Section 10 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
10.
The Children's Educational Allowance, Reimbursement of Tuition Fees or Hostel Subsidy as the case may be, shall be admissible to an employee in respect of his children, regardless of the fact that any scholarship is received, provided that if freeship is awarded, reimbursement of Tuition Fees/Hostel Subsidy shall be admissible only to the extent of the fee actually paid.Children's Education Allowance:
