48A. Protection and improvement of environment and safeguarding of forests and wild life
[After article 48 of the Constitution, the following article shall be inserted Constitution (Forty-Second Amendment) Act, 1976]The State shall endeavour to protect and improve the environment and to safeguard the forests and wild life of the country.[Editorial comment-The Constitution (Forty-Second Amendment) Act, 1976, New DPSPs (Directive Principles of State Policy) had been added to the existing list, where to protect and improve the environment and to safeguard forests and wildlife. Important Verdict-Minerva Mills Ltd. And Ors. vs Union Of India (Uoi) And Ors.Also Refer]
