Section 6(2) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
(2)The Commissioner shall be entitled to draw dearness allowance, house rent allowance and city compensatory allowance and other allowances, if any, at the rates applicable to the officers drawing a basic pay of [rupees twenty-six thousands] [Substituted by G.O. Ms. No. 173, Rural Development (C1), dated the 17th August 1998.].
