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Sovereignty in the Indian Republic

By V. G. Ramachandran

Published In

Air 1956

The quest as to where sovereignty rests in the Indian Republic under the Constitution of India has been taken up by His Excellency Sri K. M. Munshi, Governor of Uttar Pradesh, in his recent lectures under the Rt. Hon’ble V. S. Srinivasa Sastri Endowment, University of Madras. He observed: “The Constitution itself is not so sovereign. It is maintained by the support of the people whose representatives can unmake it in the same way as they made. We have seen in recent times how this Constitution can be amended with ease and promptitude.” Later he adds: “In substance the sovereignty in India was transferred to the Congress High Command as regards India and the Muslim League High Command for the areas which are now included in Pakistan. .......In this sense therefore the Constitution making sovereign power now in fact vests in the majority parties in the Legislatures for they represent that dominant minority in the country the leadership of which is accep ....

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