Report No. 95
VII. Evolution of Constitutional Jurisprudence
3.31. Constitutional jurisprudence.-
The third consideration to which attention may be usefully drawn is the need for systematic evolution of constitutional jurisprudence. It is desirable that such jurisprudence should be allowed to evolve as a self-contained and coherent body of doctrine, emerging from judicial decisions rendered with that deep knowledge of, and familiarity with, constitutional law that could more easily come from constant contact with work of a specialised character.
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