Section 7 in Criminal Court Rules of the High Court of Judicature at Patna
7. [ [Substituted by C S. No. 21.]
(a)The Courts of Executive Magistrates should not be closed except on days which are gazetted as holidays by the State Govt, for such Courts.(b)The Courts of Sessions and of Judicial Magistrates should not be closed except on days which are declared by the High Court as holidays for the Civil Courts.Note - During the Civil Court annual vacation, the occasional holidays to be observed by the Courts of Sessions and Judicial Magistrates shall be those which are holidays gazetted by the State Government for the Executive Magistrates and other Govt. Offices. The High Court may, however, in its discretion, permit presiding officers of Courts of Sessions and Judicial Magistrates to avail themselves of the Civil Court annual vacation, either in whole or in part.]
