(3)Subject to the provisions of sub-section (2), the conditions of service and tenure of office of the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] shall be such as the Governor [may, by rules] [See Rules issued in G.O. Ms. No. 132, Rural Development (Cl), dated the 14th July 1994.] determine:Provided that the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] shall not be removed from his office except in like manner and on the like grounds as a Judge of a High Court and conditions of service of the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] shall not be varied to his disadvantage after his appointment.
