Section 3 in THE CONSTITUTION (ELEVENTH AMENDMENT) ACT, 1961
3. Amendment of article 71.-
In article 71 of the Constitution, after clause (3), the following clause shall be inserted, namely:-"(4) The election of a person as President or Vice-President shall not be called in question on the ground of the existence of any vacancy for whatever reason among the members of the electoral college electing him.".[The Constitution (Eleventh Amendment) Act, 1961, eliminates the need for members of both Houses of Parliament to meet in person to elect the Vice-President. Instead, a new electoral college comprising members from both Houses was created to carry out the election process. This change, which added a new clause (4) to Article 71 of the Constitution, represents an important step towards democratization and inclusivity in the Indian political system. By making the process more efficient and streamlined, the amendment enhances the functioning of the electoral process for the Vice-President. Also refer ]
