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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(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.