156. Term of office of Governor.—
(1) The Governor shall hold office
during the pleasure of the President.
(2) The Governor may, by writing under his hand addressed to the
President, resign his office.
(3) Subject to the foregoing provisions of this article, a Governor shall
hold office for a term of five years from the date on which he enters upon his
office:
______________________________________________
1. The words "IN PART A OF THE FIRST SCHEDULE" omitted by the Constitution
(Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
2. Subs. by s. 29 and Sch. ibid., for "means a State specified in Part A of the First
Schedule" (w.e.f. 1-11-1956).
3. Added by s. 6, ibid. (w.e.f. 1-11-1956).
70
71 THE CONSTITUTION OF INDIA
(Part VI.—The States)
Provided that a Governor shall, notwithstanding the expiration of his
term, continue to hold office until his successor enters upon his office.
Login with google
