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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(2) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

(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.