Section 2 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
2. Amount of advance.
- In the case of marriages of "female" municipal employees and daughters of municipal employees - The advance will be limited to rupees three thousand (Rs.3,000).In the case of marriages of "male" municipal employees and sons of municipal employees - The advance will be limited to rupees one thousand and five hundred (Rs. 1,500):Provided that only 75 per cent of the advance shall be sanctioned in both cases subject to the availability of funds if the particulars contained in the application for the advance is found to be correct after scrutiny and enquiry. After production of the utilisation certificate in Form VI appended to these rules i.e. after the marriage is celebrated the balance amount of 25 per cent shall be sanctioned:Provided further that 25 per cent of the balance amount shall be sanctioned if the utilisation certificate is endorsed by another municipal employee to the effect that he is personally aware that the marriage Has been celebrated'.
