Section 5 in Tamil Nadu Official Language Act, 1956
5. Language to be used to Bills, etc.
- The language to be used -(i)in Bills introduced in, or amendments thereto to be moved in, or Acts, passed by, Legislature of [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment), Order, 1969.];(ii)in Ordinances promulgated under Article 213 of the Constitution;(iii)in orders, rules, regulation and bye-laws issued by the State Government under the Constitution or under any law made by Parliament or the Legislature of the State shall be in Tamil on and from such date as the State Government may, by notification specify:Provided that the State Government may appoint different dates in respect of the different items referred to in clauses (i) to (ii).
