Section 21 in Gujarat Elementary Education Rules, 2010
21. 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, 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.(4)The School Development Plan should be signed by the Chairperson/Vice-Chairperson and Convenor of the School Management Committee and submitted to the local authority before the end of the financial year in which it is to be prepared.
