Section 3(3) in Nagaland Retirement From Public Employment Act, 1991
(3)Notwithstanding anything contained herein, the appropriate authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire any person under public employment who has attained the age of fifty years by giving him notice of three months in writing or three months pay and allowances in lieu of such notice:
