Section 20(2) in Haryana School Education Rules, 2003
(2)Subject to the provision of sub-rule (1) of rule 18, the following shall be the authorized holidays for recognized schools, namely : -(a)all holidays notified by the Government for schools;(b)summer vacation : 6 weeks as per instructions of the Director from time to time;(c)festival : 6 days as per instructions of the Director from time to time;(d)winter vacation : 10 days as per instructions of the Director from time to time;(e)The local holidays : 4 days should be observed by the school with the approval of the Block Education Officer in case of Primary schools, Sub- Divisional Education Officer in case of Secondary Schools and District Education Officer, in case of Senior Secondary Schools.
