Section 112(i) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(i)The head of an institution may grant a student casual leave amounting to not more than seven days at a time exclusive of Sundays and other holidays and not more than fifteen days in the course of the academic year. In cases of real necessity, he may also give additional leave but it shall be leave without stipend. A student will forfeit one day's casual leave for every four times he is marked late.