Section 4(b) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
(b)No application for an advance shall be entertained before six months of the anticipated date of the marriage. But an application should reached least 90 days prior to the date of marriage so as to sanction the advance before the date of marriage after following the various procedures. Application received within 90 days but prior to the date of marriage will also however be entertained and there cannot be any guarantee that the advance will be disbursed the date of marriage.
