Section 16(19) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(19)[ Due to the nature of his duties the Head shall be required to do some school work even during the vacation. In case of any other employee including an Assistant Head who is entitled to vacation, the Head shall obtain previous permission of the Education Officer for preventing him from availing himself of the vacation or a part thereof.] [Sub-Rule (19) is added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
