Section 5 in Himachal Pradesh Official Language Act, 1975
5. Language to be used in the Bills, etc.
- On and from 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 the House of the Legislature of the State ;(b)all Acts passed by the Legislature of the State ;(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 for the time being in force in the State ;shall be Hindi:Provided that the State Government may appoint different dates in respect of any of the purposes referred to in clauses (a) to (d) above.
