Section 35 in The Government Of Union Territories Act, 1963
35. Language to be used for Acts, Bills, etc.
-- Notwithstanding anything contained in section 34, until Parliament by law otherwise provides, the authoritative texts--(a)of all Bills to be introduced or amendments thereto to be moved in the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)], (b) of all Acts passed by the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)], and(c)of all orders, rules, regulations and bye-laws issued under any law made by the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)], shall be in the English language:Provided that where the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] has prescribed any language other than the English language for use in Bills introduced in, or Acts passed by, the Legislative Assembly of the Union territory or in any order, rule, regulation or bye-law issued under any law made by the Legislative Assembly of the Union territory, a translation of the same in the English language published under the authority of the Administrator in the Official Gazette shall be deemed to be the authoritative text thereof in the English language.
