Section 32(2) in The Delhi School Education Rules, 1973
(2)Subject to the provision of sub-rule (1), the following shall be the authorised holidays for recognised schools, namely:-(i)All holidays notified by the Administrator;(ii)Summer Vacation for such period of two months as may be specified by the Director;(iii)Autumn or winter breaks for such total period of fifteen days as may be specified by the head of school, with the previous approval of the Director;(iv)Special holidays, not exceeding 7 days in aggregate, with the previous approval of the Director.
