Section 8 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
8. Recovery.
(a)The principal of the loan shall be recoverable in not more than 60 (sixty) monthly instalments. The recovery shall be regulated in such a manner that the advance together with the interest thereon is fully recovered from the pay of the Municipal employee before his retirement. The recoveries shall be in whole rupees which shall be effected from the pay or leave salary bill of the municipal employee by compulsory deduction, irrespective of the fact whether the municipal employee is on duty or on leave.(b)The recovery of the monthly instalments of the advance shall commence from the pay of the municipal employee concerned for the calendar month immediately subsequent to the month in which the marriage has been celebrated or from the pay bill of the third calendar month subsequent to the drawal of the advance whichever is earlier. No extension of time for commencement of recovery will ordinarily be granted.(c)The recovery of interest shall commence on completion of the recovery of the principal. If the amount of interest does not considerably exceed the amount of the monthly instalment fixed for the recovery of the principal, it shall be recovered in one instalment. Otherwise, it shall be recovered, in amounts not exceeding the monthly instalments fixed for the re-payment of the principal.
