Constitution of India, 1949

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Article	Description
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.