| 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 |
(1) No person shall be eligible for election as President unless he-
(a) Is a citizen of India?
(b) Has completed the age of thirty-five years, and
(c) Is qualified for election as a member of the House of the People.
(2) A person shall not be eligible for election as President if he holds any office of profit under the Government of India or the Government of any State or under any local or other authority subject to the control of any of the said Governments.
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1. The words “or Rajpramukh or Uparajpramukh” omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
