- In these rules unless the context otherwise requires : -(a)"Act" means the Census Act, 1948 (37 of 1948);(b)"Census Commissioner" means the Census Commissioner appointed under sub-section (1) of section 4 of the Act;(c)"Census Schedule" means the schedule containing questions referred to in sub-section (1) of section 8 of the Act;(d)"Charge Officer" "Additional Charge Officer" and "Sub Charge Officer" mean the census officers appointed as such under sub-section (2) of section 4 of the Act and includes Tehsildar, Mamlatdar, Block Development Officer, Chief Administrative Officer of a town, executive officer and other officers;(e)"Director of Census Operations" means the Director of Census Operations appointed under sub-section (1) of section 4 of the Act to supervise the taking of census within a State or Union Territory;(f)"District Census Officer", "Sub-divisional Census Officer" and "Additional District Census Officer" mean the census officers appointed under sub-section (4) of section 4 of the Act;(g)"Enumerator" means an officer appointed under sub-section (4) of section 4 of the Act;(h)"Joint Director of Census Operations", "Deputy Director of Census Operations" and "Assistant Director of Census Operations" mean officers assisting Director of Census Operations;(i)"Principal Census Officer" means a census officer designated as such under sub-section (2) of section 4 of the Act;(j)"Supervisor" means an officer appointed under sub- section (4) of section 4 of the Act;(k)[ All other words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in Act.] [Inserted by Notification dated 19.7.94.]
