Section 13 in Right of children to Free and compulsory Education Rules, 2011
13. Preparation of School Development Plan.
(1)The School Management Committee shall prepare a school development plan at least three months before the end of the financial year in which it is first constituted under the Act.(2)The school development plan shall be a three year plan comprising three annual sub plans.(3)The school development plan, shall contain the following details-(a)estimates of class-wise enrolment for each year;(b)requirement, over the three year period, the number of additional teachers, including head teacher, subject teacher and part time instructors, 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 equipment over the three year period, calculated with(d)additional financial requirement over 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 uniform and any other additional financial requirement for fulfilling the responsibilities of the school under the Act.(4)The school development plan should be signed by the Chairperson and member secretary of the School Management Committee and submitted to the State Government or the local authority, as the case may be, before the end of the financial year in which it is to be prepared.
