Section 7(d) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(d)If the funds allotted in a particular year of sanction of marriage advances have been exhausted, all pending cases whether advances have been sanctioned or not, will lapse. If in any such case, the marriage is conducted from private funds, such cases cannot be carried forward to the next year for sanction of advances on the ground that advance has been applied for in the previous year before conducting the marriage. If the marriage has not been conducted, the applicant may renew his application next year when funds become available in which case, the application will be dealt with under the rules as a fresh application.
