Section 5(1) in Nagaland Retirement From Public Employment Act, 1991
(1)If any difficulty or doubt arises in giving effect to the provisions of chis Act, the State Government may, by order publish in the Nagaland Gazette, make such provisions, not in consistent with the purposes of this Act as appears to it to be necessary or expedient for the removal of the difficulty or doubt and the order of the State Government in such cases shall be final.
