361. Protection of President and Governors and Rajpramukhs
(1)The President, or the Governor or Rajpramukh of a State, shall not be answerable to any court for the exercise and performance of the powers and duties of hi s office or for any act done or purporting to be done by hi m in the exercise and performance of those powers and duties :Provided that the conduct of the President may be brought under review by any court, tribunal or body appointed or designated by either House of Parliament for the investigation of a charge under article 61 :Provided further that nothing in this clause shall be construed as restricting the right of any person to bring appropriate proceedings against the Government of India or the Government of a State.(2)No criminal proceedings whatsoever shall be instituted or continued against the President, or the Governor of a State, in any court during hi s term of office.(3)No process for the arrest or imprisonment of the President, or the Governor of a State, shall issue from any court during hi s term of office.(4)No civil proceedings in which relief is claimed against the President, or the Governor of a State, shall be instituted during hi s term of office in any court in respect of any act done or purporting to be done by hi m in hi s personal capacity, whether before or after he entered upon hi s office as President, or as Governor of such State, until the expiration of two months next after notice in writing has been delivered to the President or the Governor, as the case may be, or left at hi s office stating the nature of the proceedings, the cause of action therefor, the name, description and place of residence of the party by whom such proceedings are to be instituted and the relief which he claims.
