| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 5 |
| Chapter Title | Ministry | Department |
| The Union | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
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*.]
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1. Ins. by the Constitution (Seventieth Amendment) Act, 1992, s. 2 (w.e.f. 1-6-1995).
*Now Puducherry vide the Pondicherry (Alteration of Name) Act, 2006 (w.e.f. 1-10-2006).
