Section 3 in The Orissa Official Language Act, 1954
3. Language to be used in Bills, etc.
- On and form such date as the State Government may, by notification, appoint in this behalf, the language to be used in-(a)all Bills to be introduced or amendments thereto to be moved in Orissa Legislative Assembly;(b)all Acts passed by the State Legislature;(c)all Ordinances promulgated by the Governor under Article 213 of the Constitution; and(d)all Orders, Rules, Regulations and Bye-laws issued by the State Government under the Constitution or under any law made by Parliament or the Legislature of the State;shall be Oriya :Provided that the State Government may appoint different dates in respect of any of the items referred to in Clauses (a) to (d) above.
