Section 6 in The Karnataka Official Language Act, 1963
6. Notifications issued under section 4 to be placed before the Legislature.
- Every notification issued under section 4, shall be laid as soon as may be after it is issued, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the notification or both Houses agree that the notification should not be issued, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any modification or annulment shall be without prejudice to the validity of anything previously done under that notification.NotificationsS.O. 2731. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Official Language (Amendment) Act 1974 (Karnataka Act No. 27 of 1974), Government of Karnataka hereby appoints 1st February 1975 for the purposes of the said sub-section.[Inserted by Act 6 of 1982 w.e.f. 9.3.1982.]
