Section 14 in West Bengal Right of Children to Free and Compulsory Education, 2012
14. Preparation of School Development Plan.
(1) Every School Management Committee shall prepare a "School Development Plan" at least 3 (three) months before the end of the academic year in which it is first constituted under the Act, and shall further prepare one every three years.(7)A School Development Plan shall be a three-year plan, and may comprise of three annual sub-plans. The plans should be drawn up in a participatory mode involving all stake holders including students, parents/ guardians etc.(3)A School Development Plan shall, inter alia, contain the following information:(a)location, land details, connectivity and any other interesting detail of the school including its history, alumni, good practices of the school and its students etc.;(b). details of class-wise enrolment for each year, including those of children with special needs and children of special focus groups and enrolment made under clause (c) of sub-section (1) of section 12, if applicable;(c)three-year projection of requirements of additional teachers, including Head Teachers, for Classes I to IV;(d)three-year projection of requirements of additional infrastructure, including that of child friendly and barrier free building, infrastructure for smooth implementation of the Cooked Mid Day Meal Programme if applicable, water-sanitation facilities and other amenities, furniture and equipment including Teaching Learning Equipment, library books, sports and games equipment and play material calculated with reference to the existing norms and standards;(e)minimum number of working days and instructional hours in an academic year;(f)minimum number of working hours per week for the teachers;(g)school safety plan for different hazards and vulnerabilities;(h)strategies for innovative activities to be taken up for improvement of both academic and non-academic performance of the children in the school.(4)Every School Development Plan shall be signed by the President and the Secretary of the School Management Committee and shall be submitted to the concerned District Inspector of Schools before the end of the financial year.
