Section 20 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
20. Preparation of School Development Plan.
(1)The School Management Committee shall prepare a school development plan in the month of November each year by calling a Gram Sabha involving all the parents of the children enrolled in the school, the local peoples' representative of the Panchyat Raj institutions, the Mahila Samakhyas and also inviting a representative of a prominent NGO working in the filed of education in the neighborhood area of the school, if any.(2)The school development plan, shall contain the following components:(a)Estimates of class-wise enrolment for each year;(b)Requirement 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 calculated with reference to the norms and standards specified in the Schedule;(d)Special focus on school sanitation, School safety, Health Hygiene, Early detection of disability and intervention plan;(e)Additional financial requirement, 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.(3)The school development plan should be signed by the Chairperson/Vice - Chairperson and Convener 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.
