Report No. 62

1.3. Directive principles in the Constitution.-

Under the Constitution, it is the duty of the State to promote the welfare of the people by securing and protecting, as effectively as it may, a social order in which justice, social, economic and political, shall inform all the institutions of the national life.1 It cannot be denied that legislation in favour of the economically weaker elements creates formal inequality in order to establish economic equality.2

In another directive principle3, the Constitution provides that the State shall endeavour "to secure by suitable legislation to all workers, agricultural, industrial or otherwise conditions of work ensuring a decent standard of life."

1. Article 38 of the Constitution.

2. See para. 1.9, infra.

3. Article 43 of the Constitution.