Section 5(2) in The Karnataka Official Language Act, 1963
(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.]
