 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Constitution of India, 1949 56. Term of office of President.- (1) The President shall hold office for a term of five years from the date on which he enters upon his office: Provided that - (a) the President may, by writing under his hand addressed to the Vice-President, resign his office; (b) the President may, for violation of the constitution, be removed from office by impeachment in the manner provided in Article 61: (c) the President shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office. (2) Any resignation addressed to the Vice-President under clause (a) of the proviso to clause (1) shall forthwith be communicated by him to the Speaker of the House of the People.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back