and State Acts. [Section 5A Inserted by Act 27 of 1974 w.e.f. 1.2.1975.]
- With effect from such date as the State Government may, by notification in the official Gazette, specify a translation in the Kannada language published under the authority of the Governor in the official Gazette,-(i)of any Central Act or of any Ordinance promulgated by the President with respect to any of the matters enumerated in List III of the Seventh Schedule to the Constitution or of any State Act or of any Ordinance or rules made by the Governor; or(ii)of any order, rule, regulation or bye-law issued by the State Government or other authority or officer of the State Government under the Constitution or under any Central Act or any State Act or any other law in force in the State, shall be deemed to be the authoritative text thereof in the Kannada language.]
