(4)The District/Additional District or Sub-Divisional Census Officer shall, -(a)(i)cause the required number of Charge Officers and other census officers in a district or sub-division to be appointed;(ii)cause the entire area of a district to be divided into well demarcated census divisions, namely, charges, supervisor's circles and enumerator's blocks as per instruction issued in this behalf by the Director of Census Operations;(iii)cause the upto date list of villages and towns to be compiled and their jurisdictional maps prepared;(iv)assist the Director of Census Operations in compiling the related statistical data as per his requirement.(v)give proper publicity to census programmes from time to time so as to get proper responses from the public;(b)impart training to Charge Officers and cause proper training to be imparted to Supervisors and Enumerators through Charge Officers so as to enable them to perform their duties efficiently and to assist the Principal Census Officers to take, aid in and supervise the houselisting and taking of census within the limits of the districts, municipal corporations, panchayats etc.;(c)collect the filled in and blank forms of the various schedules alongwith abstracts or any other statement that may be required to be Panchayat area etc.;(d)consolidate the summary of enumerator's abstract or statement for the entire district;(e)forward the filled in or blank forms of each schedule alongwith the consolidated summary of enumerator's abstract or statement for district and similar collected abstracts for each Charge Officer or census-officer, through the Principal Census Officer to the Director of Census Operations for the State or Union territory Administration; and(f)carry out such other jobs necessary for the successful taking of the census;
