Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(5) in Government of India Act, 1935 (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.
