Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 

राष्ट्रपति निर्वाचित होने के लिए अर्हताएँ, Constitution of India, Article 58 ( Article 58 Constitution of India: Qualifications for election as President )


 


1) कोई व्यक्ति राष्ट्रपति निर्वाचित होने का पात्र तभी होगा जब वह--

(क) भारत का नागरिक है,
(ख) पैंतीस वर्ष की आयु पूरी कर चुका है, और
(ग) लोकसभा का सदस्य निर्वाचित होने के लिए अर्हित है।

 कोई व्यक्ति, जो भारत सरकार के या किसी राज्य की सरकार के अधीन अथवा उक्त सरकारों में से किसी के नियंत्रण में किसी स्थानीय या अन्य प्राधिकारी के अधीन कोई लाभ का पद धारण करता है, राष्ट्रपति निर्वाचित होने का पात्र नहीं होगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter