Section 7 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
7. Disbursement of the advance.
(a)The advance shall be disbursed not earlier than two months of the anticipated date of celebration of the marriage for which it is sanctioned.(b)The entry in the Service Register shall be made for having sanctioned the advance.(c)The advance shall be sanctioned and drawn even after the date of celebration of the marriage, provided the applicant has applied for the advance before the date of the marriage and the delay in sanctioning or drawing the advance is due to reasons beyond the control of the applicant.(d)If the funds allotted in a particular year of sanction of marriage advances have been exhausted, all pending cases whether advances have been sanctioned or not, will lapse. If in any such case, the marriage is conducted from private funds, such cases cannot be carried forward to the next year for sanction of advances on the ground that advance has been applied for in the previous year before conducting the marriage. If the marriage has not been conducted, the applicant may renew his application next year when funds become available in which case, the application will be dealt with under the rules as a fresh application.
