(1)Notwithstanding anything in the foregoing provisions of this Part, until Parliament by law otherwise provides--(a)all proceedings in the Supreme Court an in every High Court,(b)the authoritative texts--(i)of all Bills to be introduced or amendments thereto to be moved in either House of Parliament or in the House or either House of the Legislature of a State,(ii)of all Acts passed by Parliament or the Legislature of a State and of all Ordinances promulgated by the President or the Governor of a State, and(iii)of all orders, rules, regulations and bye-laws issued under this Constitution or under any law made by Parliament or the Legislature of a State,shall be in the English language.
