Section 5(2) in Nagaland Retirement From Public Employment Act, 1991
(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.
