Section 35 in The Tamil Nadu Municipal Corporations Service Rules, 1996
35. Holidays. - (a) The offices and institutions under the control of the Corporation shall be permitted only such public and special local holidays as may be sanctioned by the Government, from time to time, in respect of Government Offices and institutions.
(b)No holiday other than those sanctioned to Government, Offices and institutions shall be granted to offices and institutions under the control of the Corporation without the previous sanction of the Government:Provided, however, that the Commissioner is permitted to order closure of the Corporation office for a day or part of a day only as a mark of respect whenever any officer of the Corporation to the status of Head of Department of Mayor or Deputy Mayor passes away.
