Section 9 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
9.
The Children's Education Allowance, Reimbursement of Tuition Fees or Hostel Subsidy, as the case may be, shall be admissible to an employee in respect of a child only if the child attends the school/college regularly.Provided that no such allowance, reimbursement of tuition fee or hostel subsidy, shall be admissible in any case where the period of absence from the school/college without proper leave exceeds one month notwithstanding that the name of the child remains on the rolls of the school/college.
