Section 17(1) in Right of Children to Free and Compulsory Education Rules, 2012
(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.
