ConstitutionofIndia,1949

 67. Term of office of Vice-President.-

The Vice-President shall hold office for a term of five years from the date on which he enters upon his office:

Provided that -  

(a) a Vice-President may, by writing under his hand addressed to the President, resign his office;

(b) a Vice-President may be removed from his office by a resolution of the council of States passed by a majority of all the then members of the council and agreed to by the House of the People; but no resolution for the purpose of this clause shall be moved unless at least fourteen days’ notice has been given of the intention to move the reso

(c) a Vice-President shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.