Section 2 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
2. Amount of advance.
- In the case of marriage of female employees and daughters of employees, the advance shall be limited to rupees three thousand only. In the case of marriages of male employees and sons of employees, the advance shall be limited to rupees two thousand and five hundred only:Provided that only 75 per cent of the advance shall be sanctioned in the first instance in the cases subject to the availability of funds if the particulars contained in the application or the advance are found to be correct after scrutiny and enquiry. The balance amount of 25 per cent shall be sanctioned after production of the utilisation certificate in Form IV appended to these rules duly endorsed by another employee to the effect that he is personally aware that marriage has been celebrated.
