Section 3 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
3. Constitution of Commission.
(1)The State Government shall constitute the Work-charged and Casual Employees Commission to exercise the Powers and to perform the functions conferred under this Act.(2)The Commission shall consist of:(a)An Officer of the State Government not below the rank of Commissioner & Secretary who shall be the Chairperson of the Commission.(b)Engineer-in-Chief, Works & Housing(c)A person, having special knowledge and experience connected with public service, nominated by the State Government.(d)An officer of the State Government not below the rank of Joint Secretary, who shall be the Member Secretary.The Commission may co-opt the Head of a department as Member where the Commission may be called upon to exercise powers and perform functions under this Act in respect of that department,
