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Union of India - Section

Section 15A in The Census Act, 1948

15A. Protection of service interests of members of census staff

No member of the census staff shall suffer any disability in service by reason of his being on census duty and the period spent by him on such census duty shall be deemed to be the duty under his lending employer and any duty performed under this Act shall not in any manner affect the right of promotion or other advancement in his original service.