Report No. 271

Chapter -III

International Human Rights Law

3.1 Right to Privacy as a basic right was first enunciated in the Universal Declaration of Human Rights, 1948. Under the Declaration, no one shall be subjected to arbitrary interference with his privacy, family, home or correspondence, attacks upon his honour or reputation. Everyone has a right to protection by law against such interference or attacks. Further, the right to privacy has been included in several major human rights instruments like the International Covenant on Civil and Political Right, 1966; The Convention on the Rights of the Child, 1989; as well as Regional Human Rights Conventions in Latin America3, the Middle East4 and Europe5.