Constitution of India, 1949
75. Other provisions as to Ministers.-
(1) The Prime Minister shall be appointed by
the President and the other Ministers shall be appointed by the President on
the advice of the Prime Minister.
(2) The Minister shall hold office during the pleasure
of the President.
(3) The Council of Ministers shall be
collectively responsible to the House of the People.
(4) Before a Minister enters upon his office,
the President shall administer to him the oaths of office and of secrecy
according to the forms set out for the purpose in the Third Schedule.
(5) A Minister who for any period of six
consecutive months is not a member of either House of Parliament shall at the
expiration of that period cease to be a Minister.
(6) The salaries and allowances of Ministers
shall be such as Parliament may from time to time by law determine and, until
Parliament so determines, shall be as specified in the Second Schedule.