Section 8(b) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(b)The recovery of the monthly instalments of the advance shall commence from the pay of the municipal employee concerned for the calendar month immediately subsequent to the month in which the marriage has been celebrated or from the pay bill of the third calendar month subsequent to the drawal of the advance whichever is earlier. No extension of time for commencement of recovery will ordinarily be granted.
