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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Nagaland - Subsection

Section 14(2) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

(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.