Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA OFFICIAL LANGUAGES (EXPECTED PURPOSES) RULES, 1966 CONTENTS 1 . These rules may be called the Maharashtra Official Languages (Expected Purposes) Rules, 1966 2. . MAHARASHTRA OFFICIAL LANGUAGES (EXPECTED PURPOSES) RULES, 1966 In exercise of the powers conferred by sub-section (1) of Section 6 read with Section 4 of the Maharashtra Official Languages Act, 1964 (Mah. V of 1965), the Government of Maharashtra hereby makes the following rules, namely :- 1. These rules may be called the Maharashtra Official Languages (Expected Purposes) Rules, 1966 :- 2. . :- The following purposes shall be expected purposes for the purpose of Section 4 of the Maharashtra Official Languages Act, 1964, namely :- (1) correspondence with the Government of India and the Offices under it including Indian embassies, consular offices and trade commissions; (2) correspondence with any State Government with whom there is no agreement as is referred to in the proviso to article 346 of the Constitution of India; (3) correspondence with foreign embassies or consulates; (4) the decisions or orders of any tribunal, board or authority (by whatever name called) constituted by or under any law for the time being in force and exercising judicial or quasi-judicial powers under such law; (5) accounts to be rendered to the Accountant General; (6) correspondence with the Accountant General; (7) all statements for legal opinions and all legal opinions, legal briefs, all propositions for legislation and conveyancing and drafting of legislation and conveyancing, matters connected with litigation in the High Court and Supreme Court legal compilations, and law examinations; (8) Administration of Notaries Act, 1952; (9) Indian Law Reports; (10) medical prescriptions, post mortem reports and reports in medico-legal cases and such other technical matters in the Medical Department of the State Government.