Section 4 in The Gujarat Official Languages Acts, 1960
4. language of Bills, Ordinances, orders, rules.
- Unless otherwise provided by a notification under section 2, Hindi and Gujarati shall from such date as the State Government may by notification in the Official Gazette, appoint in respect thereof be the language to be used for-(a)all Bills introduced or amendments thereto moved in the State Legislature;(b)all Acts passed by the State Legislature and all Ordinances promulgated by the Governor under Article 213 of the Constitution; and(c)all orders, rules, regulations and bye-laws issued by the State Government under the Constitution or under any law made by Parliament or the State Legislature.
