The Nagaland Retirement from Public Employment Act, 2007

The Nagaland Retirement from Public Employment 
Act, 2007. (Act No. 1 of 2008). 
Received the assent of the Governor of Nagaland on 13/01/2008 and 
published in the Nagaland Gazette Extraordinary dated: 2Pd of September, 2008. 
To further amend the Nagaland Retirement from Public Employment Act, 
1991. 
It is hereby enacted in the fifty eight year of the Republic of India as follows:- 
Short title Extent and Commencement 
1. (1) This Act may be called theNagaland Retirement From Public Employment 
(Amendment) Act, 2007. 
(2) It extends to the whole of the State ofNagaland. 
(3) It shall deemed to have come into force with effect fiom 15*November 
2007. 
2. For section 3 ofthe Nagaland Retirement fiom Public EmploymentAct, 1991 
(here after referred to as the Principal Act). 
Amendment of Section 3 
The existing entry shall be substituted by the following 
"Section 3(1) : Not withstanding anything contained in any rule or orders 
for the time being in force, a personin public employment shall hold from 
the date of this joining public employment until he attains the age of sixty 
years". 
3. For section 3 of the principal Act, the following shall be substituted 
namely: 
Retirement from Public Employment 
"3(2) AU personunder public employment shall retire on the afternoon of the last 
day of the month in which he attains the age of sixty years". 

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