Section 8(3) in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997
(3)The Commissioner who, on the date immediately prior to the date of entering on his duties as such, was in the service of, or held a post under the Government of India or the Government of any State, may draw travelling allowance at the rates as laid down for journey on transfer by the rules which were applicable to him immediately before his appointment.
