Collection Of Statistics Rules, 2024
[10th
December 2024]
PREAMBLE
G.S.R. 761(E).-In exercise
of the powers conferred by section 33 of the Collection of Statistics Act, 2008
(7 of 2009), and in supersession of the Collection of Statistics Rules, 2011, except
as respects things done or omitted to be done before such supersession, the
Central Government hereby makes the following rules, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Collection of
Statistics Rules, 2024.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2. Definitions.
(1)
In these rules, unless the context otherwise
requires,-
(a)
"Act" means the Collection of
Statistics Act, 2008;
(b)
"adjudicating officer" means the
officer appointed under section 15A of the Act;
(c)
"appellate authority" means the
officer authorised by appropriate government under section 15B of the Act;
(d)
"arrear of land revenue" means the
amount due and recoverable as penalty in terms of the section 15 of the Act and
recoverable in accordance with the Revenue Recovery Act, 1890 (1 of 1890);
(e)
"Form" means a form appended to
these rules;
(f)
"nodal officer" means an officer
designated as nodal officer under rule 3 of these rules;
(g)
"personal information" means any information,
whether true or not, and whether recorded in a material form or not, about an
informant whose identity can reasonably be ascertained from such information;
(h)
"reference period" means the time
period over which the data collected reflects the characteristics of the units
of enumeration;
(i)
"State Government", in relation to
a Union territory, means the Administration thereof; and
(j)
"outsourcing" means making use of
the services of a private service provider for the purposes of these rules.
(2)
Words and expressions used but not defined
herein shall have the meanings respectively assigned to them in the Act.
Rule 3. Nodal officer.
(1)
The Central Government shall designate an
officer not below the rank of a Joint Secretary to the Government of India in a
nodal Department dealing with statistical matters, as the nodal officer for
exercising powers and performing duties under these rules.
(2)
Every State Government shall designate an
officer not below the rank of a Deputy Secretary to the State Government in a nodal
Department dealing with statistical matters, as the nodal officer for
exercising powers and performing duties under these rules.
Rule 4. Powers and duties of nodal officer.
(1)
The nodal officer designated by the Central
Government under subrule (1) of rule 3 shall perform the duties as per section
3A of the Act including coordination and supervision of statistical activities
in the following manner, namely:-
(a)
maintain and update the register of
statistics officers, adjudicating officers and appellate authority appointed by
the Central Government;
(b)
obtain and maintain, from time to time,
information on the availability of statistics including unit-level data,
whether collected under the provisions of the Act or not, with different
Departments of the Central Government and nodal officers in the States;
(c)
advise the Departments of the Central
Government and the nodal officers in the States on steps to improve the
statistical potential of administrative records to avoid conducting separate
statistical surveys to collect statisticscontained or purported to be contained
in such administrative records;
(d)
issue instructions from time to time on
promoting the sharing of statistical information including unitlevel data among
different Departments of the Central Government and States to avoid unnecessary
duplication of programmes of collection of statistics and resolve disputes or
differences of opinion, if any, among them on the issue;
(e)
submit annual report to the Central
Government on the working of the Act; and
(f)
for the purpose under clause (e) of sub-rule
(1) of rule 4, nodal officer may call for any information as he deems fit,
including the number of cases adjudicated and penalty imposed by the
appropriate Government.
(2)
The nodal officer designated by the State
Government under sub-rule (2) of rule 3 shall -
(a)
maintain and update the register of
statistics officers, adjudicating officers and appellate authority appointed
from time to time in the State;
(b)
obtain and maintain from time to time
information on availability ofstatistics including unit-level data, whether
collected under the provisions of the Act or not, with different Government
Departments and local governments in the State;
(c)
advise the Departments of the State
Government and local governments in the State on steps to improve the
statistical potential of administrative records to avoid conducting separate
statistical surveys to collect statistics contained or purported to be
contained in such administrative records;
(d)
issue instructions from time to time on
promoting the sharing of statistical information including unitlevel data among
Departments of the State Government and local governments in the State to avoid
unnecessary duplication of programmes of collection of statistics and resolve
disputes or differences of opinion, if any, among them on the issue;
(e)
obtain reports, as may be required, on the
working of the Act from Government Departments and local governments in the
State and submit annual report on the working of the Act in the State to the
nodal officer appointed by the Central Government; and
(f)
for the purpose under clause (e) of sub-rule
(2) of rule 4, nodal officer may call for any information as he deems fit,
including the number of cases adjudicated and penalty imposed by the
appropriate Government.
