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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1) in Constitution of India, 1950

(1)The Vice-President shall be elected by the [members of an electoral college consisting of the members of both Houses of Parliament] [Substituted by the Constitution (Eleventh Amendment) Act, 1961, Section 2, for " members of both Houses of Parliament assembled at a joint meeting" .] 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.