Section 3(1) in Nagaland Retirement From Public Employment Act, 1991
(1)Notwithstanding anything contained in any rule or orders for the time being in force, a person in public employment shall hold office for a term of thirty three years from the date of his joining public employment or until he attains the age of fifty seven years whichever is earlier :Provided that in special circumstances, a person under public employment may be granted extension by the State Government upto a maximum of one year;Provided further that the Government may have the cases of all persons under public employment screened from time to time to determine heir suitability for continuation in public employment after the attainment of the age of fifty years.
