Home Ministry informed Rajya Sabha that the Government is of the view that the practice of consultation with State Chief Minister may be followed as a matter of convention, and there does not appear any need to amend Article 155 of the constitution.
He replied to an Unstarred Question related to whether Government will consider the proposal given in Justice R.S. Sarkaria Commission Report that the Governors should be appointed after consultation with the Chief Minister of the Respective States.
State executive consists of Governor and Council of Ministers with Chief Minister as its head. The Governor of a State is appointed by the President for a term of five years and holds office during his pleasure. Only Indian citizens above 35 years of age are eligible for appointment to this office. Executive power of the State is vested in Governor.
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