Section 33(2) in The Jammu and Kashmir Collection of Statistics Act, 2010
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules for all or any of the following matters, namely : -(a)principles for coordinating as effectively as possible to achieve the objectives of section 3 including nomination and registration of statistics officers by the Government and also to avoid unnecessary duplication in the collection of statistics ;(b)the terms, conditions and safeguards under which am person or agency or company or organization or association may be engaged by the Government for the purpose of collection of statistics under sub-section (3) of section 4 ;(c)principles for prescribing the form and manner in which the information may be required to be furnished ;(d)principles for prescribing the manner in which the right of access to documents and the right of entry conferred by section 8 may be exercised ; and(e)any other matter is to be, or may be, prescribed under this Act.
