Section 26 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
26.
The Head of the Department in regard to employees working in his department and the next higher authority viz. the Chairman in regard to the Head of Department shall, after making such enquiry as may be considered necessary, issue a certificate indicating the amount of allowance admissible to the employee on the basis of which the allowance shall be drawn.Provided that in the case of Children's Educational Allowance, it shall be permissible for the allowance being drawn on a provisional basis, pending verification as above, for short periods not exceeding three months, subject to an undertaking being obtained from the employee that, if, as a result of verification, if it established that a school/college of the requisite standard does exist at the station of posting/residence or near such station as referred to in Regulation No.12, he shall refund the allowance paid to him.Provided further that the Head of Department or the next higher authority viz. the Chairman as the case may be may at his discretion, make enquiry at periodic intervals regarding admissibility of assistance under these orders.
