Section 24 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
24. Preparation of School Development Plan.
(1)In accordance to the sub-section (1) of section 22 of the Right of Children To Free and Compulsory Education Act, 2009 The School Management Committee shall prepare a School Development Plan, which shall be the basis for the plans and grants to be made by the Central or State Government or Local Authority in accordance to the sub-section (2) of section 22 (as the case may be).The following points shall be taken in consideration while preparing the School Development Plan-(i)The School Development Plan shall be completed before three months of the end of the financial year;(ii)The School Development Plan shall be prepared for three years, accordingly Annual Plan in the form of sub plan shall be presented every year for the approval.(2)The School Development Plan shall consist of the following -(a)Estimated class-wise enrolment for each year;(b)Estimated number of teachers (including head teachers), additional teacher, subject teacher and part time teacher for three years, in accordance to the specified standards separately for class-I to V and class-VI to VIII;(c)Required physical infrastructure such as building, equipment etc. for three years in accordance to the specified norms;(d)Year wise detail of required additional financial resources shall be mentioned to provide free text books to the children and special training facilities for the children taking admission in accordance to the age specific classes.(3)The School Development Plan shall be provided to the Local Authority after the signature of Chairperson, Vic-Chairperson and Member Secretary of the General Body of the School Management Committee.
