Section 2(1) in The Collection of Statistics Rules, 2011
(1)In these rules, unless the context otherwise requires -(a)"Act" means the Collection of Statistics Act, 2008;(b)"Form" means a form appended to these rules;(c)"nodal officer" means an officer designated as nodal officer under rule 3 of these rules;(d)"personal information" means any information, whether true or not, and whether recorded in a material form or not, about an informant whose identity can reasonably be ascertained from such information;(e)"reference period" means the time period over which the data collected reflects the characteristics of the units of enumeration;(f)"State Government", in relation to a Union territory, means the Administration thereof; and(g)"outsourcing" means making use of the services of a private service provider for the purposes of these rules.
