Section 3 in The Jammu and Kashmir Collection of Statistics Act, 2010
3. Collection of statistics.
- The Government may, by notification in the Government Gazette, direct that the statistics on economic, demographic, social, educational, scientific and environmental aspects shall be collected through a statistical survey or otherwise and thereupon the provisions of this Act shall apply in relation to those statistics :Provided that nothing contained in this section shall be deemed to authorize the Government to issue any direction under this Act with respect to the collection of statistics relating to any matter following under any of the entries specified in List I (Union List) in the Seventh Schedule to the Constitution of India, as applicable to the State.
