(13)Principals of Government Professional Colleges and Headmasters are not ordinarily required to remain on duty during vacations, and the fact that a Principal or Headmaster has remained at headquarters during a vacation will not entitle him to any concession, under rule 184 (b) of the Bihar Service Code, unless the Director, or District Education Officer in the case of schools under his control, issues an order declaring him to have been specially detained on duty such orders will only be issued when it is so to the interest of the public service that the Principal or Headmaster should himself remain on duty. A Government servant who has routine duties to discharge during a vacation, which duties do not require his presence at his headquarters but could be performed either by himself at some other place or by some other Government servant, will be considered to have availed himself of the vacation. A Government servant, who leaves his place of duty during a vacation is expected to arrange for and is responsible for, the performance of such routine duties without any cost to Government. He may be recalled to duty during the vacation at his own expense.(D. P. I.'s circular no. 10, dated the 4th February, 1915; and G. of I no 2485-Edn., dated the 22nd December, 1926.)
