Section 5(2) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(2)The amount referred to in sub-section (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-section (1).Explanation. - For the purposes of this section,-(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;(b)"monthly emoluments" shall mean,-(i)Honorarium;(ii)Panchayat Development Allowance, which were payable to the part-time Village Officer for the whole of the calendar month immediately preceding the date of the commencement of this Act, that is, the month of October 1980, and(iii)an amount equal to one-twelfth of the consolidated annual Travelling Allowance for the year ending with the 31st March 1980:Provided that where the part-time Village Officer was on leave other than casual leave or was absent without authorisation, or was under suspension during the whole or part of the month of October 1980, 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 of October 1980, 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 1980;(c)"total service" shall not include any period during which a part-time Village Officer was -(i)on leave other than casual leave, or(ii)absent without authorisation, or(iii)under suspension.
