Section 24(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(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.
