Section 18A in Rules for the Grant of Recognition and Aid to Elementary Schools
18A.
When a school building is required for purposes of election conducted either by the Government or by a local body, the day on which the elections are to be conducted shall be treated as a holiday and the school shall be closed on that day. In such cases the requisition requiring the school building should be sent to the headmaster or headmistress, as the case may be, by the Returning Officer at least one clear week prior to the date of elections and shall be made available only when it is available. The headmaster or headmistress shall report the fact to the Inspecting Officer concerned immediately on receipt of the requisition from the Returning Officer. Any deficiency in the minimum attendance prescribed for elementary schools on account of their closure under this rule shall be condoned by the District Educational Officer.
