Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COUNCIL OF INDIA ACT, 1907 35 of 1907 [28th August ,1907] CONTENTS 1. Number of members of council 2. Amendment of 21 and 22 Vict., c. 106 3. Salaries 4. Term of office 5. Repeal of Vict., c. 7 6. Short title COUNCIL OF INDIA ACT, 1907 35 of 1907 [28th August ,1907] An Act to amend the Lam as to the Council of India. Be it enacted by the King's Most Excellent Majesty, by and with the advice and consent of the Lords Spiritual and Temporal, and Commons, in this present Parliament assembled, and by the authority of the same, as follows:- 1. Number of members of council :- The Council of India shall consist of such number of members, not less than ten and not more than fourteen, as the Secretary of State may from time to time determine. 2. Amendment of 21 and 22 Vict., c. 106 :- In S.10 of the Government of India Act, 1858, the words "more than five years" shall be substituted for the words more than ten years". 3. Salaries :- Section 13 of the same Act shall, as regards any member appointed after the passing of this Act, be read and construed as if the words one thousand pounds were substituted for the words one thousand two hundred pounds. 4. Term of office :- Section 2 of the Government of India Act, 1869 , shall, as regards any appointment made after the passing of this Act, be read and construed as if the word "seven" were substituted for the word "ten". 5. Repeal of Vict., c. 7 :- The Council of India Act, 1876, and the Council of India Reduction Act, 1889, are hereby repealed. 6. Short title :- This Act may be cited as the Council of India Act, 1907 .