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Union of India - Section
Section 3 in Census Rules, 1990
3. Appointment of Census Officers.
- The State Governments and the Union territory Administrations in order to aid the taking of the census within their States or Union territories, may appoint officers from against the category mentioned in column 2 as census officers within their jurisdictions with such designation mentioned in column 1 of the Table below.| Designation | Officers to be appointed |
| 1 | 2 |
| 1. Principal Census Officer | District Collectors/ Magistrates/ Commissionersof administrative heads of Corporations or any nominated Officer. |
| 2. District/Additional district/ Deputydistrict/Sub-divisional district/City/Additional City Census,Officer. | District Collectors/ Magistrates/ Officerassisting District Collectors/ Magistrates/ Commissioner/District Sub-divisional Officers or Revenue Divisional Officers. |
| 3. Charge Officer/ Assistant Charge Officer/Additional Charge Officer and Sub- Charge Officer. | Tehsildars/ Additional Tehsildars/ Mamlatdars/Block Development Officer/ Chief Administrative Officer of towns/Executive Officers and other Officers. |
| 4. Supervisor | Officers generally of a rank higher thanenumerators or any person. |
| 5. Enumerator | Teachers, Clerks or any official or any person. |