Section 17 in Right of Children to Free and Compulsory Education Rules, 2012
17. Preparation of School Development Plan.
(1)The [School Management Committee except the School Management Committee in respect of a School established and administered by minority, whether based on religion or language and an aided school as defined by sub-clause (ii) of clause (n) of Section 2 of the Act] [Substituted 'School Management Committee' by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).] 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 for 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, 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 VII, 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 clauses (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.(4)The School Development Plan shall be signed by the Chairperson or Vice-Chairperson and Convener of the School Management Committee which shall be submitted to the local authority before the end of the financial year in which it is prepared.
