Section 5(3) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(3)(a)The competent authority shall, either suo motu or on an application made, determine, by an order in writing, the amount to be paid under sub-section (1) and such order shall, subject to an appeal under sub-section (6), be final.(b)The application referred to in clause (a) shall be made by the person referred to in sub-section (1), or in the event of the death of such person, by his legal heir or heirs, within such time and in such form and manner as may be prescribed:Provided that, before passing an order under this sub-section, the competent authority shall give a reasonable opportunity of being heard to the person or persons concerned.
