The Nagaland Retirement from Public Employment (2nd Amendment) Act, 2009

TheNagaland Retirement from 
Public Employment (Second Amendment) Act, 2009. 
(Act No. 7 of 2009.) 
Receivedthe assent of Governor of Nagaland on 16/07/2009 and published 
in the Nagaland Gazette Extraordinary dated: 12& ofAugust, 2009. 
The fbther amend the Nagaland Retirement fiom pub pot A 1991. 
Be it enacted in the sixtieth year of the public of India as follows: 
Short Title,Extent and Commencement: 
(1) This Act may be called the Nagaland Retirement from Public Employment 
(Second Amendment) Act, 2009. 
(2) It extends to the whole of the State of Nagaland 
(3) It shall come into force on such date as the State Government may, be 
notiftcation inthe official gazette, appoint in this behalf, 
2. Amendment of Section 3 ofthe Nagaland Retirement fiompublic Employment 
(Amendment) Act. 2007, the existing entry shall be substituted by the following: 
Section 3(1): Notwithstanding anything contained in any rule or orders for the time 
being in force, aperson in public employment shall hold office for a term of 35 years 
from the date ofjoining public employment or until he attains the age of 60 years, 
whichever is earlier. Section 3(2): Aperson under public employment shall retire on 
the afternoon of the last day of the month in which he attains the age of 60 years, or 
in which he completes 35 years of public employment, whichever is earlier. 

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