(3)The election of the President shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot.Explanation.--In this article, the expression "population" means the population ascertained at the last preceding census of which the relevant figures have been published:Provided that the reference in this Explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published, be construed as a reference to the 1971 census.[Editorial comment-The Constitution (Eighty-fourth Amendment) Act, 2002, extended the bar on the adjustment of seats in the Lok Sabha and State Legislative assemblies for the next 25 years with the same goal of supporting population control measures. This meant that the 1971 national census population data for the statewide distribution of parliamentary seats would be extended. This will lead to the freezing or delimitation of Lok Sabha and State Assembly seats up till the first Census after 2026. The number of Lok Sabha seats and State Assembly seats is based on the 1971 Census, while the current boundaries are based on the 2001 Census. This means that the Lok Sabha and assembly seats will be constant till the year 2026. Additionally, it demanded that territorial seats in the states be adjusted and rationalized in light of population figures from the 1991 census.Also Refer]
