Report No. 95
3.26. Expounding of vague generalities.-
Sam Ervin Jr. emphasised the role of the Court as expounding the "vague generalities" of the constitution, in these words:-
"Hundreds, thousands of cases are required to give the phrase a growing content, but the constitution sets the tone. If it were to be specific, it could not be a Constitution nor hope to maintain a theory and framework of government with general powers and limitations."1
1. Sam J. Ervin Jr. Role of the Supreme Court: Policy Maker or Adjudicator?, p. 24.
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