Section 33(2)(a) in The Collection of Statistics Act, 2009
(a)principles for co-ordinating as effectively as possible to achieve the objectives of section 3 including nomination and registration of statistics officers by the Central Government and also to avoid unnecessary duplication in the collection of statistics;(aa)[ the coordination and supervision of statistical activities by the nodal officer and the powers and duties of the nodal officer under sub-section (2) of section 3A;] [Inserted by Act No. 21 of 2017, dated 5.8.2017];