Section 21(11) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(11)The Chief Inspector shall sanction an expenditure Rs. [500/-] [Substituted by Notification dated 5-11-1996.] for celebrating each marriage. In cases where the bridegroom is content to have the marriage celebrated in a simple manner, a nominal expenditure should be incurred for the marriage.
