Section 15 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
15. Preparation of School Development Plan.
(1)The Committee shall prepare a School Development Plan for every three year period comprising of three annual sub plans:Provided that the first such plan shall be prepared at least three months before the end of the financial year in which the Committee is first constituted under the Act.(2)The School Development Plan shall contain the following details:-(a)Estimates of class-wise enrollment for each year.(b)Requirement, over the three year period, of the number of additional teachers, including Head teachers, subject teachers and part time teachers, separately for classes I to V and classes VI to VIII, calculated, with reference to the norms specified in the Schedule.(c)Physical requirement of additional infrastructure and equipments over the three year period, calculated, with reference to the norms and standards specified in the Schedule.(d)Additional financial requirement over the three year period, year-wise, in respect of (b) and (c) above, including additional requirement for providing special training facility specified in section 4, entitlements of children such as free text books and uniforms, and any other additional financial requirement for fulfilling the responsibilities of the school under the Act.(e)Existing infrastructure facilities such as buildings, laboratory, library, toilets, drinking water, furniture, equipment, play ground.(3)The School Development Plan shall be signed by the Chairperson / Vice Chairperson and Convenor of the Committee and submitted to the local authority before the end of the financial year in which it is prepared.
