(7)The maximum number of holidays, fixed under instruction (1), shall not include such number of holidays as the District Superintendent of Education may permit the Headmaster or any school to grant on the occasion of a visit by the Governor, the Chief Justice, a Minister, the President of the Legislative Council and the Speaker of the Legislative Assembly, a Judge of the High Court, the Member of the Board of Revenue or the Vice-Chancellor.Note. - (1) The number of holidays given in this rule does not include Sundays (or Fridays in the. case of schools intended for Muhammadans and the 1st, 8th, 16th and 23rd days of the Hindi months) in the case of primary Sanskrit schools.(Government notification no. 830-E.R., dated the 5th July 1930).
