Constitution of India, 1949

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Article	Description
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.