(5)The Commission shall have power to call upon-(a)the Registrar General and Census Commissioner, India or his nominee; or(b)the Surveyor General of India or his nominee; or(c)any other officer of the Central Government or State Government; or(d)any expert in geographical information system; or(e)any other person, whose expertise and knowledge are considered necessary by the Commission to provide assistance to it in addition to the assistance provided by the persons referred to in sub-section (1) and the officers and persons so called upon shall be duty bound to assist the Commission.
