Section 4(19) in West Bengal Municipal (Employees' Service) Rules, 2010
(19)"holiday" means the days declared by the State Government as the holidays, including the holiday, as notified under section 25 of the Negotiable Instrument Act, 1881:Provided that the employees working in water supply (excluding maintenance), burning ghat, burial ground, ambulance, security guards, hospitals and health centres shall not be eligible to get the holidays and instead they shall be eligible for honorarium for such work under clause (20) of this rule;
