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