Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(a) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(a)The advance received by a municipal employee, if not utilised for the purpose for which it has been sanctioned within three months from the date of drawal, shall be refunded to Municipal Funds in one lump sum together with the interest due thereon. No extension of time for utilisation of the advance will ordinarily be granted.