preamble

noun | \ ˈprē-ˌam-bəl, prē-ˈam- \ | pre·am·ble

1. : an introductory statement (as to a contract); especially : the introductory part of a constitution or statute that usually states the reasons for and intent of the law : the introductory part of a constitution or statute that usually states the reasons for and intent of the law

   Note: While preambles do not state law and therefore are not judicially enforceable, they are used to determine legislative intent when interpreting statutes.