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

State of Nagaland - Subsection

Section 9(1) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

(1)The respective department, having work-charged establishment, may constitute one or more recruitment Boards consisting of not less than 3 members at the centralised level of circle or division as may be considered necessary for making recruitment to the work-charged establishment under it's respective jurisdiction.