Section 4(1) in The Collection of Statistics Rules, 2011
(1)The nodal officer designated by the Central Government under sub-rule, (1) of rule 3 shall -(a)maintain and update register of statistics officers appointed by the Central Government;(b)obtain and maintain, from time to time, information on availability of statistics including unit-level data, whether collected under the provisions of the Act or not, with different Departments of the Central Government and nodal office1 in the States;(c)advise the Departments of the Central Government and the nodal officers in the States on steps to improve the statistical potential of administrative records to avoid conducting separate statistical surveys to collect statistics contained or purported to be contained in such administrative records;(d)issue instructions from time to time on promoting the sharing of statistical information including unit-level data among different Departments of the Central Government and States to avoid unnecessary duplication of programmes of collection of statistics and resolve disputes or differences of opinion, if any, among them on the issue; and(e)submit annual report to the Central Government on the working.
