Section 9(b) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(b)Extension of time up to a period of one month for utilisation of advance may be granted to the loanee municipal employee by the sanctioning authority on the merits of the case. If the advance is not utilised within the extended period of one month, orders of the Government shall be obtained, if further extension is considered necessary by sanctioning authority. The sanctioning authority shall decide in each case whether the request for extension of time is really deserving or not.
