Section 3 in The Rajasthan Official Language (Supplementary Provisions) Act, 1970
3. Revised texts of laws in Hindi.
(1)To improve the linguistic form of or to make uniform the mode of expression or to rectify drafting or clerical errors in the Hindi text of a law, its revised text may be made by and published under the authority of the Governor and such revised text on publication shall be deemed to be the Hindi text thereof as passed or issued by the competent authority:Provided that any modification made under this sub-section shall not operate as an amendment to or alteration of the law itself in any manner.Explanation. - For the purpose of this sub-section the term 'law' means any enactment passed by the State Legislature or any order, rule, regulation or bye-law issued by the State Government.(2)Every revised text of a law, excepting that of rules made and published under Article 309 of the Constitution, published under sub-section (1) shall be laid, as soon as may be, after it is so made, before the House of the State Legislative Assembly while it is in session, for a period of thirty days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or of the session immediately following, the House of the State Legislative Assembly makes any modification in any such text, such a revised text shall thereafter have effect only in such modified form.
