Section 7 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
7.
Children's Educational Allowance or Hotel Subsidy shall be admissible only in respect of children between the age limits of 5 and 20 years while Reimbursement of Tuition Fees shall be admissible only in respect of children between the age limits of 5 and 25 years, even if the child completes 20 years or 25 years, as the case may be, half way during the academic session. An employee shall not be eligible to draw Children's Educational Allowance, Reimbursement of Tuition Fees or Hostel Subsidy for more than two academic years in the same class.
