Section 16(14) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(14)The committee will not, except with the previous sanction (to be obtained in writing) of the Director of Education, exercise its right under clause 8 between first day of January, and 31st day of March of any year. But the three months notice required under clause 8 shall not include the vacation.
