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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(a) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(a)The applicants to whom the advances may be sanctioned and the amount of such advances shall be determined subject to the maximum prescribed in rule 2, the Director of Municipal Administration, in the case of municipal employees of I, II and III Grade Municipalities and the Township Committees for which the Collectors are the Chairman functioning under their jurisdiction.