Section 4 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
4. Application.
(a)An application for an advance shall be made in Form I appended to these rules. The application shall be made to the executive authority of the Municipality or Township Committee, as the case may be, and forwarded to the Director of Municipal Administration or the Regional Director of Municipal Administration concerned, as the case may be. It shall be accompanied by an Agreement in Form II appended to these rules. An advance copy of the application shall be sent direct to the Director of Municipal Administration or Regional Director of Municipal Administration concerned, as the case may be.(b)No application for an advance shall be entertained before six months of the anticipated date of the marriage.(c)No application shall be entertained from a municipal employee under suspension and no advance shall be sanctioned or disbursed to a municipal employee under suspension or against whom serious charges are pending which are likely to result in his removal, dismissal or compulsory retirement from Municipal Service.