Rule 5. Direction on collection of statistics.
(1)
Any Department of the Central Government
shall, before making a direction under section 3 of the Act for collection of
statistics on any subject for any reference period in any geographical unit
under its jurisdiction, consult the nodal officer of the Central Government to
avoid unnecessary duplication in collection of statistics.
(2)
Any Department in a State Government or any
local government in a State shall, before making a direction under section 3 of
the Act for collection of statistics on any subject for any reference period in
any geographical unit underits jurisdiction, consult the nodal officer in the
State to avoid unnecessary duplication in collection of statistics.
(3)
The nodal officer shall, on receipt of any
request under sub-rule (1) or sub-rule (2), as the case may be, within a period
of one month render such advice as may be necessary to avoid duplication in
collection of statistics.
(4)
The appropriate Government on receipt of
advice under sub-rule (3) shall communicate to the nodal officer, the reasons
in all cases of disagreement with such advice, at least fifteen days prior to
issuing notification under section 3 of the Act.
(5)
Every notification issued under section 3 of
the Act shall contain the following particulars, namely:-
(a)
subject and purpose for collection of
statistics;
(b)
geographical area for the collection of
statistics;
(c)
method of data collection;
(d)
nature of informants from whom data may be
collected;
(e)
the period during which the collection of
statistics may be completed;
(f)
reference period;
(g)
nature of the information to be collected;
(h)
language in which information is to be
furnished by the informant;
(i)
obligation of informant;
(j)
nature of business records and other records
which may be inspected;
(k)
the manner of inspection; and
(l)
details of statistics officers, adjudicating
officers and appellate authorities, as provided in rule 7.
(6)
A copy of every notification referred in
sub-rule (5) shall be forwarded to the nodal officer of the Central Government
and the nodal officer of the State concerned.
(7)
Appropriate Government may like to place such
notifications in public domain.
Rule 6. Principles for prescribing information schedules.
In respect of prescribing
any information schedule in any form, for the collection of statistics on any
subject, the appropriate Government, as the case may be, shall satisfy itself
that -
(i)
it has the authority to direct collection of
statistics on the subject under the Act subject to the restrictions given in
the proviso to section 3 of the Act;
(ii)
it has, for the purpose of finalising items
on which information is to be collected, consulted the nodal officer to include
the requirements of other Government Departments;
(iii)
excessive demands would not be placed on the
informants by making the direction and for the purpose field testing of
information schedules has been carried out where necessary;
(iv)
the range and detail in the information
schedules specified for the collection of statistics on any subject shall be
limited to what is absolutely necessary;
(v)
the reporting burden shall be spread as
widely as possible over informant populations through appropriate sampling;
(vi)
the information sought from business shall,
as far as possible, be readily available from their accounts and electronic
means are used where possible to facilitate their collection;
(vii)
best estimates and approximations on any item
of information sought shall be accepted when exact details are not readily
available with any informant;
(viii)
each information schedule used for collecting
statistics from any informant has, where necessary, a provision for particulars
on which information may be furnished at the discretion of the informant;
(ix)
provision is made in each information
schedule for filling up the details and appending the signature of the person
concerned who would be engaged in the collection of statistics;
(x)
indicate in each information schedule, for
the general information of informants prior to collection of statistics from
them under the Act, its plan,if any, to disclose any information collected from
them which in the opinion of the appropriate Government is otherwise available
to the public under any other Act or as a public document or which is in the
form of an index orlist of the names and addresses of informants together with
the classification, if any, allotted to them and the number of persons engaged;
and
(xi)
make a provision in each information schedule
to obtain written consent from each informant whose information other than the
information covered in clause (x), it proposes to disclose.
Rule 7. Appointment of statistics officers, adjudicating officers and appellate authorities.
(1)
The appropriate Government under section 4,
15A and 15B of the Act may appoint statistics officers, adjudicating officers
and appellate authorities and shall provide with following particulars, through
any notification issued thereto, namely:-
(a)
designation and address of the officer
appointed as statistics officer, for each geographical unit for the collection
of statistics;
(b)
designation and address of the officer
appointed as adjudicating officerfor each geographical unit for the collection
of statistics;
(c)
designation and address of the officer
appointed as appellate authority for each geographical unit for the collection
of statistics;
(d)
details of any agency or company or
organisation or association or person engaged for the collection of statistics,
and, terms and conditions of engagement and safeguards laid down for the
purpose;
(e)
the form and the particulars required or the
interval within which, and the statistics officer to whom, the statistical
information by the informants shall be furnished; and
(f)
the powers, if any, delegated under
sub-sections (4) or (6) of section 4 of the Act to any statistics officer.
