Section 9 in The Collection of Statistics Rules, 2011
9. Powers and functions of a statistics officer.
- A statistics officer, appointed for the purposes of collection of statistics on any subject in any geographical unit, shall -(i)take, aid in and supervise the collection of statistics;(ii)cause agencies to be appointed or engaged for collection of statistics;(iii)obtain undertaking from all the persons engaged in the collection of statistics in Form-I and forward them to the appropriate Government or to an officer authorised for the purpose by that Government;(iv)devise or cause to devise relevant information schedules and the mode or modes of collection of statistics;(v)allot or cause to allot work of collection of statistics in his jurisdiction to different persons and agencies engaged for the purpose;(vi)provide all the relevant material to be distributed to agencies engaged and arrange for their training for facilitating collection of statistics;(vii)cause to provide necessary publicity for collection of statistics at an appropriate time;(viii)coordinate the work of all agencies during the period of collection of statistics and maintain liaison with local authorities for smooth conduct of the collection of statistics;(ix)cause notices to informants for furnishing information issued under his signature, where necessary and cause acknowledgements received from such informants, to be kept in safe custody;(x)take steps, in case of statistical surveys having the same set of informants with different reference periods, to issue only one notice to each informant indicating therein the information required to be furnished and the reference periods for which the information is required;(xi)cause entry of persons authorsied by him in writing and carrying a photo-identity card issued by him into any premises of any informant for collection of statistics;(xii)cause necessary assistance provided to informants requiring such assistance for furnishing the information sought;(xiii)cause access to any informant to the information collected from that informant for facilitating intimation of corrections or amendments on any inaccurate information;(xiv)cause verification of information furnished by any informant;(xv)based on complaints or otherwise, take action against erring persons and others in accordance with the provisions of the Act and these rules;(xvi)obtain from the agencies engaged in the collection of statistics, all the information schedules, all the undertakings obtained from persons engaged in collection of statistics, all other relevant records and documents on completion of their work and forward them with a certificate to that effect to the appropriate Government or to any officer authorised by that Government;(xvii)carry out such other tasks as may be necessary for the successful collection of statistics; and(xviii)submit periodical reports as may be specified by the appropriate Government.
