Constitution of India, 1949
55. Manner of election of President.-
(1) As far as practicable, there shall be
uniformity in the scale of representation of the d different States at the
election of the President.
(2) For the purpose of securing such
uniformity among the States inter se as well as parity b between the States as
a whole and the Union, the number of votes which each elected member of
Parliament and of the Legislative Assembly of each State is entitled to cast at
such election shall be determined in the following manner:-
(a) every elected
member of the Legislative Assembly of a State shall have as many votes as there
are multiples of one thousand in the quotient obtained by dividing the
population of the State by the total number of the elected members of the
Assembly;
(b) if, after taking
the said multiples of one thousand, the remainder is not less than five
hundred, then the vote of each member referred to in sub-clause (a) shall be
further increased by one;
(c) each elected
member of either House of Parliament shall have such number of votes as may be
obtained by dividing the total number of votes assigned to the members of the
Legislative Assemblies of the States under sub-clause (a) and (b) by the total
number of the elected members of both Houses of Parliament, fractions exceeding
one-half being counted as one and other fractions being disregarded.
(3) The election of the President shall be
held in accordance with the system of proportional representation by means of
the single transferable vote and the voting at such election shall be by secret
ballot.
Explanation.- n this article, the
expression "population" means the population ascertained at the last
preceding census of which the relevant figures have been published:
Provided that the reference in this Explanation
to the last preceding census of which the relevant figures have been published
shall, until the relevant figures for the first census taken after the year
2000 have been published, be construed as a reference to the 1971 census.