Section 2 in Rules Relating to Staff of the Orissa State Bar Council
2.
The Office of the Council shall unless otherwise notified be closed during all Sundays and other holidays declared by the High Court including the Winter Holidays of the High Court.Part - II 1.The whole time of an employee of the Bar Council, including that of Sundays, Holidays, and vacations is at the disposal of the Bar Council and he may be employed in any manner required by the Bar Council, the Executive Committee or the Disciplinary Committee and the Secretary with the previous order of the Chairman (Finance Committee dated 15.12.1979). If the staff of the Council required to work on holidays for meetings of Council required to work on holidays for meetings of the Council and Sub-Committee or any other special occasion they will be entitled to get extra one day pay for each meeting on the special occasion of the staff are required to work over time, the Secretary will place the matter before the Finance Committee for recommending the same for the Committee for sanction of allowance for extra work done.
