Section 9 in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
9. Advance of travelling allowance and daily allowance.
(1)The Commissioner shall be entitled to an advance of travelling and daily allowance in respect of journeys undertaken by him in the performance of his functions, whether by road, rail or air.(2)An advance drawn shall be adjusted in the appropriate travelling allowance bill as per the rule under Article 54 of the Tamil Nadu Financial Code, Volume 1.
