Section 244 in Bihar Board's Miscellaneous Rules, 1958
244. [] [Vide Bihar and Orissa Government Circular No. 4-A, dated 22nd April, 1915.]
Full discretion to grant local holidays shall be allowed to the Commissioners of Divisions, subject to the general control of the Board of Revenue and to the following conditions:-(a)The total number of local holidays shall be limited to seven days over and above the days notified by the Provincial Government under the Negotiable Instruments Act or declared by them to be holidays by executive order.(b)With the approval of the Board of Revenue the Commissioner may sanction the observance of local holidays in any district in excess of the prescribed limit of seven days in the year provided that a corresponding number of gazetted holidays be given up as a set-off against the excess in the number of local holidays.These orders are merely intended to allow a discretion to the local authorities to grant holidays, not otherwise admissible, on occasions of particular sanctity and importance. The additional holidays admissible under them should only be granted when and to the extent, really necessary on public grounds.These orders do not affect the grants:-(a)by the head of an office where it has actually been enjoyed in practice of a holiday on the last Saturday of each of the months of May and June;(b)of holidays by local officers on the special occasion of solar or lunar eclipse;(c)to Brahmo and Jain Officers of the special holidays permissible to them under Rules 248 and 249 below which will continue in force;(d)of holidays in the civil courts, which are regulated by the orders of the Chief Judicial authorities;(e)of a local holiday on the 11th day of the Muharram in the Patna, Tirhut and Bhagalpur Divisions; or(f)by Commissioners of local holidays to the gazetted and ministerial staff at District and sub-divisional offices for the purpose of a by-election to the Council or the Assembly.
