Section 5(3) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
(3)[] [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 Commissioner who at the time of his appointment as such, was in the service of the Central or the State Government, if he does not exercise the option mentioned in sub-rule (2), shall count his service as Commissioner for pension and retirement benefits under the Rules applicable to the service which he belonged immediately before such appointment.
