Section 17(2) in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
(2)In the case of the child who is successful at the final secondary/higher secondary/senior secondary examination, the allowance shall be admissible to the employee upto the end of the month in which the examination is completed or upto the end of one month upto which the school/college fees are charged, whichever is later.
