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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(b) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994

(b)The Commissioner, if he owns a house, shall be entitled to draw house rent allowance at the same rate applicable to the officers drawing a basic pay of [rupees twenty-six thousands] [Substituted by G.O. Ms. No. 173, Rural Development (Cl), dated the 17th August 1998.] per mensem.