Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 7 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001 7. Terms of appointment. - The appointing authority shall specify a period of appointment not beyond the financial year in which the appointment is made.
