Section 11 in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
11. [ Status. [Rule 11 was inserted by G.O. Ms. No. 216, Rural Development (C1), dated the 7th December 1994.]
- [Notwithstanding anything contained in rules 6 to 10], the conditions of service and other perquisites available to the State Election Commissioner shall be the same as admissible to a service of a Judge of a High Court as contained in the High Court Judges (Conditions of Service) Act, 1954 (Central Act 28 of 1954), and the High Court Judges (Travelling Allowances) Rules, 1956.]
