Section 14(3) in The Tamil Nadu Village Servants Service Rules, 1980
(3)(a)The competent authority shall, on an application made, determine by an order in writing the amount to be paid under sub-rule (1) and such order shall, subject to an appeal under sub-rule (6), be final;(b)(i)The application referred to in clause (a) shall be made by the person, referred to in sub-rule (1), or in the event of death of such person by his legal heir or heirs, in Form-A. It shall be made in duplicate and sent to the competent authority within sixty days from the date of retirement of the person referred to in sub-rule (1):Provided that the competent authority may, for just and sufficient cause, condone any delay in this regard.(ii)On receipt of the application under clause (a), the competent authority shall forward one copy of the application to the Tahsildar concerned and obtain his report regarding the correctness of the particulars furnished in the application. The Tahsildar shall send this report to the competent authority within thirty days from the date of receipt of the application from the competent authority. Where records are not readily available to certify the correctness of the particulars furnished in the application, the Tahsildar shall make a through search for such records, make necessary enquires in his office or elsewhere and send the report to the competent authority within sixty days from the date of receipt of the application from the competent authority.
