Section 5 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
5. Surety.
(a)The advance shall be disbursed only after obtaining personal security Bond in Form III appended to these rules duly executed by the borrower and another municipal employee either permanent or with not less than 10 years of regular service, as surety drawing a pay not less than that of the borrower and not retiring before complete re-payment of the advance with interest guaranteeing the re-payment of advance.(b)A municipal employee either permanent or with not less than 10 years of regular service, shall stand surety to only one municipal employee.
