39. Certain principles of policy to be followed by the State.—
The
State shall, in particular, direct its policy towards securing—
(a) that the citizens, men and women equally, have the right to an
adequate means of livelihood;
(b) that the ownership and control of the material resources of the
community are so distributed as best to subserve the common good;
(c) that the operation of the economic system does not result in the
concentration of wealth and means of production to the common
detriment;
(d) that there is equal pay for equal work for both men and women;
(e) that the health and strength of workers, men and women, and
the tender age of children are not abused and that citizens are not forced
by economic necessity to enter avocations unsuited to their age or
strength;
______________________________________________
1. Art. 38 renumbered as cl.
(1) by the Constitution (Forty-fourth Amendment) Act,
1978, s. 9 (w.e.f. 20-6-1979).
2. Ins. by s. 9, ibid. (w.e.f. 20-6-1979).
21
22 THE CONSTITUTION OF INDIA
(Part IV.— Directive Principles of State Policy)
1
[
(f) that children are given opportunities and facilities to develop
in a healthy manner and in conditions of freedom and dignity and that
childhood and youth are protected against exploitation and against moral
and material abandonment.]
2
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