4. Language to be used in Bills, etc. Notwithstanding anything contained in section 3, Hindi shall, on and from such date as the State Government may by notification appoint in this behalf, be the language to be used
(a) in all Bills to be introduced or amendments thereto to be moved in the House of the Legislature of the State;
(b) in all Acts passed by the Legislature of the State;
(c) in all Ordinances promulgated under Article 213 of the Constitution; and
(d) in all orders, rules, regulations and bye-Laws issued under the Constitution or under any law for the time being in force in the State:
Provided that different dates may be appointed in respect of any of the matter referred to in clauses (a), (b), (c) or (d).
5[4-A. Authoritative Hindi texts of State laws. A translation in Hindi published under the authority of the Governor of the State of Haryana in the Official Gazette,
(a) of any Haryana Act passed in the English Language, or
(b) of any Punjab Act as in force in the State of Haryana, or
(c) of any Ordinance promulgated in the English language by the Governor of Haryana under Article 213 of the Contribution, or
(d) of any order, rule, regulation or bye-law issued in the English language by the Governor of Haryana or by, the Governor of Punjab and in force in the State of Haryana, shall be deemed to be the authoritative text thereof in Hindi.]
6[4-B. Authorised Hindi Translation of Bills. The authoritative text in the English language of all Bids to be intorduced or amendments thereto to be moved in the House of the Legislature of the State shall be accompanied by a translation of the same in Hindi authorised by the State Government.]