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State of Jharkhand - Section

Section 235 in Bihar Education Code, 1961

235. Holidays in other schools.

- The maximum number of holidays permissible annually, excluding Sundays (except where otherwise shown) but including the birth day of Mahatma Gandhi, Lord Budha, Lord Mahavira, Kunwar Singh, for Sarhool, Republic and Independence Days celebration is as shown below against each of these, three days are intended to cover holidays granted on the occasion of visit of inspecting officers.
  Class of schools No. of holidays
1. High/Higher Secondary and Multi-purpose including SarvodayaHigh schools. 73
2. Teachers' Training schools 81
3. Training schools for women 81
4. Government girls middle schools and Senior Basic schools 71
5. Junior Basic schools 60
6. Junior section of Sanskrit Tols which comprises thePrathamaandMadhymaclasses. 137(including Sundays orPratipadaandAstamis).
7. The Senior section of madrasas, which comprises theFazil,Alim, MaulviandFauqaniaclasses. 154(including Sundays and Fridays).
8. The Junior section of madrasas which comprises theTahtaniaandWastaniaclasses, i.e. class 1 to 7. 137(including Sundays and Fridays).
(G. O. no. 2012-E., dated the 26th March 1927; (G. O. no. 437-E.R,, dated the 25th June 1927;G.O. no. 4700-E., dated the 22nd September 1927; G.O. no. 1485-E., dated the 14th March 1928;G. O. no. 198-E, dated the 10th January 1930 and G. O. no. 1968-E., dated the 3rd June 1942.).Note. - (1) Holidays in honour of visitors may be granted at the request of the Regional Deputy Director of Education, District Officer, District Judge or Officer of high status. Such holidays should not exceed one day in duration. It is the duty of the Headmaster to see that this rule is observed. For the purpose of this rule the Assistant Director of Sanskrit Education and Islamic Education should be regarded as District Education Officer. Care should, however, be taken that too many holidays are not given, i.e. if the District Education Officer has given a holiday at a school shortly before the Assistant Director of Sanskrit Education or Islamic Education visits it, the latter should not also give a holiday.(D.P.I's letter no. 4736, dated the 17th May 1926.)
(2)The restriction contained in the second sentence of note (1) does not apply to holidays granted by the Governor, the Minister, the Chief Justice, the President of Legislative Council, the Speaker, of the Legislative Assembly and the Vice-Chancellor. These officials may grant holidays at their discretion and such holidays may be enjoyed in addition to the number of holidays ordinarily allowed.(Order of Government, dated the 30th October 1928 in file no. 2H-17-28.)
(3)An officer whose duty is to inspect a particular school annually, should not give a holiday to celebrate his visit.(Order of Government dated the 30th October 1928 in file no. 2H-17-28.)
(4)The rule in force in Government Professional Colleges regarding the observance of certain Muhammadan festival as holidays applies also to Government schools of the classes noted above. Other recognised schools are recommended to follow the same rule.
(5)If any or all of the three days set aside for the visits of inspecting officers are not used during the year, they may be added to the long vacation of the following year.(D.P.I.'s circular no. 13, dated the 9th June 1923.)
(6)The last Friday before Id-ul-Fitr is declared to be a holiday which should be allowed not as additional holiday but as part of the total number of holidays permissible in Government High schools including Sarvodaya High schools.(G.O. no. 354-E.R., dated the 15th June 1941).