Section 42 in The Madurai City Municipal Corporation Service Rules, 1975
42. Holidays. - (a) The offices and institution under the control of the Corporation shall be permitted only such public and special holidays as may be sanctioned by the Government, from time to time, in respect of Government Offices and institutions:
Provided that the grant of holidays to educational institutions under the control of the Corporation shall be regulated in accordance with the Tamil Nadu Education Rules.(b)No holiday other than those sanctioned to Government offices and institutions shall be granted to offices and institutions, under the control of the Corporation without the previous sanction of the Government. Provided, however, the Commissioner is permitted to order closure of the Corporation offices for a day or part of a day as a mark of respect whenever any officer of the Corporation of the status of a head of Department passes away.
