Section 236 in Bihar Board's Miscellaneous Rules, 1958
236. Classes of holidays.
- The holidays given in public offices are divided by the Government of India into four classes:-(i)those prescribed by Section 25 of the Negotiable Instruments Act, XXVI of 1881;(ii)those declared by the Provincial Government by Notification under Section 25 of the Negotiable Instruments Act to be public holidays;(iii)those announced by the Provincial Government to take effect in Government offices either in respect of all classes of Government servants or in respect of the class who observe the fast or festival on account of which the holiday is announced; and(iv)those not announced by the Provincial Government, but given at the discretion of the Commissioners of Divisions subject to the general control of the Board of Revenue, on the occasion of a local fair or festival or for some other reason i.e., local holidays.
