Section 3(a) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
(a)Permanent employees and non-permanent employees employed in regular capacity who are approved probationers at the time of application for the advance are eligible for the advance. Employees on leave other than extraordinary leave without allowances are eligible to apply for the advance. If an employees spouse, father or mother is also employee, only one of them shall be entitled to the advance for the same marriage in family. Adopted sons or adopted daughters of the Hindu employees are eligible for ion of marriage advance, subject to production of documents or other valid proof in of such adoption. Such document should be produced before according sanction:
