Section 14 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
14. Preparation of School. Development Plan (Section 22).
(1)The School Management Committee shall prepare a School Development Plan at least three months before the end of the financial year.(2)The School Development Plan shall be a three years plan comprising three annual sub-plans.(3)The School Development Plan, shall contain the following details-(a)estimates of classwise enrolment for each year;(b)requirement, over the three years period, of the number of additional teachers, including head teachers, subject teachers and part time instructors, separately for Classes I to V and Classes VI to VIII, calculated, as per specified norms;(c)physical requirement of additional infrastructure and equipments etc. over the three years period, as per specified norms;(d)additional financial requirement over the three years period, yearwise, in respect of Clauses (b) and (c), including additional requirement of free textbooks for children and for providing special training facility to children admitted in age appropriate class and any other additional financial requirement for fulfiling the responsibilities of the school under the Act.(4)The School Development Plan shall be signed by the Chairperson or the Vice-Chairperson and member-secretary of the School Management Committee and submitted to the authorities concerned before the end of the financial year in which it is to be prepared.
