Section 5 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
5. Surety.
(a)The advance shall be disbursed only after obtaining personal security bond in Form III appended to these rules duly executed by the borrower and another employee either permanent or with not less than 10 year of regular service, as surety, drawing a pay not less than that of the borrower and not retiring before complete repayment of the advance with interest guaranteeing the repayment of advance.(b)An employee, either permanent or with not less than 10 year of regular service, shall stand surety to only one employee.
