Section 4 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
4. Preparation of School Development Plan.
(1)The School Management Committee shall prepare a School Development Plan at least three months before the end of the financial year in which it has been first constituted under the Act.(2)The School Development Plan shall be a three year plan comprising of three annual sub plans.(3)The School Development Plan shall contain the following details -(a)Estimates of class wise enrolment for each year;(b)Requirement of the number of additional teachers, including the Headmaster, subject teachers and part time teachers separately for classes 1 to 5 and classes 6 to 8 according to the Act and the Rules;(c)Requirement of additional infrastructure according to the Act and the Rules;(d)Any additional requirement for fulfilling the responsibilities of school under the Act;(e)Financial requirement of the school in respect of above mentioned.(4)The School Development Plan shall be signed by the Chairperson, Vice Chairperson and convener of the School Management Committee and submitted to the Local Authority before the end of the financial year in which it is prepared.Part-3 Free and Compulsory Education to Children
