PREAMBLE
WHEREAS,
We are convinced that the source of sovereign authority of the independent
and sovereign Nepal is inherent in the people, and, therefore, We have,
from time to time, made known our desire to conduct the government of
the country in consonance with the popular will;
AND WHEREAS,
in keeping with the desire of the Nepalese people expressed through
the recent people's movement to bring about constitutional changes,
We are further inspired by the objective of securing to the Nepalese
people social, political and economic justice long into the future;
AND WHEREAS,
it is expedient to promulgate and enforce this Constitution, made with
the widest possible participation of the Nepalese people, to guarantee
basic human rights to every citizen of Nepal; and also to consolidate
the Adult Franchise, the Parliamentary System of Government, Constitutional
Monarchy and the System of Multi-Party Democracy by promoting amongst
the people of Nepal the spirit of fraternity and the bond of unity on
the basis of liberty and equality; and also to establish an independent
and competent system of justice with a view to transforming the concept
of the Rule of Law into a living reality;
NOW, THEREFORE,
keeping in view the desire of the people that the State authority and
sovereign powers shall, after the commencement of this Constitution,
be exercised in accordance with the provisions of this Constitution,
I, KING BIRENDRA BIR BIKRAM SHAH DEVA, by virtue of the State authority
as exercised by Us, do hereby promulgate and enforce this CONSTITUTION
OF THE KINGDOM OF NEPAL on the recommendation and advice, and with the
consent of the Council of Ministers.
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