Section 14(4) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(4)School Development plan to be signed by the Chairman and the Secretary of the School Development and Monitoring committee and submitted to the BEO through local authority. before the end of the financial year. School Development Plan shall be consolidated at the cluster and block levels and shall form the basis for planning resource allocation to such schools in each educational block.Part-VI Teachers
