Report No. 101
2.2. Report of the Sub-Committee on Fundamental Rights.-
The Sub-Committee on Fundamental Rights, in its draft report, formulated five specific rights of the citizens, viz. (i) the right to freedom of speech and expression, (ii) the right to assemble peaceably and without arms, (iii) the right to form associations or unions, (iv) the right to the secrecy of correspondence, and (v) the right to freedom of movement throughout the Union, to reside and settle in any part of the Union, to acquire property, and to follow any occupation, trade, business or profession1. The freedom of the press which had been proposed as a separate right by Dr. K.M. Munshi2, has not ultimately found a place in the Constitution as a separate right. Thus, the provisions in question have come up be confined to citizen only.
1. Select Documents II, 4(iii) and (iv), pp. 119-120, 130.
2. Para. 2.1, supra, Munshi's draft, Articles III(1) and (10).
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