Section 9 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
9. Procedure in case of failure to satisfy the rule.
(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.(b)Extension of time up to a period of one month for utilisation of advance may be granted to the loanee municipal employee by the sanctioning authority on the merits of the case. If the advance is not utilised within the extended period of one month, orders of the Government shall be obtained, if further extension is considered necessary by sanctioning authority. The sanctioning authority shall decide in each case whether the request for extension of time is really deserving or not.(c)In case where municipal employees, who have drawn the advance die before the re-payment is completed, the outstanding balance and the interest due shall be the first charge on the Death-cum Retirement Gratuity payable to the legal heir or heirs of the borrower as stipulated in the Agreement.(d)The advance granted to a municipal employee shall be subject to summary recovery, if it is proved subsequently that it was not utilised for the purpose for which it was sanctioned.(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.
