Section 5(4) in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
(4)[] [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.] A person who has retired from service under the Government of Tamil Nadu or any other body wholly or substantially owned or controlled by the Government and who is in receipt of, or has become entitled to receive, any retirement benefits by way of pension, gratuity, payment from any contributory provident fund or otherwise, shall when appointed as Commissioner, be eligible to count his service and pay as such benefits taking his previous service into account and to have the pension and other retirement benefits refixed on demitting office as such Commissioner and to draw the pension and retirement benefits as may become admissible less the amount of gratuity already drawn.
