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[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of Jharkhand - Subsection

Section 451(4) in Bihar Education Code, 1961

(4)Holidays granted on account of epidemics should be held to have absorbed a corresponding part of the sanctioned number of holidays, except in the case of primary day-schools, provided that the grant of these special holidays should not be held to have absorbed so many holidays that the duration of Puja holidays will be less than the number of gazetted holidays allowed at that season by Government, nor the duration of the summer vacation less than 29 days (including Sundays) in High/Higher Secondary schools and 22 days (including Sundays); in Middle schools and Primary schools. When, however, the special holidays occur in April, May or June the possibility of taking the whole summer vacation with effect from the date on which the special holidays begin should be considered.(D. P. I.'s circular no. 13, dated the 26th February 1915 and letter no. 4029. dated the 20th May 1921.)