Section 7(5) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
(5)Reasons for refund(c)The advance shall be sanctioned and drawn even after the date of celebration of the marriage provided the applicant has applied for the advance before the date of the marriage and the delay in sanctioning or drawing the advance is due to reasons beyond the control of the applicant;(d)If the funds allotted in a particular year for sanction of marriage advances have been exhausted, all pending cases shall lapse. If in any such case, the marriage is conducted from private funds, such case cannot be carried forward to the next year for sanction of advance on the ground that advance has been applied for in the previous year before conducting the marriage, if the marriage has not been conducted, the applicant may renew his application next year when funds become available in which case, the application will be dealt with under the rules as a fresh application;(e)The advance shall be sanctioned and drawn even after the date of 'celebration of the marriage provided the applicant has applied for the advance before the date of the marriage and the delay in sanctioning or drawing the advance is due to reasons beyond the control of the applicant;(f)If the funds allotted in a particular year for sanction of marriage advances have been exhausted, all pending cases shall lapse. If in any such case, the marriage is conducted from private funds, such case cannot be carried forward to the next year for sanction of advance on the ground that advance has been applied for in the previous year before conducting the marriage, if the marriage has not been conducted, the applicant may renew his application next year when funds become available in which case, the application will be dealt with under the rules as a fresh application.
