Section 9 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
9. Procedure in case of failure to satisfy the rules.
(a)The advance received by an employee, if not utilised for the purpose for which it has been sanctioned within three months from the date of drawal, shall be refunded in one lump sum together with the interest due thereon. No extension of time for utilisation of the advance shall ordinarily by granted;(b)Extension of time up to period of one month for utilisation of advance may be granted-to the employee by the sanctioning authority on the merits of the case. If the advance is not utilised within the extended paeriod 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 an-employee who has drawn the advance dies before the repayment is completed, the outstanding balance and the interest due shall be the first charge of the Death-cum-Retirement Gratuity payable to the legal heir or heirs of such employee as stipulated in the agreement;(d)In advance granted to an employee shall be subject to summary recovery, if it is proved subsequently that it was not utilised tor the purpose for which it was sanctioned;(e)In cases where the Commissioner, Coimbatore Corporation is unable to recover the amount in one lump sum, but referred the cases to the [ Government, pending receipt of orders from the Government, the recovery of not less than one-tenth of the balance amount together with interest shall be effected from the salary of such employee, who have misused he advance.
