Section 5 in The Maharashtra Official Languages Act, 1964
5. Marathi language to be used in Bills, etc.
- Marathi shall, as from the appointed day, be the language to be used-(a)in Bills introduced (or amendments thereto to be moved) in either House of the Legislature of the State;(b)in all Acts passed by the Legislature of the State and in all Ordinances promulgated by the Governor of Maharashtra under article 213 of the Constitution;(c)in all orders, rules, regulations and bye-laws issued by the State Government under the Constitution or under any law made by Parliament or the Legislature of the State:[Provided that the State Government may use the English language for the purposes of clauses (a) to (c), if it is satisfied that it is necessary so to do under special circumstances or for technical reasons.] [This proviso was added by Maharashtra 2 of 1996, Section 2.]
