Section 5 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
5. Appointment and Discharge of work charge Employees.
(1)The Work-Charged employees shall be entitled to the respective conditions of service as existing on the commencement of this Act except as hereinafter provided in this Act.(2)The appointing Authority shall review the appointment of Work-Charged Employees within six (6) months from the date of the order issued by the State Government prescribing the number of work-chargedemployees on consideration of the recommendation of the Commission and shall also issue order re-appointing or discharging the service of work-charged employees on the basis of the recommendation of the Recruitment Board.Provided that no person shall be appointed beyond the age of 60 years.(3)The Work-Charged employees, whose services are discontinued under sub-section (2) above and who have completed 3 (three) years of service in Work-Charged establishment, shall be granted a gratuity equivalent to ½ (half) month's pay excluding special compensatory allowance for each completed years of service as provided under the Nagaland Public Works Department Code.
