Section 8 in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
8. Travelling allowances.
(1)The Commissioner shall be entitled to draw travelling and daily or other allowances admissible to the officers of the highest class of the State Civil Services while touring on duty in connection with his office.(2)Travelling allowance bill of the Commissioner shall not require the counter-signature of any other authority.(3)The Commissioner may avail of leave travel concession admissible to the officers of the highest class of the State Civil Services:Provided that a person who on the date immediately prior to the date of his appointment as Commissioner was holding a post under the Central or State Government, and has availed of the benefits of leave travel concession shall not be eligible for further concession until the expiry of the period specified in the relevant leave travel concession Rules, which was applicable to him.
