Section 10 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
10. Utilisation Certificate.
- The municipal employee receiving the advance shall produce to the sanctioning authority through the disbursing authority, a certificate of utilisation in Form IV appended to these rules within one month from the date of celebration of the marriage or within three months from the date of drawal of the advance, whichever is earlier. If the actual expenditure incurred on account of the marriage is less than the advance drawn, the difference shall be refunded to Municipal Council or Township Committee forthwith.
