Section 3 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
3. Eligibility.
(a)Permanent municipal employees and non-permanent municipal employees employed in a regular capacity who are approved probationers at the time of application for the advance will be eligible for the advance. Municipal employees on leave other than extraordinary leave without allowances are eligible to apply for the advance. If municipal employee's wife/husband or his/her father or mother is also a municipal employee, only one of them will be entitled to the advance for the same marriage in their family. Adopted sons or daughters of the Hindu municipal employees are eligible for sanction of marriage advance, subject to production of documents or other valid proof in support of such adoption and such document should be produced before according sanction. Provided that the borrower has declared with details of name and age. As and when a change occurs, the original particulars should be up-dated. A separate file containing the declaration from each one of the employee in an office shall be maintained by the executive authority.(b)Adopted sons or daughters of Muslim and Indian Christian municipal employees are not eligible for the grant of marriage advance, since the personal laws applicable to them do not recognise the principle of adoption.(c)Sanitary workers who are paid monthly wages at fixed rate and who are classified as menials and others like engineering road gang coolies, avenue coolies paid from contingencies are not eligible for the grant of marriage advance.(d)No advance shall be sanctioned to a municipal employee for re-marriage.(e)Municipal employees, whose "carry home salary" falls below 25 per cent of their total emoluments after recovery of the instalment of this advance, if sanctioned, shall not be eligible for the sanctions of the advance.Explanation. - "Carry home salary" is the money left behind from the gross salary and allowances after making all deductions therefrom in a month.(f)No second advance shall be sanctioned to a municipal employee, when a previous advance is pending recovery.(g)No third advance shall be sanctioned to a municipal employee, if he has drawn two advances towards celebration of marriage (In other words two advances alone be sanctioned during his/her entire service).(h)The sanction of the advance shall be subject to availability of funds in the provision made in the budget for that year under the head of account.(i)There shall not be any deficit under general fund accounts of the Municipality.(j)The advance cannot be demanded or claimed as a matter of right.(k)Advance is subject to the sanction of the Municipal Council.
