Section 1 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
1. Scope of the scheme.
- Advance will be sanctioned to the municipal employees including last grade servants for the celebration of the marriage of themselves and their sons, daughters, step sons and step daughters. In the case of marriages of the municipal employees themselves, the advance is admissible provided the Municipal Employees's father or mother has not applied for it.
