Section 4 in The Haryana Official Language Act, 1969
4. Language to be used in Bills, etc.
- Notwithstanding anything contained in Section 3, Hindi shall, on and from such date as the State Government may by notification appoint in this behalf, be the language to be used -(a)in all Bills to be introduced or amendments there to be moved in the House of the Legislature of the State;(b)in all Acts passed by the Legislature of the State;(c)in all Ordinances promulgated under Article 213 of the Constitution; and(d)in all orders, rules, regulations and bye-laws issued under the Constitution or under any law for the time being in force in the State :-Provided that different dates may be appointed in respect of any of the matters referred to in clauses (a), (b), (c) or (d).
