Section 243(1) in Bihar Board's Miscellaneous Rules, 1958
(1)That all public holidays under the Negotiable Instruments Act should be given as holidays to all Government servants, subject to the single condition that it should be open to the head of an office to stop such a holiday in the case of any person guilty of idleness or in attention to duty, unless the day in question is deemed specially sacred by the members of the religion which the offender professes.
