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State of Tamilnadu - Section

Section 12 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

12. Provision of funds.

- The Council may provide necessary funds in the Budget each year. When the appropriation is expected to have been spent on the basis of the sanction already accorded, the sanctioning authority may stop or continue further sanctions with reference to the decision of the Council and take steps to provide for additional funds, if necessary.AppendixForm I(See rule 4)Form of Application for the Sanction of Advance For The Celebration of Marriages (to be Submitted to the Sanctioning Authority Through Proper Channel).
Name of the applicant (in block letters)  
Sex  
Designation and Office in which the applicantemployed  
Whether permanent, if not, date of first regularappointment in Municipal Service and total period of regularservice  
Amount of advance applied for and number ofinstalments in which the advance may be recovered  
Residential address  
Permanent address  
Date of birth  
Scale of pay in the present post underFundamental Rule 9(21)  
Gross monthly salary (with details)  
Nature of deduction from gross pay and theamount deducted  
General Provident Fund -  
(a) Subscription  
(b) Recoveries towards temporary advance  
Festival Advance  
Conveyance advances for bicycle/motorcycle/Scooter/ motor car  
House building advances  
Towards other miscellaneous advances  
Khadi, Handloom Cloth/Postal Life Insurance  
Salary Savings Scheme under Life insuranceCorporation  
Typewriter advance  
Dues recoverable towards the Co-operative CreditSociety or Bank  
Other miscellaneous advances such as flood,cyclone, etc.  
Net salary received  
Percentage of the net salary in the gross salary  
Income from other resources  
Date of marriage  
For whose marriage the advance is applied for(self/ daughter/son)  
Date of birth of the son/daughter  
Name and occupation of the son or daughter forwhose marriage advance is applied for  
If the advance is for the marriage of themunicipal employee himself/herself, whether father or mother ofthe applicant is a municipal employee.  
If so, has any of them applied for the advanceor has been sanctioned an advance for this marriage  
Are with the Finance and Finance MunicipalServants and if so, have both of them applied for advance forthe same marriage or have been sanctioned an advance for thesame marriage, (a certificate shall be obtained from him/herthat he/she has not applied for the advance as the case may befor the same marriage)  
Whether the applicant has already applied for orwas sanctioned any marriage advance or any application for theadvance rejected previously  
Amount of such advance  
Number and date of order in which such advancewas sanctioned  
Whether any amount of such advance isoutstanding repayment. (Principal and interest to be shownseparately).  
Details of surety  
Name of surety  
Designation  
Office in which employed  
Residential address  
Permanent address  
Permanent post  
If not permanent, period of regular service inthe officiating post or posts  
Date of birth  
Scale of pay  
Pay as defined under Fundamental Rule 9 (21)  
Gross salary (details to be specified)  
Net salary  
Whether he has stood surety for anothermunicipal employee for the grant of advance  
I hereby declare that the particulars furnishedabove are true to the best of my knowledge and belief.  
Station:  
Date: Signature of applicant.
   
To be filled by the Head of the OfficeWhether the applicant is eligible for the advance applied for.If so, maximum amount of advance to which the applicant is eligible.Amount of advance recommended.Number of instalments in which advance should be recovered.Whether charges are pending against the applicant or surety.Certified that the particulars regarding the applicant's service, pay and recoveries from pay have been checked up with his service register, pay bills, etc., and found to be correct.Station: Date:Signature and designation of the Head of the Office.Form II(See rule 4)Form of Agreement to be Executed While Applying for an Advance for the Celebration of the Marriage in the family of a Municipal EmployeeAn agreement made this...............day of............One thousand nine hundred and ............ between.......... Thiru .......... son of ..........employed as........in the office of......(hereinafter referred to as the "Borrower", which expression shall where the context so admits, include his/her heirs, administrators, executors and legal representatives of the ONE PART and the Municipal Council/Township Committee, a statutory body established under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the Municipal Council/Township Committee, which expression shall, where the context so admits, include its successors and assignees) of the Other Part;Whereas the Borrower has under the rules for the grant of advance to municipal employees/Township Committee employees of Tamil Nadu issued in G.O. Ms. No. 2255, Rural Development and Local Administration Department, dated the 14th November 1969 (hereinafter referred to as the said rules, which expression shall, where the context so admits, include any amendments thereof or addition thereto for the time being in force) applied to the Municipal Administration/Regional Director of Municipal Administration/Township Committee and the Director of Municipal Administration concerned for an advance of Rs........ (Rupees ......... only) for the celebration of the marriage of ......... on the terms and conditions hereinafter contained;And whereas the application of the Borrower for the said advance is being considered by the Municipal Council/Township Committee.Now it is Hereby Agreed Between the parties hereto that in consideration of the sum of Rs to be paid by the Municipal Council/Township Committee to the Borrower if and when the Municipal Council/Township Committee sanction the said advance the Borrower hereby agrees: -
(i)to repay to the Municipal Council/Township Committee the said advance with interest calculated according to the said rules by monthly deductions from his/her salary as provided for in the said rules and hereby authorised the Municipal Council/Township Committee to make such deductions;
(ii)within two months from the date of drawal of the advance to expend the full amount of the said advance in the celebration of the aforesaid marriage or if the actual expenditure incurred on account of the marriage is less than the advance, to repay the difference to the Municipal Council/Township Committee forthwith;
(iii)in the event of Borrower's reversion from municipal service before the advance drawn together with interest is fully repaid, in one lump sum, the amount outstanding and the interest due before the Borrower is actually relieved from the municipal service;
(vi)to refund forthwith the amount of advance together with interest in one lump sum if the aforesaid marriage could not be celebrated or the amount of advance could not be utilised for the purpose for which it was sanctioned; and
(v)if within the period already fixed for recovery of the principal and interest thereon, the Borrower becomes insolvent or quit the service of the Municipal Council, Township Committee or dies, the whole amount of the advance and interest occurred thereon or such portion of the amount as stands outstanding with interest shall immediately become due and payable, and it is hereby further agreed and declared that if the Borrower dies before the advance is repaid, to have the balance outstanding together with interest due, recovered from the Death-cum-Retirement Gratuity payable to the legal heirs of the Borrower.
In witness whereof Thiru...........the Borrower and Thiru............ Municipal Commissioner / Executive Officer/acting for and on behalf of and by the order and direction of the Municipal Council/Township Committee have hereinto set their respective hands on the day, month and year first above written.Signed by the said Borrower in the presence of -(Signature and designation of the Borrower).(Signature of witnesses) -