Section 6(2) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
(2)Where the Chief Election Commissioner [or an Election Commissioner] [Inserted by Act 04 of 1994, section 7] demits office [whether in any manner specified in [sub-section (3)] [Inserted by Act 04 of 1994, section 7] or by resignation], he shall, on such demission be entitled to(a)a pension which is equal to the pension payable to a Judge of the Supreme Court in accordance with the provisions of Part III of the Schedule to the Supreme Court Judges (Conditions of Service) Act, 1958, as amended from time to time; and(b)such pension (including commutation of pension), family pension and gratuity as are admissible to a Judge of the Supreme Court under the said Act and the Rules made thereunder, as amended from time to time.[* * * * * *] [Omitted by Act 04 of 1994, section 7]
