Section 16(ii) in Tamil Nadu Educational Inspection Code
(ii)Not more than ten such holidays in all may be taken in a calendar year and no such holidays shall be taken after the expiry of six months from the public holiday for which they were substituted. It will, however, be within the discretion of the head of an office to call on the subordinate to take such holiday on any date within six months, which the head of the office finds to be convenient.
