Section 8(a) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(a)The principal of the loan shall be recoverable in not more than 60 (sixty) monthly instalments. The recovery shall be regulated in such a manner that the advance together with the interest thereon is fully recovered from the pay of the Municipal employee before his retirement. The recoveries shall be in whole rupees which shall be effected from the pay or leave salary bill of the municipal employee by compulsory deduction, irrespective of the fact whether the municipal employee is on duty or on leave.
