Section 7 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees
7. Disbursement of the advance.
(a)The advance shall be disbursed not earlier than wo months of the anticipated date of celebration of the marriage for which it is sanctioned.(b)The entry in the service register shall be made for having sanctioned the advance. The entry regarding the refund of the marriage advance without utilisation shall also be made in the service register as follows against the original entry in red ink:-Rules for the grant of Marriage Adv. to CBE Munpl. Corpn, Employees. - Refund of marriage advance (first/ second) in full with interest.(1)Amount of advance remitted(2)Amount of interest(3)Remitted at(4)Challan No. Date(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.
