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Right of Children to Free and Compulsory Education Act, 2009 22. School Development Plan.- 1. Every School Management Committee, constituted under sub-section (1) of section 21, shall prepare a School Development Plan, in such manner as may be prescribed. 2. The School Development Plan so prepared under sub-section (1) shall be the basis for the plans and grants to be made by the appropriate Government or local authority, as the case may be    |
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