10. (l) The Governor-General's ministers shall be chosen and summoned by him, shall be sworn as members of the council, and shall hold office during his pleasure.
(2)A minister who for any period of six consecutive months is not a member of either Chamber of the Federal Legislature shall at the expiration of that period cease to be a minister.(3)The salaries of ministers shall be such as the Federal Legislature may from time to time by Act determine and, until the Federal Legislature so determine, shall be determined by the Governor-General:Provided that the salary of a minister shall not be varied during his term of office.(4)The question whether any and, if so, what advice was tendered by ministers to the Governor-General shall not be inquired into in any court(5)The functions of the Governor-General with respect to the choosing and summoning and the dismissal of ministers, and with respect to the deter-mination of their salaries, shall be exercised by him in his discretion.
