Section 3A in The Collection of Statistics Act, 2009
3A. [ [Inserted by Act No. 21 of 2017, dated 5.8.2017]
(1)The Central Government or a State Government or Union territory Administration Shall designate one of its officers as a nodal officer for the purposes of statistics under this Act.(2)The nodal officer shall coordinate and supervise such statistical activities in the Central Government or the State Government or Union territory Administration, as the case may be, in which he is designated, an shall exercise such other powers and perform such other duties, as may be prescribed].
