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State of Tamilnadu - Section

Section 77 in Tamil Nadu Educational Rules

77.

(i)Sunday shall be a whole holiday in all schools and colleges.
In all Muslim Schools, Friday also shall be a whole holiday. In all other schools and colleges, Saturday shall be whole holiday in addition to Sunday.
(ii)Miscellaneous holidays. - The following miscellaneous holidays shall be allowed. With the sanction of the District Educational Officer, any local holidays may be substituted for those named in the list below: -
Name of holidays Number of days
(1) (2)
In Hindu Schools  
Tamil New Year's Day 1
Sravanam or Avani Avittam 2
Vinayaka Chathurthi 1
Krishna Jayanthi 1
Mahalaya Amavasya 1
Saraswathi Puja or Dasara 2
Deepavali 1
Sivarathri 1
Telugu New Year's Day 1
Gandhiji's Birth Day 1
Easter 6
Mid-Term holidays 7
Vaikunta Ekadesi 1
Pongal 3
Christmas 1
New Year Day (January 1st) 1
In Muslim Schools  
Muharrm 10
Bakrid 5
Akhirichahar Shamba 1
Meeladi Nabi 1
Garvin 1
Shaban 1
Fir Pilvan's Urus 1
Buddo Shaheed's Urus 1
Khader Walk's Urus 1
Gandhiji's Birth Day 1
Easter 6
Id-ul-Fitr 2
(iii)Summer vacation. - The summer holidays shall usually be for six weeks. In Muslim Schools, a period of one month shall be allowed for each of the Ramzan and the Summer vacations and in the years in which these overlap, the schools shall be allowed six weeks for both combined. If Ramzan begins or ends at any time during the period between 16th May and 15th June, the duration of the combined vacation shall not exceed one month and fifteen days, being made to commence earlier or later than 15th May, when necessary.
(iv)The Christmas holidays shall usually extend from 23rd December to 3rd January both days inclusive. Schools which do not close for the Christmas holidays may close for Pongal holidays for twelve days in January according to the local convenience. In Muslim schools, an extra week may be added when a combined vacation of six weeks only is granted for the summer and Ramzan holidays.
In all cases in which changes are made in the regular holidays, a revised list with the number and date of the order sanctioning the change and signed by the District Educational Officer shall be hung up in the school premises. The dates on which a school is closed for the summer and Christmas vacations and those on which it is reopened after these vacations shall be reported to the District Educational Officer.
(v)In schools for special education, the Summer and Christmas Vacations shall be determined by the District Educational Officer with reference to the Special circumstances of each institution.