(1)The President shall hold office for the period mentioned in section 10 or until his successor is nominated, whichever is later.(2)If the President dies or resigns his office or ceases to hold office, the State Government shall nominate another person as President and such President shall hold office for the unexpired period of the term of office of the former President in whose place he is so nominated.(3)In the event of occurrence of any vacancy in the office of the President under sub-section (2), the Vice-President shall discharge the functions of the President until a new President is nominated.(4)When the President is unable to discharge the duties of his office owing to absence, illness or any other cause, the Vice-President shall discharge the functions of the President until the date on which the President resumes his duties.
