Section 9 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
9. Constitution of Recruitment Boards.
(1)The respective department, having work-charged establishment, may constitute one or more recruitment Boards consisting of not less than 3 members at the centralised level of circle or division as may be considered necessary for making recruitment to the work-charged establishment under it's respective jurisdiction.(2)The Board shall, having regard to the qualifications and skill required for the jobs and also service experience, screen all the work-charged employees for the purpose of making orders under section (5) above and also prepare a panel for making appointment of work-charged employees.
