Section 14 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
14. Appointment and discharge of casual employees.
(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.(2)No appointment of casual employees shall be made in any department in excess of the norm as may be prescribed by the Stale Government for such department on consideration of the recommendation of the Commission.
