Section 21 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
21.
Notwithstanding anything to the contrary in these orders, tuition fee payable and paid in respect of physically handicapped or a mentally retarded child of an employee shall be reimbursed, subject to the following conditions:(a)The institution in which the child is studying is one, which is recognised or approved or aided by the Central Government or State Government or Union Territory Administration.(b)The fees charged are approved by the Central Government or State Government or Union Territory Administration, as the case may be.Explanation: If the institution is recognised or approved or aided but the fees charged are not approved by Central or State Government or Union Territory Administration, the fee shall be subject to a ceiling of Rs.50/- per month
