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.
______________________________________________
1. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 12, for the
Explanation (w.e.f. 3-1-1977).
2. Subs. by the Constitution (Eighty-fourth Amendment) Act, 2001, s. 2, for "2000"
(w.e.f. 21-2-2002).
28 THE CONSTITUTION OF INDIA
(Part V.—The Union)
