Section 4 in The Right of Children to Free and Compulsory Education Rules, 2010
4. 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, namely:-(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 instructors, separately for Classes I to V and for 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)financial requirement in respect of (b) and (c) above, including for providing special training facility specified in section 4, entitlements of children such as free text books and uniforms, and any other additional 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 convenor of the School Management Committee and submitted to the local authority before the end of the financial year in which it is prepared.
