Section 14(4) in The Tamil Nadu Village Servants Service Rules, 1980
(4)Determination of amount by competent authority. - (i) On receipt of the report from the Tahsildar, the competent authority shall determine the amount payable under this rule after taking into account, the total service put in by the Part-time Village Servant;(ii)the competent authority shall, after arriving at the amount under sub-rule (1), issue a notice in Form B to the part-time Village Servant or his legal heir/ heirs;(iii)after considering the representation, if any, of the part -time Village Servant or his legal heir/ heirs, the competent authority shall pass an order determining the amount in Form C.
