(4)No civil proceedings in which relief is claimed against the President, or the Governor of a State, shall be instituted during hi s term of office in any court in respect of any act done or purporting to be done by hi m in hi s personal capacity, whether before or after he entered upon hi s office as President, or as Governor of such State, until the expiration of two months next after notice in writing has been delivered to the President or the Governor, as the case may be, or left at hi s 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.
