Constitution of India, 1949
64. The Vice-President to be ex-officio
Chairman of the council of States.-
The Vice-President shall be ex-officio
chairman of the counsel of States and shall not hold any other office of
profit: Provided that during any period when the Vice-President acts as President
or discharges the functions of the President under Article 65, he shall not
perform the duties of the office of chairman of the council of States and shall
not be entitled to any salary or allowance payable to the chairman of the
council of States under Article 97.