(2)The restriction contained in the second sentence of note (1) does not apply to holidays granted by the Governor, the Minister, the Chief Justice, the President of Legislative Council, the Speaker, of the Legislative Assembly and the Vice-Chancellor. These officials may grant holidays at their discretion and such holidays may be enjoyed in addition to the number of holidays ordinarily allowed.(Order of Government, dated the 30th October 1928 in file no. 2H-17-28.)
