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 resolution;
(c) A Vice-President shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.
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