Section 6 in Nagaland Retirement From Public Employment Act, 1991
6. Repeal and Savings.
(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under this Act.(2)The Nagaland Retirement from Public Employment Ordinance, 1991 (Ordinance No. I of 1991) is hereby repealed.(3)Notwithstanding such repeal anything done or any action taken including any order made, notifications issued or directions given under the Ordinance so repealed shall be deemed to have been done, taken, made, issued or given, as the case may be, under the provisions of this Act.
