Section 14 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
14. Preparation of School Development Plan.
(1)School Development Plan will be a three year perspective plan and shall contain the following details, namely:(a)Estimates of class-wise enrolments each year.(b)Requirement of additional teachers over a three year period, separately for classes I to V and VI to VH1 calculated as per norms specified in the schedule of the Act.(c)Physical requirement of additional infrastructure and equipments over the three year period, calculated, on the basis of norms and standards, specified in the Act.(d)Additional financial requirement over the three years period, year-wise, in respect of (b) and (c) above, including additional requirement needed for bridge courses, special training of teachers, all entitlements of children, and any other financial requirement for fulfilling the responsibilities of the school under the Act.(2)The School Development and Monitoring Committee shall prepare a School Development Plan three months before the end of the financial year. This plan will include the needs of disabled children as well.(3)School Development plan shall also relate to academic improvement of the school. it shall detail the academic improvement activities of the school including periodical review of performance of children in both curricular and co-curricular activities(4)School Development plan to be signed by the Chairman and the Secretary of the School Development and Monitoring committee and submitted to the BEO through local authority. before the end of the financial year. School Development Plan shall be consolidated at the cluster and block levels and shall form the basis for planning resource allocation to such schools in each educational block.Part-VI Teachers
