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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(b) in The Tamil Nadu Village Servants Service Rules, 1980

(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: