Section 32 in The Delhi School Education Rules, 1973
32. Vacation and holidays.
- [(1) Save as otherwise provided in sub-rule (2), the total number of working days including examination days, for the Middle, Secondary and Senior Secondary stage of education shall not be less than 210 in a year] [Sub-rule (1) by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).].(2)Subject to the provision of sub-rule (1), the following shall be the authorised holidays for recognised schools, namely:-(i)All holidays notified by the Administrator;(ii)Summer Vacation for such period of two months as may be specified by the Director;(iii)Autumn or winter breaks for such total period of fifteen days as may be specified by the head of school, with the previous approval of the Director;(iv)Special holidays, not exceeding 7 days in aggregate, with the previous approval of the Director.(3)In addition to the holidays referred to in sub-rule(2), leave may be granted to students preparing for the examinations of the Affiliating Board for such period as may be specified by that Board:Provided that preparatory leave shall be given only when the head of school is satisfied that the courses of study have been completed at the school.
