Section 11(b) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(b)Sanction may be accorded by the authorities mentioned in sub-rule (b) above without a reference to the Director of Municipal Administration, but subject to the instructions issued by Government in the Finance Department, from time to time, and in the Directorate of Municipal Administration, a copy of the proceedings sanctioning the advance shall be communicated immediately to the Director of Municipal Administration.
