Section 8 in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
8. Other conditions of service.-
Save as otherwise provided in this Act, the conditions of service relating to travelling allowance, provision of rent-free residence and exemption from payment of income-tax on the value of such rent-free residence, conveyance facilities, sumptuary allowance, medical facilities and such other conditions of service as are, [for the time being, applicable to a Judge of the Supreme Court under Chapter IV of the Supreme Court Judges (Conditions of Service) Act, 1958 and the rules made thereunder, shall, so far as may be, apply to the Chief Election Commissioner and other Election Commissioners] [Substituted by Act 04 of 1994, section 8].[CHAPTER III [Inserted by Act 04 of 1994, section 9 and 10] Transaction Of Business Of Election Commission