(2)
Every statistics officer, adjudicating
officer and appellate authority, immediately on their appointment, shall submit
an undertaking in Form-I to the appropriate Government.
Rule 8. Registration of statistics officers, adjudicating officers and appellate authorities.
The appropriate Government
shall maintain a record of statistics officers, adjudicating officers and
appellate authorities in respect of their appointment, their terms and
geographical areas for which they have beenappointed, in Form-II on the basis
of the notifications provided under section 3 of the Act read with rule 5 of
these rules.
Rule 9. Powers and functions of a statistics officer
A statistics officer,
appointed for the purposes of collection of statistics on any subject in any
geographical unit, shall -
(i)
take, aid in and supervise the collection of
statistics;
(ii)
cause agencies to be appointed or engaged for
collection of statistics;
(iii)
obtain an undertaking from all the persons
engaged in the collection of statistics in Form-I and forward them to the
appropriate Government or to an officer authorised for the purpose by that
Government;
(iv)
devise or cause to devise relevant
information schedules and the modeor modes of collection of statistics with
necessary approvals, if any;
(v)
allot or cause to allot work of collection of
statistics in his jurisdiction to different persons and agencies engaged for
the purpose;
(vi)
provide all the relevant material to be
distributed to agencies engagedand arrange for their training for facilitating
the collection of statistics;
(vii)
cause to provide necessary publicity for the
collection of statistics at an appropriate time;
(viii)
coordinate the work of all agencies during
the period of collection of statistics and maintain liaison with local
authorities for smooth conduct of the collection of statistics;
(ix)
cause notices to informants, for furnishing
information, issued under his signature, where necessary, and cause
acknowledgements receivedfrom such informants, to be kept in safe custody;
(x)
take steps, in case of statistical surveys
having the same set of informants with different reference periods, to issue
only one notice to each informant indicating therein the information required
to be furnished and the reference periods for which the information is
required;
(xi)
cause entry of persons authorised by him in
writing and carrying a photo-identity card issued by him into any premises of
any informant for collection of statistics;
(xii)
cause necessary assistance provided to informants
requiring such assistance for furnishing the information sought;
(xiii)
cause access to any informant to the
information collected from that informant for facilitating intimation of
corrections or amendments on any inaccurate information;
(xiv) cause
verification of information furnished by any informant;
(xv)
In cases of contraventions of the Act,
following due process, initiate action against alleged contravener in
accordance with the provisions of the Act and these rules;
(xvi) obtain
from the agencies engaged in the collection of statistics, all the information
schedules, all the undertakings obtained from persons engaged in the collection
of statistics, and all other relevant records and documents on completion of
their work and forward them with a certificate to that effect to the
appropriate Government or to any officer authorised by that Government;
(xvii) carry
out such other tasks as may be necessary for the successful collection of
statistics;
(xviii)
submit periodical reports as may be specified
by the appropriate Government;
(xix) maintain
the register of cases reported as contraventions of the Act, their disposals,
details of penalties and recoveries and status thereof;
(xx)
monitor the compliance of order of deposit of
the penalty when it becomes due in accordance with the orders of the
adjudicating officer or appellate authority; and
(xxi) initiate
the process of recovery of penalty, as an arrear of land revenue, in cases of
non deposit of penalty as ordered.
Rule 10. Assistance in collection of statistics.
(1)
Every Department of the Central Government or
the State Government or the local governments shall furnish within such time
and in such form as required, the list of informants and other information
which is available with them, relevant for conducting anystatistical survey under
these rules to a statistics officer or any agency or person authorised by the
appropriate Government upon receipt of a notice to that effect.
(2)
The appropriate Government or a statistics
officer, as the case may be, may write to any Department ofthe Central
Government or the State Government or any local government specifying the
nature of assistance required for collectionof statistics under the Act and
upon receipt of such communication, the latter shall comply with the
requirement to the extent feasible.
(3)
In cases of collection of statistics in
disturbed areas, the police, the para-military and the armed forces shall
provide such assistance as would be required by the concerned statistics
officer.
Rule 11. Duty to furnish information.
