Section 9(e) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(e)In cases where the executive authorities of the Municipality is unable to recover the amount in one lump sum, but referred the case to Government through the Director of Municipal Administration, Regional Director of Municipal Administration concerned, as the case may be, pending receipt of orders from Government, the recovery of not less than 1 /10 of the balance amount together with interest shall be effected from the salary of such municipal employee, who has misused the marriage advance.
