Section 33 in The Collection of Statistics Act, 2009
33. Power to make rules .-
(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act [subject to the condition of previous publication].(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 co-ordinating 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;] [Inserted by Act No. 21 of 2017, dated 5.8.2017];(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; and(da)[ the manner of use of information under sub-section (1) of section 9;] [Inserted by Act No. 21 of 2017, dated 5.8.2017];(e)any other matter which is to be or may be prescribed under this Act.(3)Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
