Section 16 in The Collection of Statistics Rules, 2011
16. Storage of data and records.
- Subject to the provisions of section 13 of the Act, the appropriate Government or an officer authorised by that Government shall, provide details by which any informant could access his own information for facilitating intimation of corrections or amendments on any inaccurate information, store the statistics collected under the provisions of the Act in such a manner as would facilitate easy retrieval of information collected from any informant so as to provide access to the informant, if necessary and keep all the undertakings and other material obtained from the statistics officers and other persons or agencies engaged in collection of statistics in safe custody.Form-I[See rules 7 (2), 9(iii), 12 (e)]Undertaking by statistics officer and other persons to be engaged in any capacity for collection of statistics under the provisions of the Collection of Statistics Act, 2008 (7 of 2009)I,____________(Full Name), born on ___________ (Date of birth), son/ daughter/ wife of_________(Name of person) resident of___________(address) do hereby solemnly affirm, that I accept the responsibility_________ (nature of work) assigned to me for collection of statistics in respect of_________(direction under section 3 of the Act) under the Collection of Statistics Act, 2008 (7 of 2009) and the Collection of Statistics Rules, 2011, that I shall not access, use, disclose or retain personal information of any informant except in performing my duties of employment or contractual obligations in respect of collection of statistics, and that in case of any violation on my part to comply with the provisions of the Act and the rules made thereunder, and I shall render myself punishable as per the provisions of the Act.Place:_________Date:_________Signature of statistics officer or the personengaged in any capacity for collection of statisticsForm-II(See rule 8)Register of statistics officers to be maintained by the appropriate Government
