Section 5(2) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
(2)[] [Rule 5 was re-numbered as sub-rule (1) of rule 5 and sub-rules (2) to (5) were inserted by the G.O. Ms. No. 216, Rural Development (C1), dated the 7th December 1994.] Any person, who, on the date of his appointment as Commissioner was in the service of the Government of India or the Government of the State shall, at his option to be exercised within a period of six months from the date of his appointment, be entitled to draw his pension and other retirement benefits under the Rules applicable to the service to which he belonged with effect from the date of his appointment as Commissioner:Provided that, in such an event, his pay as Commissioner shall be reduced by an amount equivalent to the gross pension (including any portion of the pension which may have been commuted) and the pension equivalent or other retirement benefits and he shall be entitled to draw his pension and other retirement benefits separately:Provided further that the pension equivalent to Death-cum-Retirement Gratuity shall not be deducted from the pay.
