Section 13 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
13.
If an employee is transferred from a station where there is no school/college of the requisite standard to a station where there is such a school/college and if he was in receipt of the allowance at the former station in respect of any child, he shall remain eligible for such allowance as long as the child studies in that school/college.
