Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Census Rules, 1990

(2)The Director of Census Operations shall, -
(a)take, aid in and supervise the taking of the census within the limit of his State or Union territory.
(b)prepare village or hamlet lists, classify places as towns according to demographic criteria, group places to form urban agglomeration, standard urban areas, etc. according to instructions from the Census Commissioner and coordinate the field work of house numbering and houselisting as per instructions from the Census Commissioner.
(c)provide provisional population figures to the Census Commissioner, India through the District Census Officers within such time as is specified;
(d)compile and provide assistance to Census Commissioner in compilation of the statistical data as per procedures laid down by the Census Commissioner.
(e)publish statistics collected and computed during the census relating to the State or Union territory, as the case may be with the approval of the Census Commissioner;
(f)provide the census material required in taking the census to census-officers in accordance with the guidelines provided by the Census Commissioner in this regard.
(g)arrange to provide necessary publicity to census at the appropriate time; and
(h)coordinate the work of appointment of census - officers and arrangements for their training.