Section 11(2) in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
(2)For the purpose of this order, the following school/colleges shall not be deemed to be school/colleges of the requisite standard: -(a)Insofar as an Anglo-Indian child is concerned, a school/college not run by the Anglo-Indian community or a school/college not affiliated to the Council for Indian School Certificate Examination of the Indian Council of Secondary Education.(b)A school/college run by a body of certain religious persuasion, which the child is prevented by the tenets of his religious persuasion from attending due to religious instructions being compulsorily imparted in such a school/college and(c)A school/college where teaching is conducted In a language different from the language of the child.Explanation (1): - The language of the child will be medium of instruction in the school where the child was getting educated earlier and in the case of child admitted in a school for the first time, the mother-tongue of the child by birth or by adoption.Explanation (2): - The admissibility of Children's Education Allowance will have to be determined with reference to the standard of the school/college viz. Primary, Secondary or Higher Secondary or Senior Secondary and the medium of instruction and the language of the child and not due to the absence of a particular subject in a particular institution.
