Section 11(1) in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
(1)An employee is eligible to draw Children's Education Allowance when he is compelled to send his child to a school/college away from the station at which he is posted and/or residing owing to the absence of a school/college of the requisite standard at that station.Explanation-1: "A" has his headquarters at the Harbour/Vasco-da-Gama and is residing at Margao. The Allowance will not be admissible if his children study in a school/college either at Harbour/Vasco-da-Gama or Margao.Explanation-2: Notwithstanding Regulation 11(1) above, the Children's Educational shall be admissible to an employee, who on transfer from one station to another, is compelled to keep his child/children studying in the final year of the Secondary/ Higher Secondary/Senior Secondary Classes at the old station for Board examination in the interest of continuity of studies.
