Report No. 145

Chapter 4

Some Minor Clarifications

4.1. Scope of the Chapter.-

Before we deal with the major issue whether an amendment of Article 12 of the Constitution, as suggested, is desirable, it would be convenient if certain matters are clarified, because, in our view, the problems said to have been created by the interpretation of Article 12 do not have a material bearing on those points. We proceed to deal with them, one by one.