- The maximum number of holidays permissible for a Governmental Professional College during the year is 165 inclusive of Sundays and local holidays. The summer vacation must not exceed twelve weeks and one day in length. Subject to these limits the annual list of holidays for each college is sanctioned by the Governing Body, but a copy of the list must be sent to the Director for his information.(G. O. no. 3254, dated the 12th August 1909, G. O. no, 321-E.R., dated the May 1930, D. P. I.'s letter no. 3604. dated the 10th March 1909.)Notes. - (i) Additional holidays in honour of visitors may only be granted at the request of a District Officer, District Judge or officer of higher status. Such holidays should not exceed one day in duration except when they are granted by the Governor, Minister or the Vice-Chancellor, It is the duty of the Principal to see that this rule is observed.(D. of P. item 79 and D. O. circular no. 166, dated the 23rd February 1923.)(ii)In every Government Professional College where there is any Muhamadan teacher or student the list of holidays must include five days (including the 11th day) for Moharram, three days for Iq-ul-Fitr, two days for Id-uz-Zuha and one day each for Chehulum, Fatiha Dawazdahum and Shab-e-Barat. These holidays must be observed on the due dates.; they may not be exchanged for other holidays nor may they be omitted in order that extra days may be added to the summer or Puja vacations.(D.P.I.'s circular no. 24, dated the 13th November 1924; and no. 1, dated the 15th January 1925; G.O. no. 3941, dated the 18th November 1925 and G. O. no.1485-E., dated the 14th March, 1928.)(iii)The 1st Friday before Id-ul-Fitr is declared to be a holiday which should be allowed not as an additional holiday but as part of the total number of holidays permissible in Government Colleges.(G.O. no. 354-E..R,, dated the 15th June 1941.)Section IIITeachers' Training Colleges
