Section 8 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
8. Recovery.
(a)The principal of the advance shall be recoverable in not more than 60 (sixty) monthly installments. The recovery shall be regulated in such a manner that the advance together with the interest thereon is full recovered from the pay of the employee before his retirement. The recoveries shall be in whole rupees which shall be effected from he pay or leave salary bill of the employee by compulsory deduction, irrespective of the fact whether the employee is on duty or on leave.(b)The recovery of the monthly instalments of the advance shall commence from the pay of the employee concerned for the calendar month immediately subsequent to the month n which the marriage had been celebrated or from the pay bill of the third calendar month subsequent to the drawly of the advance whichever is earlier. No extension of time for commencement of recovery shall ordinarily be granted.(c)The recovery of interest shall commence on completion of the recovery of principal, 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 lump sum. Otherwise, it hall be recovered in amount not exceeding the monthly instalments fixed of the repayment of the principal.
