Section 8(b) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
(b)The recovery of the monthly instalments of the advance shall commence from the pay of the employee concerned for the calendar month immediately subsequent to the month n which the marriage had been celebrated or from the pay bill of the third calendar month subsequent to the drawly of the advance whichever is earlier. No extension of time for commencement of recovery shall ordinarily be granted.
