An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Eleventh Amendment) Act, 1961.
2. Amendment of Article 66.-In Article 66 of the Constitution, in clause (1), for the words "members of both Houses of Parliament assembled at a joint meeting", the words "members of an electoral college consisting of the members of both Houses of Parliament" shall be substituted.
3. Amendment of Article 71.-In Article 71 of the Constitution, after clause (3), the following clause shall be inserted, namely:-
"(4) The election of a person as President or Vice-President shall not be called in question on the ground of the existence of any vacancy for whatever reason among the members of electoral college electing him.".