Section 14(2) in The Tamil Nadu Village Servants Service Rules, 1980
(2)The amount referred to in sub-rule (1) shall be calculated at the rate of one-half of the monthly emoluments for every year of total service put in by the person referred to in sub-rule (1).Explanation. - For the purpose of this rule,-(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 portion as the said period bears to a period of one year of total service;(b)"monthly emoluments" shall mean-(i)Honorarium;(ii)Panchayat Development Allowance, which were payable to the part-time Village Servant for the whole of the calendar month immediately proceeding the date of his retirement, and(iii)an amount equal to one-twelfth of the consolidated annual travelling allowance for the year ending with the 31st March of the year of retirement:Provided that where the part-time Village Servant was on leave other than casual leave or was absent without authorisation, or was under suspension, during the whole or part of the month proceeding his retirement, the monthly emoluments shall mean,-(i)Honorarium; and(ii)Panchayat Development Allowance, which would have been payable to him for the whole of the said month preceding his retirement, but for such leave, absence or suspension; and(iii)an amount equal to one twelfth of the consolidated annual travelling allowance for the year ending with the 31st March of the year of retirement;(c)"total service" shall not include any period during which a part-time Village Servant was-(i)on leave other than casual leave, or(ii)absent without authorisation, or(iii)under suspension.
