Section 13 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
13. Vacation and Vacation Pay.
(1)Subject to the provisions of this rule, all the employees on the teaching staff including Head Masters, Laboratory Assistants and Laboratory Attendants in a school be entitled to vacations as follows, namely:(i)a short vacation which may either commence in the month of October or November every year generally to cover Diwali Festival:(ii)a Summer vacation which may ordinarily commence in the month of May every year.The dates of commencement and the periods of vacations shall be notified by the Educational Inspector, or as the case may be, the Education Officer in Zilla Parishad.(2)Non-permanent employee shall be entitled to the salary for the period of vacation if he had served for a major part of respective term and the temporary vacancy such as vacancy on account of leave, deputation or post created for a specific period, in which he was originally appointed continues to exist beyond the period of vacation and that the employee continues to be in service after the vacation.(3)If the Management terminates the services of a non-permanent employee soon before the commencement of Summer vacation, such nonpermanent employee shall also be entitled, in addition to vacation salary, to pay and allowances for the gap between the date of termination of his service and the date of commencement of the vacation if the Education Officer is satisfied that the termination of his service was on the ground other than the possibility of reduction in establishment.(4)If a permanent employee after due notice, resigns his post in the school on the last working day of the term, he shall be entitled to the vacation salary.(5)If a permanent employee after due notice, resigns his post in the school in the middle of the term and if the school is required to appoint a substitute who would otherwise be entitled to vacation salary under sub-rule (2), the permanent employee who has resigned shall not be entitled to the vacation salary for the same period.(6)Untrained teachers appointed in the Secondary Schools or Junior Colleges of Education during the period from the 16th July 1969 to 6th February 1974 (both days inclusive) and allowed to get trained at their own cost (by sanctioning leave for the entire period of training) shall be entitled to the vacation salary during the vacation immediately falling after their resuming duties on completion of training.
