Section 4A in The Indian Police Service (Regulation of Seniority) Rules, 1988
4A. [ Seniority of officers appointed to the Service at the initial constitution of the cadre of Nagaland] [Added vide Notification No.14014/16/86-AIS(I) dated 27.01.1989 (GSR No.58E dated 27.01.1989)].
- Notwithstanding anything contained in these rules in relation to the State of Nagaland the year of allotment and the seniority of officers appointed to the service at the time of the initial constitution of the State Cadre shall be determined by the Central Government in the following manner, namely: -The year of allotment and seniority shall be determined ad-hoc, in consultation with the Union Public Service Commission and the State Government, after taking into account the length of Service and the responsibilities of posts held by the officer as reflected in pay or nature of duties, or in both:Provided that the year of allotment of an officer so arrived at shall be limited to the year to which his immediate senior in the Nagaland State Police Service, who is selected to the Indian Police Service Cadre of Nagaland, at its initial constitution has been allotted".
