Section 5(5) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
(5)[] [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.] The General Provident Fund (Tamil Nadu) Rules, as amended from time to time, shall apply to the Commissioner, if he is admitted to the said Fund at his option. The authorities competent to grant advances to the Commissioner from the accounts standing to his credit shall be the Governor:Provided that the Commissioner who on the date of his appointment was in the service of the Central or the State Government and who had been admitted to the benefits of any other Provident Fund may, instead, be allowed to continue to subscribe to that Fund in accordance with the Rules or Regulations applicable to that fund, until he reaches the date on which he must compulsorily retire from service in accordance with the Rules of his service. If the Commissioner exercises his option for subscribing to the General Provident Fund, his accumulated balance in his original Provident Fund, including the Government's contribution, if any, shall be transferred to the said Funds.
