Constitution of India, 1949
67. Term of office of Vice-President.-
The Vice-President shall hold office for a
term of five years from the date on which he enters upon his office:
Provided that -
(a) a Vice-President may, by writing under his
hand addressed to the President, resign his office;
(b) a Vice-President may be removed from his
office by a resolution of the council of States passed by a majority of all the
then members of the council and agreed to by the House of the People; but no
resolution for the purpose of this clause shall be moved unless at least
fourteen days’ notice has been given of the intention to move the reso
(c) a Vice-President shall, notwithstanding
the expiration of his term, continue to hold office until his successor enters
upon his office.