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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Nagaland - Subsection

Section 14(1) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

(1)The appointing authority shall review the appointment of all casual employees and shall issue order re-appointing or discharging the service of casual employees in accordance with the procedure that may be prescribed in this behalf.