(1) It
shall be the chief objective of the State to promote conditions of
welfare on the basis of the principles of an open society, by establishing
a just system in all aspects of national life, including social, economic
and political life, while at the same time protecting the lives, property
and liberty of the people.
(2) The
fundamental economic objective of the State shall be to transform
the national economy into an independent and self-reliant system by
preventing the available resources and means of the country from being
concentrated within a limited section of society, by making arrangements
for the equitable distribution of economic gains on the basis of social
justice, by making such provisions as will prevent economic exploitation
of any class or individual, and by giving preferential treatment and
encouragement to national enterprises, both private and public.
( 3 )
The social objective of the State shall be to establish and develop,
on the foundation of justice and morality, a healthy social life,
by eliminating all types of economic and social inequalities and by
establishing harmony amongst the various castes, tribes, religions,
languages, races and communities.
(4) It
shall be the chief responsibility of the State to maintain conditions
suitable to the enjoyment of the fruits of democracy through wider
participation of the people in the governance of the country and by
way of decentralization, and to promote general welfare by making
provisions for the protection and promotion of human rights, by maintaining
tranquillity and order in the society.
(5 )
The State, in its international relations, shall be guided by the
objective of enhancing the dignity of the nation in the international
arena by maintaining the sovereignty, integrity and independence of
the country.
(1) The
State shall pursue a policy of raising the standard of living of the
general public through the development of infrastructures such as
education, health, housing and employment of the people of all regions,
by equitably distributing investment of economic resources for balanced
development in the various geographical regions of the country.
(2) The
State shall, while maintaining the cultural diversity of the country,
pursue a policy of strengthening the national unity by promoting healthy
and cordial social relations amongst the various religions, castes,
tribes, communities and linguistic groups, and by helping in the promotion
of their languages, literatures, scripts, arts and cultures.
(3) The
State shall pursue a policy of mobilizing the natural resources and
heritage of the country in a manner which might be useful and beneficial
to the interest of the nation.
(4) The
State shall give priority to the protection of the environment and
also to the prevention of its further damage due to physical development
activities by increasing the awareness of the general public about
environmental cleanliness, and the State shall also make arrangements
for the special protection of the rare wildlife, the forests and the
vegetation .
(5) The
State shall create conditions for economic progress of the majority
of the people, who are dependent on agriculture, by introducing t
measures which will help in raising productivity in the agriculture
sector and develop the agricultural sector on the principles of industrial
growth by launching land reform programs.
(6) The
State shall pursue a policy of increasing the participation of the
labor force, the chief socio-economic force of the country, in the
management of enterprises by gradually securing employment opportunities
to it, ensuring the right to work, and thus protecting its rights
and interests.
( 7 )
The State shall pursue a policy of making the female population participate,
to a greater extent, in the task of national development by making
special provisions for their education, health and employment.
(8) The
State shall make necessary arrangements to safeguard the rights and
interests of children and shall ensure that they are not exploited,
and shall make gradual arrangements for free education .
( 9 )
The State shall pursue such policies in matters of education, health
and social security of orphans, helpless women, the aged, the disabled
and incapacitated persons as will ensure their protection and welfare.
(10)
The State shall pursue a policy which will help promote the interests
of the economically and socially backward groups and communities by
making special provisions with regard to their education, health and
employment.
(11)
The State shall, with a view to bringing about prosperity in the country,
pursue a policy Of giving priority to the development of science and
technology and shall also give due consideration to the development
of local technology.
(12)
The State shall, for the purposes of national development, pursue
a policy of taking measures necessary for the attraction of foreign
capital and technology, while at the same time promoting indigenous
investment.
(13)
The State shall pursue a policy of creating conditions for the acceleration
of the speed of rural development, keeping in view the welfare of
the majority of the rural population.
(14)
The State shall, in order to secure justice for all, pursue a policy
of providing free legal aid to indigent persons for their legal representation
in keeping with the principle of the Rule of Law.
( 15
) The foreign policy of Nepal shall be guided by the principles of
the United Nations Charter, non alignment, the Panchsheel, international
law and the value of world peace.
(16)
The State shall pursue a policy of making continuous efforts to institutionalize
peace for Nepal through international recognition, by promoting cooperative
and good relations in the economic, social and other spheres on the
basis of equality with neighboring and all other countries of the
world.
