- The following instructions in respect of the holidays and vacations to be observed in schools managed by District Boards and schools aided out of the District Education Fund have been issued by Government in accordance with the provisions of rules published under clauses (j), (j1), (j2) and (g) of Section 138 of the Bihar and Orissa Local Self Government Act, 1885 :-(1)The maximum number of holidays permissible in any calendar year shall be 71 in the case of middle school, 66 in the case of a primary boarding school and 60 in the case of any other primary school.(Government notification no. 2022-E., dated the 10th April 1935.)(2)The list of holidays shall include the birth day of Mahatma Gandhi, Lord Budha, Lord Mahabir, Kunwar Singh and "Sarhoor besides holidays for Republican Day celebration on the 26th January and Independence Day celebration on the 15th August.(3)The list of holidays shall always include three days to be granted by inspecting officers at their discretion. The term inspecting officers means Commissioners, Collectors, District Judges, the Director Regional Deputy Director of Education, Special Officer, District Board. No inspecting officer should grant more than one day's holiday to any school in any calendar year.(4)In distributing the remaining holidays District Boards shall have regard to the needs of the different religious communities and especially to such of the religious holidays mentioned in the Negotiable Instruments Act as are widely observed in their districts.(5)Each District Superintendent of Education shall submit to the Director for scrutiny, on or before the 1st of November in each year a list of the-holidays and vacations to be observed in middle and primary schools during the following year.(G. O. no. 1866, dated the 27th July 1939).(6)In these instructions the term primary school includes a primary Sanskrit school and a primary Urdu school.(7)The maximum number of holidays, fixed under instruction (1), shall not include such number of holidays as the District Superintendent of Education may permit the Headmaster or any school to grant on the occasion of a visit by the Governor, the Chief Justice, a Minister, the President of the Legislative Council and the Speaker of the Legislative Assembly, a Judge of the High Court, the Member of the Board of Revenue or the Vice-Chancellor.Note. - (1) The number of holidays given in this rule does not include Sundays (or Fridays in the. case of schools intended for Muhammadans and the 1st, 8th, 16th and 23rd days of the Hindi months) in the case of primary Sanskrit schools.(Government notification no. 830-E.R., dated the 5th July 1930).(2)These rules should be deemed to apply also to middle and primary schools managed or aided directly by Government.(Government notification no. 836, dated the 5th July 1930)(3)Similar instructions have been issued in the case of middle and primary schools under the control of municipalities except that in the case of municipalities the list of holidays for the following year is submitted not to Government but to the Regional Deputy Director of Education through the District Education Officer or Deputy Inspector of Schools for scrutiny.(Government notification no. 3871-E., dated the 11th July 1930.)(4)The number of days allotted to the summer vacation may be divided among a summer vacation proper, a holiday for sowing, and a holiday for reaping.(G. O. no. 1188-E., dated the 1st March 1930.)(5)The maximum number of holidays to the different grades of schools existing at the Jamshedpur notified area is increased as followsMiddle schools - The same as for high schools, i.e. *73 days.Primary schools - The same as for middle schools, i.e. 71 days.(G.O. no. 360-E., dated the 15th February 1940.)
