Section 243 in Bihar Board's Miscellaneous Rules, 1958
243. Conditions under which public holidays should be observed in Government offices.
- With regard to the conditions under which public holidays should be observed in Government offices, the Government of India have expressed the following opinions:(1)That all public holidays under the Negotiable Instruments Act should be given as holidays to all Government servants, subject to the single condition that it should be open to the head of an office to stop such a holiday in the case of any person guilty of idleness or in attention to duty, unless the day in question is deemed specially sacred by the members of the religion which the offender professes.(2)[x x x x x](3)That [x x x x] the general rule on holidays announced under executive order should be to close an office only when the absence of the persons, on whose behalf the holiday is given, will not prevent the work of the office from being properly done.(4)That an exception to the rule in last preceding clause should be made in the case of Christian holidays all of which should, if possible, be given to all establishments, whatever their race or creed.Provision must always be made for urgent office work even when, owing to the staff being nearly all Hindus, it is not practicable to carry on the regular work on a Hindu holiday given by executive order.
