Report No. 46
8. Amendment inevitable as a part of the democratic process.-
What we have witnessed as a result of the majority decision in Golak Nath's case is inevitably a part of the democratic process. It may sound platitudinous, but it is nevertheless true that it is the function and privilege of Parliament to amend the Constitution and make laws according to the provisions of the Constitution; it is the privilege and function of the Judiciary to interpret the laws and test their constitutional validity in the light of the relevant constitutional provisions; and it is the duty of the Executive to implement the laws.