- The language to be used in-(1)Bills to be introduced or amendment thereto to be moved in the Legislative Assembly of the State of Kerala;(2)Acts passed by the Legislature of the State of Kerala;(3)Ordinances promulgated by the Governor under article 213 of the Constitution; and(4)Orders, rules, regulations and bye-laws issued by the Government under the Constitution or under any law made by Parliament or the Legislature of the State of Kerala;shall be Malayalam or English.
