Section 5 in The Karnataka Official Language Act, 1963
5. [Language to be used in the legislature etc.] [Substituted by Act 6 of 1982 w.e.f. 9.3.1982.]
- [(1)] [Re-numbered by Act 6 of 1982 w.e.f. 9.3.1982.] Notwithstanding the expiration of the period of fifteen years from the commencement of the Constitution, the English language may, as from the twenty-sixth day of January 1965, continue to be used, in addition to Kannada and Hindi for the transaction of business in the Legislature of the State.(2)[ Kannada Language may also be used,-(a)in any Bill to be introduced or in amendments thereto to be moved in, or in any Act passed by, the Karnataka State Legislature; or(b)in any Ordinance promulgated by the Governor of the State of Karnataka; or(c)in any order, rule, regulation or bye-law issued by the State Government under the Constitution or under any law made by the Parliament or the Karnataka State Legislature.]
