Section 51A in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976
51A. Fundamental duties.-It shall be the duty of every citizen of India---
(a)to abide by the Constitution and respect its ideals and institutions, the National Flag and the National Anthem;(b)to cherish and follow the noble ideals which inspired our national struggle for freedom;(c)to uphold and protect the sovereignty, unity and integrity of India;(d)to defend the country and render national service when called upon to do so;(e)to promote harmony and the sprit of common brotherhood amongst all the people of India transcending religious, linguistic and regional or sectional diversities; to renounce practices derogatory to the dignity of women;(f)to value and preserve the rich heritage of our composite culture;(g)to protect and improve the natural environment including forests, lakes, rivers and wild life, and to have compassion for living creatures;(h)to develop the scientific temper, humanism and the sprit of inquiry and reform;(i)to safeguard public property and to abjure violence;(j)to strive towards excellence in all spheres of individual and collective activity so that the nation constantly rises to higher levels of endeavour and achievement.".
