Section 5(2) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
(2)The appointing Authority shall review the appointment of Work-Charged Employees within six (6) months from the date of the order issued by the State Government prescribing the number of work-chargedemployees on consideration of the recommendation of the Commission and shall also issue order re-appointing or discharging the service of work-charged employees on the basis of the recommendation of the Recruitment Board.Provided that no person shall be appointed beyond the age of 60 years.
