Section 21 in The Goa, Daman and Diu School Education Rules, 1986
21. [School terms, Vacation and Holidays] [These words have been substituted for the words 'Vacation and Holidays' by (Amendment) Rules, 1994 (O.G., Series I No. 28 dated 14-10-1994).].
(1)The total number of working days including examination days for the schools including Higher Secondary schools shall not be less than 220 days in a year [to be arranged in two school terms the duration of which shall be as specified by the Director of Education".] [This expression inserted.](2)Subject to the provision of sub-rule (1), the following shall be the authorised holidays for the recognised schools, namely:-(i)All holidays notified by the ["Government"] [The word 'Administrator' substituted by the word 'Government'.].(ii)Discretionary holidays not exceeding 10 days in a year with the previous approval of the Director of Education or an Officer so authorised by him.(iii)The first term shall ordinarily be from 5th June to 11th October, and a three week's break generally from about 16th October to 6th November, but to be shifted when necessary, to fit in with the Diwali festival:Provided that the Director of Education may declare a mid-term break of not more than one week for the Ganesh festival but however the loss of actual working days, on account of this mid-term break shall be made good by cutting the discretionary holidays proportionately.["(iv) A mid-term break from 24th December to 2nd January."] [Clause (iv) has been substituted by (Amendment) Rules, 1994 (O.G., Series I No. 28 dated 14-10-1994.]["(v) Summer vacation at the end of the second term for such a period of six weeks as may be specified by the Director of Education."] [Clause (v) substituted.][* * *] [Proviso to clause (v) deleted.](3)In addition to the holidays referred to in sub-rule (2), leave may be granted to the student only, preparing for the public examinations of the Affiliating Board for such period as may be specified by that Board:Provided that preparatory leave shall be given to the students only, when the head of school is satisfied that the courses of study have been completed at the school.
