Section 15 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
15.
An employee in receipt of the allowance shall continue to be eligible to draw such allowance during any period, not exceeding four months.(1)When he may go and stay with the child in respect of whom the allowance is drawn while on leave or during suspension or temporary transfer.(2)When the child may come to live with the employee provided it is certified by a registered medical practitioner that the child is forced to remain away from studies due to illness, and(3)When the child may come to live with the employee during vacation, provided the child continues to be on the rolls of the school/college.
