Section 33(2) in The Collection of Statistics Act, 2008
(2)In particular, and without prejudice to the generality of the foregoing power, the Central Government may make rules under this section for all or any of the following matters, namely:–(a)principles for coordinating as effectively as possible to achieve the objectives of section 3 including nomination and registration of statistics officers by the Central Government and also to avoid unnecessary duplication in the collection of statistics;(aa)the coordination and supervision of statistical activities by the nodal officer and the powers and duties of the nodal officer under sub-section (2) of section 3A;(b)the terms, conditions and safeguards under which any person or agency or company or organisation or association may be engaged by the appropriate Government for the purpose of collection of statistics under sub-section (3) of section 4;(c)principles for prescribing the form and manner in which the information may be required to be furnished;(d)principles for prescribing the manner in which the right of access to documents and the right of entry conferred by section 8 may be exercised;(da)the manner of use of information under sub-section (1) of section 9;] and(e)any other matter which is to be or may be prescribed under this Act.
