(1)The Census Commissioner shall, -(a)take, aid in and supervise the taking of the census within the country;(b)cause the Directors of Census Operations to be appointed for each State or Union territory, as the case may be;(c)devise the census schedules or questionnaires and provide to the State Governments or Union territory Administrations for publication in their respective Gazette in order to canvass in the census;(d)compile and provide guidance to the Directors of Census Operations of States and Union territories in taking the census and computation of results; and(e)publish the census statistics through publications or magnetic media.
