(1)The Central Government may appoint a Census Commissioner to supervise the taking of the census throughout the area in which the census is intended to be taken and Directors of Census Operations to supervise the taking of the census within the several States.(2)The State Government may appoint persons as census-officers with such designations as that Government may deem necessary to take, or aid in or supervise the taking of, the census within any specified local area and such persons, when so appointed, shall be bound to serve accordingly.(3)A declaration in writing, signed by any authority authorised by the State Government in this behalf, that any person has been duly appointed a census-officer for any local area shall be conclusive proof of such appointment.(4)The State Government may delegate to such authority as it thinks fit the power of appointing census-officers conferred by sub-section (2).
