Section 2 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
2. Definitions.
(a)'Appointing authority' means the appointing authority as may be authorised by the State Government for any department in this behalf.(b)'Commission' means the Commission constituted under Section 3.(c)'Casual employee' means an employee engaged without sanctioned post.(d)'Work-charged employee' means an employee engaged without sanctioned post under work charge establishment.(e)'Work-charged establishment' means and includes such establishment in any department under which a person is employed upon the actual execution, as distinct from the general supervision, of a specific work or of sub-works of a specific project or upon the subordinate supervision of departmental labour, stores and machinery in connection with such work or sub-works.Chapter - II Work-Charged and Casual Employees Commission
