PART
5
HIS
MAJESTY
27.
His Majesty:
(1) In
this Constitution, the words "His Majesty" mean His Majesty
the King for the time being reigning, being a descendant of the Great
King Prithvi Narayan Shah and an adherent of Aryan culture and the
Hindu religion.
( 2 )
His Majesty is the symbol of Nepalese nationality and the unity of
the Nepalese people.
( 3 )
His Majesty is to preserve and protect this Constitution by keeping
in view the best interests and welfare of the people of Nepal.
28.
Provision Relating to Succession to the Throne:
(1) Nothing
in this Constitution shall affect the custom, usage and tradition
relating to the order of succession to the Throne by the descendants
of His Majesty.
(2) His
Majesty shall have the exclusive power of enacting, amending and repealing
the law relating to succession to the Throne by His descendants .
29.
Expenditures and Privileges Relating to His Majesty and the Royal Family:
Expenditures
and privileges relating to His Majesty and the Royal Family shall
be as determined by law: Provided that no law shall be made having
the effect of reducing the expenditures and privileges being provided
by the existing law.
30.
Income and Property of His Majesty to be Exempt from Tax and Inviolable:
(1) The
income and personal property of His Majesty shall be exempt from all
kinds of tax, fee or other similar charge.
( 2 )
The property of His Majesty shall be inviolable .
31.
Question not to be Raised in Courts:
No question
shall be raised in any court about any act performed by His Majesty:
Provided
that nothing in this Article shall be deemed to restrict any right
under law to initiate proceedings against His Majesty's Government
or any employee of His Majesty.
32.
Royal Representative. Council of Royal Representatives. Regency and
Council of Regency:
(1) In
this Constitution, any reference to His Majesty shall, unless the
subject or context otherwise requires, include reference to a Royal
Representative or Council of Royal Representatives exercising powers
pursuant to clause (2), and to a Regent or Council of Regency empowered
pursuant to Article 34.
(2) His
Majesty may, by warrant under His Royal Seal, appoint any person or
council as His Royal Representative to exercise, subject to such conditions
as may be specified in the warrant, such functions as His Majesty
is to perform pursuant to this Constitution or the existing law during
His Majesty's absence from Nepal or during any specified period. The
functions exercised by such Royal Representative within the terms
and limits specified in the warrant shall, for the purpose of this
Constitution and the existing laws, be deemed to have been exercised
by His Majesty.
33.
Royal Standard and Salute:
(1) Square
in shape and crimson in color having borders in white, the Royal standard
is traditionally comprised of a crescent moon, in the upper corner
near the flag staff with eight out of sixteen rays shown in white
color, and a white sun with twelve white rays in the upper corner
opposite to the flag staff, and a white flag showing a six-angled
figure and a sword in the middle of the standard with an upright white
lion facing the flag with both its paws holding, and the right hind
leg supporting, the flag staff.
(2) The
national anthem of Nepal is the Royal salute.
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