Section 3(a) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(a)Permanent municipal employees and non-permanent municipal employees employed in a regular capacity who are approved probationers at the time of application for the advance will be eligible for the advance. Municipal employees on leave other than extraordinary leave without allowances are eligible to apply for the advance. If municipal employee's wife/husband or his/her father or mother is also a municipal employee, only one of them will be entitled to the advance for the same marriage in their family. Adopted sons or daughters of the Hindu municipal employees are eligible for sanction of marriage advance, subject to production of documents or other valid proof in support of such adoption and such document should be produced before according sanction. Provided that the borrower has declared with details of name and age. As and when a change occurs, the original particulars should be up-dated. A separate file containing the declaration from each one of the employee in an office shall be maintained by the executive authority.
