(1)The President shall cause to be published under his authority-(a)the translation of this Constitution in the Hindi language signed by members of the Constituent Assembly, with such modifications as may be necessary to bring it in conformity with the language style and terminology adopted in the authoritative texts of Central Acts in the Hindi language, and incorporating therein all the amendments of this Constitution made before such publication; and(b)the translation in the Hindi language of every amendment of this Constitution made in the English language.(2)The translation of this Constitution and of every amendment thereof published under clause (1) shall be construed to have the same meaning as the original thereof and if any difficulty arises in so construing any part of such translation, the President shall cause the same to be revised suitably.(3)The translation of this Constitution and of every amendment thereof published under this Article shall be deemed to be, for all purposes, the authoritative text thereof in the Hindi language.[Editorial comment-The Constitution (Fifty-eighth Amendment) Act, 1987, brings about changes in the way the Constitution was written. Initially, the whole constitution was written in English, but with the introduction of the 58th Amendment, the provision to have a Hindi version of the Constitution came into force. Moreover, every subsequent amendment shall also be written in Hindi along with the English language and should have the same sanctity as that of the English version. The President holds the authority to bring about any changes in the Hindi translation if it does not obey the criteria set by Central Acts regarding the language, style, and terminology.Also Refer]
