Section 5(2)(a) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(a)where the total service,-(i)includes a period which is a portion of a year, or(ii)is a period less than a year, the amount payable for the period referred to in sub-clause (i) or (ii), as the case may be, shall be an amount bearing to the amount payable for one year of total service, the same proportion as the said period bears to a period of one year of total service;