Section 5 in Nagaland Retirement From Public Employment Act, 1991
5. Power to remove difficulties.
(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.(2)Every order made under this Section shall be laid as soon as may be after it is made, before the Assembly. In case the Assembly agree in making any modification in the order or the Assembly agree that the order should not be made, the order shall thereafter have effect only in such modified form or be of no effect as the case may be, so however, that any such modification or annulment shall he without (sic) prejudice to the validity of anything previously done under that order.
