Report No. 101

6.4. Some points made in the comments as to need for amendment.-

In some of the comments received on our Working Paper, the view has been expressed1, that since individuals can take appropriate proceedings for enforcing their own freedom of speech and expression, there is no need to amend the Constitution for the purpose. In this context, we would like to point out-as had already been done in our Working Paper-that even granting that individual editors and similar functionaries concerned with media can pursue the appropriate remedy, there is still need for specifically recognising the rights of Corporation as such. This point has already been made at length in an earlier Chapter2 of this Report, and need not be discussed again at this stage. This is in addition to the fact that there is need to settle the law as to the position of Corpora tions3.

1. E.g. Law Commission File No. F.2(13)/83-L.C., S. No. 10 (A High Court Judge).

2. Chapter 4, supra.

3. Para. 3.6, supra.