The President shall be elected by the members of an electoral college consisting of--(a)the elected members of both Houses of Parliament; and(b)the elected members of the Legislative Assemblies of the States.Explanation.--In this article and in article 55, "State" includes the National Capital Territory of Delhi and the Union Territory of Pondicherry.[Editorial comment-The Constitution (Seventieth Amendment) Act, 1992, incorporated the elected members of the Pondicherry Legislative Assembly into the President’s Electoral College. The Electoral College for the presidential election will now include the National Capital Territory of Delhi and the Union Territory of Pondicherry.Also Refer]
