Section 4 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
4. Application.
(a)An application for an advance shall be made in Form I appended to these rules, before the marriage, not earlier than 6 months, the application shall be made to the Commissioner of the Coimbatore Corporation. It shall be accompanied by an agreement in Form II appended to these rules.(b)No application for an advance shall be entertained before six months of the anticipated date of the marriage. But an application should reached least 90 days prior to the date of marriage so as to sanction the advance before the date of marriage after following the various procedures. Application received within 90 days but prior to the date of marriage will also however be entertained and there cannot be any guarantee that the advance will be disbursed the date of marriage.(c)No application shall be entertained from an employee under suspension and no advance shall be sanctioned or disbursed to an employee under suspension or against whom serious charges are pending which are likely to result in his removal, dismissal or compulsory retirement from service.
