Section 2 in Nagaland Retirement From Public Employment Act, 1991
2. Definition.
- In this Act, unless there is' anything repugnant in the subject or context : -(1)"Public Employment" mean appointment to any pensionable State Public Service or posts connection with the affairs of the State of Nagaland and the Nagaland Legislative Assembly and includes any appointment under the Government of India, any other State Government, Central or State Public Sector under taking and local authority held by persons prior to their absorption under the Public Service of the State of Nagaland and the Nagaland Legislative Assembly which counts for the purpose of pension.
