Section 5 in The Collection of Statistics Rules, 2011
5. Direction on collection of statistics.
(1)Any Department in a State Government or any local government in a State shall, before making a direction under section 3 of the Act for collection of statistics on any subject for any reference period in any geographical unit under its jurisdiction, consult the nodal officer in the State to avoid unnecessary duplication in collection of statistics,(2)Any Department of the Central Government shall, before making a direction under section 3 of the Act for collection of statistics on any subject for any reference period in any geographical unit under its jurisdiction, consult the nodal officer of the Central Government to avoid unnecessary duplication in collection of statistics.(3)The nodal officer shall, on receipt of any request under sub-rule (1) or sub-rule (2), as the case may be, within a period of one month render such advice as may be necessary to the concerned office to avoid unnecessary duplication in collection of statistics.(4)The appropriate Government on receipt of advice under sub-rule (3) shall communicate to the nodal officer, the reasons in all cases of disagreement with such advice, at least fifteen days prior to issuing notification under section 3 of the Act.(5)Every notification under section 3 of the Act shall contain the following particulars, namely :-(a)subject and purpose for collection of statistics;(b)geographical area for collection of statistics;(c)method of data collection;(d)nature of informants from whom data may be collected;(e)period during which collection of statistics may be completed;(f)reference period;(g)nature of information to be collected;(h)language in which information is to be furnished by informant;(i)obligation of informant;(j)nature of business records and other records which may be inspected; and(k)the manner of inspection.(6)A copy of every notification referred in sub-rule (5) shall be forwarded to the nodal officer of the Central Government and the nodal officer of the State concerned.
