Section 10 in The Punjab State Election Commission Act, 1994
10. Other conditions of service.
- Save as otherwise provided in this Act, the conditions of service relating to travelling allowances, rent- free accommodation and exemption from payment of income tax on the value of such rent free accommodation, conveyance facility, sumptuary allowances, medical facility and such other conditions of service, as are, for the time being, applicable to a Judge of High Court under Chapter IV of the High Court Judges (Conditions of Service) Act 1954, (Central Act XXVIII of 1954) and the rules made thereunder, shall so far as may be, apply to the Election Commissioner.
