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[Cites 5, Cited by 258] [Constitution]

Constitution Article

Article 89 in Constitution of India

89. The Chairman and Deputy Chairman of the Council of States

(1)The Vice-President of India shall be ex-officio Chairman of the Council of States.
(2)The Council of States shall, as soon as may be, choose a member of the Council to be Deputy Chairman thereof and, so often as the office of Deputy Chairman becomes vacant, the Council shall choose anothermember to be Deputy Chairman thereof.