Section 17(3) in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
(3)In the case of a child who fails in the final secondary/higher secondary /senior secondary examination Board of Intermediate Examination or Pre-University Examination, but resumes his studies the allowance shall be admissible to the employee for the period of vacation intervening provided that fees are paid for the period of vacation.Reimbursement of Tuition Fees.
