Report No. 43
Chapter 8
Subversive Associations
8.1. Introductory.-
A statute equal in importance to the Official Secrets Act is the Unlawful Activities (Prevention) Act, 1967, which was passed primarily to deal with secessionist activities. Pursuant to the acceptance by Government of a unanimous recommendation of the Committee on National Integration and Regionalism appointed by the National Integration Council, the Constitution (Sixteenth Amendment) Act, 1963 was enacted empowering Parliament to impose, by law, reasonable restrictions in the interests of the sovereignty and integrity of India, on the freedom of speech and expression, on right to assemble peaceably and without arms and the right to form associations.
The object of the Act of 1967 was to check and penalise activities directed against the integrity and sovereignty of India.
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