Section 20 in Haryana School Education Rules, 2003
20. Vacation and holidays. - Sections 3 and 24(2)(a).
(1)Save as otherwise provided in sub-rule (1) of rule 18, the total number of working days including examination days, for the Middle, Secondary and Senior Secondary stage of education shall not be less than 220 in a year.(2)Subject to the provision of sub-rule (1) of rule 18, the following shall be the authorized holidays for recognized schools, namely : -(a)all holidays notified by the Government for schools;(b)summer vacation : 6 weeks as per instructions of the Director from time to time;(c)festival : 6 days as per instructions of the Director from time to time;(d)winter vacation : 10 days as per instructions of the Director from time to time;(e)The local holidays : 4 days should be observed by the school with the approval of the Block Education Officer in case of Primary schools, Sub- Divisional Education Officer in case of Secondary Schools and District Education Officer, in case of Senior Secondary Schools.(3)In addition to the holidays referred to in sub-rule (2), leave may be granted to students preparing for the examinations of the Affiliating Board for such period as may be specified by that Board :Provided that preparatory leave shall be given only when the head of school is satisfied that the courses of study have been completed at the school.
