Section 8(a) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
(a)The principal of the advance shall be recoverable in not more than 60 (sixty) monthly installments. The recovery shall be regulated in such a manner that the advance together with the interest thereon is full recovered from the pay of the employee before his retirement. The recoveries shall be in whole rupees which shall be effected from he pay or leave salary bill of the employee by compulsory deduction, irrespective of the fact whether the employee is on duty or on leave.
