Section 11 in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
11. Sanctioning Authority.
(a)The applicants to whom the advances may be sanctioned and the amount of such advances shall be determined subject to the maximum prescribed in rule 2, the Director of Municipal Administration, in the case of municipal employees of I, II and III Grade Municipalities and the Township Committees for which the Collectors are the Chairman functioning under their jurisdiction.(b)Sanction may be accorded by the authorities mentioned in sub-rule (b) above without a reference to the Director of Municipal Administration, but subject to the instructions issued by Government in the Finance Department, from time to time, and in the Directorate of Municipal Administration, a copy of the proceedings sanctioning the advance shall be communicated immediately to the Director of Municipal Administration.
