Section 3 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
3. Eligibility.
(a)Permanent employees and non-permanent employees employed in regular capacity who are approved probationers at the time of application for the advance are eligible for the advance. Employees on leave other than extraordinary leave without allowances are eligible to apply for the advance. If an employees spouse, father or mother is also employee, only one of them shall be entitled to the advance for the same marriage in family. Adopted sons or adopted daughters of the Hindu employees are eligible for ion of marriage advance, subject to production of documents or other valid proof in of such adoption. Such document should be produced before according sanction:Provided that the employee has declared in his first appointment whether he is married and many children he has with details of name and age. As and when a change occurs, the original particulars should be up to-dated. A separate file containing the declaration from one of the employee in an office shall be maintained by the Executive Authority.(b)The male employee or the sons of the employee, as the case may be must have completed twenty-one years of age on the date of application to be eligible for advance. The female employee or the daughters of the employee, as the case may be must have completed eighteen years of age on the date of application. The age limit shall apply to all irrespective of the religion of the employee.(c)Adopted sons, adopted daughters of Muslim and Indian, Christian employees not eligible for the grant of marriage advance since the personal laws applicable to them do not recognise the principle of adoption.(d)Employees who are paid monthly wages at fixed states and who are classified as manilas and others like engineering road gang coolies, avenue coolies paid from contingencies, are not eligible for the grant of marriage advance.(e)No advance shall be sanctioned to an employee for remarriage.(f)Employee, 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 sanction of the advance.Explanation. - Carry home salary is the money left behind from the gross salary and allowances after making all deduction therefrom in a month.(g)No second advance shall be sanctioned to an employee when a previous advance is pending recovery.(h)No third advance shall be sanctioned to an employee if he has drawn two advances towards a celebration of marriage:Provided that the marriage advance drawn by the employee and remitted in full with interest, without being utilised for the purpose for which it was sanctioned need not be taken into account for the purpose of the number of time the employee is eligible to get marriage advance in service.(i)The sanction of the advance shall be subject to availability of funds in the provision made in the budget for the year under the head of account.(j)There shall not be any deficit under general fund accounts of the Corporation.(k)The advance cannot be demanded or claimed as a matter of right.(l)Advance is subject to the sanction by the Corporation council.
