(4)No civil proceedings in which relief is claimed against the President, or the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] of a State, shall be instituted during his term of office in any Court in respect of any act done or purporting to be done by him in his personal capacity, whether before or after he entered upon his office as President, or as Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] of such State, until the expiration of two months next after notice in writing has been delivered to the President or the Governor [* * *] [The words " or the Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.], as the case may be, or left at his 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.
