Section 13 in The Collection of Statistics Rules, 2011
13. Restrictions on use of personal information.
- Each agency engaged in collection of statistics shall take all reasonable measures to ensure that -(a)personal information is protected against unauthorised access, disclosure or other misuse;(b)the agency uses personal information only for the purpose of fulfilling its obligations under a specified contract;(c)in case of repetitive statistical surveys with a common set of informants, the agency uses the personal information earlier collected only for the purpose of setting up interviews with or otherwise contacting informants; and(d)the agency uses personal information for data processing only with adequate security checks.
