Section 2(b) in The Collection of Statistics Act, 2008
(b)"appropriate Government" means–(i)any Ministry or Department in the Central Government; or(ii)any Ministry or Department in a State Government or Union territory Administration; or(iii)any local government that is to say, Panchayats or Municipalities, as the case may be, in relation to the collection of statistics under a direction issued by it under section 3;
