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Union of India - Section

Section 12 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000

12.

The allowance shall be admissible to an employee of the Board at a station where there is no school/college of the requisite standard, only if the nearest school/college of such standard is so situated that there is no convenient train or bus service to take the child from his residence near the time of the opening of the school/college and bring him back not too long" after the school/college is closed for the day and the journey by such train/bus service takes more than an hour.