[11
March 2022] G.S.R. 194(E). In
exercise of the power conferred by the sub-section (1) of section 18 of the
Census Act, 1948 (37 of 1948), the Central Government hereby makes the
following rules further to amend the Census Rules, 1990, namely. (1)
These rules may be called
the Census (Amendment) Rules, 2022. (2)
They shall come into force
from the date of their publication in the Official Gazette. (1)
in rule 2, (a)
in clause (c), after the
words "of the Act ", the following shall be inserted, namely. ",
in paper form or in an electronic form and can be canvassed in the said modes
including through self-enumeration. Explanation. For the
purposes of this clause "electronic form? shall have the same meaning as
assigned to it in clause (r) of sub-section (1) of section 2 of the Information
Technology Act, 2000 (21 of 2000);"; (b)
after clause (c), the
following clause shall be inserted, namely. "(ca)
"self-enumeration? means filling-up, completion and submission of census
schedule by respondents themselves;"; (2)
in rule 5, (a)
in sub-rule (1), (i)
in clause (c), after the
words "in the census", the words "and to be used for
selfenumeration" shall be inserted; (ii)
in clause (e), for the word
"media", the words "or electronic or any other media" shall
be substituted; (b)
in sub-rule (6), after
clause (b), the following clause shall be inserted, namely. "(c)
carry out such other tasks as may be necessary for the successful taking of the
census."; (3)
after rule 6C, the following
rule shall be inserted, namely. "6D.
Filling-up of census schedule though self-enumeration. Without prejudice to any
other provisions of these rules, a person may fill-up, complete and submit the census
schedule through self-enumeration."; (4)
in rule 8, in clause (vii),
after the word "radio", the words "print media, electronic
media, social media," shall be inserted; (5)
for rule 9, the following
rule shall be substituted, namely. "9.
Custody of census schedules and connected papers. After the completion of the
taking of the census, the canvassed census schedules and filled in census
schedules through selfenumeration, shall be kept in the office of the Director
of Census Operations or at such other place the Census Commissioner may direct
for processing of the data as so collected.".Census
(Amendment) Rules, 2022
In the Census Rules, 1990,