Section 1068(a) in Police Regulations, Bengal , 1943
(a)All holidays winch are declared to be public holidays under the Negotiable Instruments Act, 1881, should be given as holidays to all servants of the Crown, subject to the single condition that it should be open to the head of an office to stop a holiday notified under the Act, in the case of an individual guilty of idleness or inattention to duty, unless the day in question is deemed specially sacred by the members of the religion to which the officer professes to belong. On holidays which are not notified under the Negotiable Instruments Act, but announced by executive order, the general rule should be to close an office entirely only where the absence of the persons on whose behalf the holiday is given will prevent the work of the office from being properly done, otherwise the persons concerned should alone be permitted to absent, themselves, the office being kept open.
