Section 6(1) in Nagaland Retirement From Public Employment Act, 1991
(1)All Rules and Orders made under the proviso to Article 309 and Article 187 of the Constitution of India or contained under .Article 372 thereof made under any other law fur the time being in force, governing the recruitment and conditions of service under public employment at the commencement of this Act shall in so far as they are not inconsistent with the provisions of this Act continue to be in force as if they were made under this Act until they are amended under this Act.
