PART I
- .
- Introductory
1.
(1) Pakistan
shall be a Federal Republic to be known as the Islamic Republic of Pakistan,
hereinafter referred to as Pakistan.
- .
(2)
The
territories of Pakistan shall comprise :-
(a)
the
Provinces of Baluchistan, the North-West Frontier, the Punjab and Sind;
(b)
the
Islamabad Capital Territory, hereinafter referred to as the Federal
Capital;
(c)
Federally
Administered Tribal Areas; and
(d)
such
States and territories as are or may be included in Pakistan, whether
by accession or otherwise.
(3)
[Majlis-e-Shoora
(Parliament)] may by law admit into the Federation new States or areas
on such terms and conditions as it thinks fit.
2.
Islam shall be the State religion of Pakistan
and the Injunctions of Islam as laid down in the Holy Quran and Sunnah
shall be the supreme law and source of guidance for legislation to
be administered through laws enacted by the Parliament and Provincial
Assemblies, and for policy making by the Government.
2A.
The
principles and provisions set out in the objectives Resolution reproduced
in the Annex are hereby made substantive part of the Constitution
and shall have effect accordingly.
3.
The State shall ensure the elimination of all
forms of exploitation and the gradual fulfilment of the fundamental
principle, from each according to his ability to each according to
his work.
4.
(1) To
enjoy the protection of law and to be treated in accordance with law
is the inalienable right of every citizen, wherever he may be, and
of every other person for the time being within Pakistan.
(2)
In
particular :- (a)
no
action detrimental to the life, liberty, body, reputation or property
of any person shall be taken except in accordance with law;
(b)
no
person shall be prevented from or be hindered in doing that which is
not prohibited by law; and
(c)
no
person shall be compelled to do that which the law does not require
him to do.
5.
(1) Loyalty
to the State is the basic duty of every citizen.
(2)
Obedience
to the Constitution and law is the [inviolable] obligation of every
citizen wherever he may be and of every other person for the time
being within Pakistan.
6.
(1) Any
person who abrogates or attempts or conspires to abrogate, subverts
or attempts or conspires to subvert the Constitution by use of force
or show of force or by other unconstitutional means shall be guilty
of high treason.
(2)
Any
person aiding or abetting the acts mentioned in clause (1) shall likewise
be guilty of high treason.
(3)
[Majlis-e-Shoora
(Parliament)] shall by law provide for the punishment of persons found
guilty of high treason.
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