54. Election of President.
The President shall be elected by the members of an electoral college consisting of-
(a) The elected members of both Houses of Parliament; and
(b) The elected members of the Legislative Assemblies of the States.
1[Explanation. In this article and in article 55, State includes the National Capital Territory of Delhi and the Union territory of Pondicherry.]
1. Ins. by the Constitution (Seventieth Amendment) Act, 1992, s. 2 (w.e.f. 1-6-1995). |
