Report No. 43

2.2. Fundamental rights.-

The first is that these provisions are inconsistent with the fundamental rights guaranteed under clause (1) of Article 19, especially the right of freedom of speech, the right to assemble peaceably and without arms and the right to form associations or unions [sub-clauses (a), (b) and (c) respectively.] We have no doubt that, as the Bill is drafted, the provisions are saved by clauses (2), (3) and (4) of Article 19. They are entirely reasonable restrictions in the interests of sovereignty and integrity of India, security of the state and friendly relations with foreign states.