Section 12(v) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(v)if within the period already fixed for recovery of the principal and interest thereon, the Borrower becomes insolvent or quit the service of the Municipal Council, Township Committee or dies, the whole amount of the advance and interest occurred thereon or such portion of the amount as stands outstanding with interest shall immediately become due and payable, and it is hereby further agreed and declared that if the Borrower dies before the advance is repaid, to have the balance outstanding together with interest due, recovered from the Death-cum-Retirement Gratuity payable to the legal heirs of the Borrower.