Subject to the provisions of
section 6 of the Act,-
(i)
every informant shall, on demand, produce or
give a copy of any books of accounts, vouchers, documents, or other business
records or personal records or documents in his possession relevant to the
collection of statistics under the Act to any statistics officer or any person
authorised by him in writing and carrying a photo-identity card issued by him,
and the statistics officer or the authorised person, as the case may be, may
take a copy or extract of such record or document; and
(ii)
the head of every family shall be responsible
to furnish or cause to furnish the correct details of name and number of
members, other particulars, records and documents, as may be required, of the
family of which he is the head including dependants:
provided that in so far as
inmates of institutions, such as orphanages, old age homes, and mental asylums
are concerned, the responsibility for providing or causing to provide the
requisite details, records and documents shall lie with the head of the
Institution.
Rule 12. General terms, conditions and safeguards for outsourcing.
Every contract or
arrangement for the collection of statistics under the Act by any person or
agency or company or organisation or association shall be subject to the
following terms, conditions, and safeguards, namely:-
(a)
outsourcing arrangements shall be subject to
a formal and comprehensive written contract;
(b)
functions which are to be decided and
enforced by the appropriate government under the Act shall not be outsourced;
(c)
appropriate Government or a statistics
officer or any other officer authorised for the purpose by that Government
shall have a right, of information and conduct or order on-site inspections in
an outsourcing service providers premises or place of work and right to cancel
the contract in case of unsatisfactory performance;
(d)
every agency, engaged in the collection of
statistics, shall render such help and assistance and furnish such information
to the statistics officer or a person or an agency authorised by him in
writing, as he may require for the discharge of his functions, and shall make
available for inspection and examinationsuch records, plans and other
documents, as may be necessary;
(e)
persons engaged by any agency for the
collection of statistics, are made aware of the agencys obligations, and they
shall submit a written undertaking in Form-I to the concerned statistics
officer not to access, use,disclose or retain personal information except in
performing their duties of employment or contractual obligations; and are
informed that failure to comply with the provisions of the Act and these rules
may render themselves for penalty as per the provisions of the Act;
(f)
each person engaged in any activity relating
to the collection of statistics shall be bound by the provisions of the Act and
these rules, the violation of which shall render him for penalty as per the
provisions of the Act;
(g)
provisions relating to disclosure of
information and restrictions of their use under sections 9, 10, 11, 12, 13 and
14 of the Act and these rules shall have effect during the period of collection
of statistics provided in the contract and shall continue to have effect even
after the termination or completion of the contract, as the case may be;
(h)
the appropriate Government or any statistics
officer or any other authority appointed by the appropriate Government on
receipt of any complaint shall immediately communicate the agency engaged in
collection of statistics of only those details of the complaint, as may be
necessary to minimize any breach or prevent further breaches of the agreement
or failure to comply with any of the provisions of the Act orthese rules;
(i)
if any agency engaged in collection of
statistics receives any complaint from any informant, it shall immediately
communicate the complaint to the appropriate Government or the concerned
statistics officer or any other authority appointed by the appropriate
Government, as may be required;
(j)
the appropriate Government or the statistics
officer or any other authority appointed by the appropriate Government may, on
receipt of any communication under clauses (h) or (i), give directions, as may
be necessary, to the agency; and
(k)
the statistics officer and every person
engaged in the collection of statistics shall, on completion of their work,
handover all the records and documents and furnish a certificate to that effect
to the appropriate Government or to an officer authorised for the purpose by
that Government.
Rule 13. Restrictions on use of personal information.
Each agency engaged in the
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 the 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.
Rule 14. Right of entry into any premises of informants.
A statistics officer or any
person authorised by him in writing and carrying a photo-identity card issued
by the statistics officer, shall, during the period of collection of statistics
for the purpose of collection of statistics under the Act or for inspection and
examination of records, and documents in connection with it, during 10.00 hrs
to 17.00 hrs on any day or at a time mutually convenient to both the parties
have the right to enter the premises of any informant in the portion of the
premises normally entered by visitors or guests or as suggested by the
informant.
Rule 15. Processing of cases arising out of any alleged contravention of the Act.
(1)
In cases of any alleged contravention of the
Act by the informant, statistics officer, after making such inquiries as deemed
fit, may cause a notice issued to the alleged contravener in writing, to show
cause within a reasonable period of time to be specified in the notice as to
why penalty proceedings should not be initiated against him for the
contravention of the provisions of the Act.
(2)
A statistics officer after considering the
explanation, if any, furnished by the alleged contravener in pursuance to the
notice issued under sub-rule (1) of this rule, and after satisfying himself for
reasons to be recorded in writing, shall forward the case along with the
explanation furnished by the alleged contravener,as also the grounds for
initiating the proceedings for penalty to the adjudicating officer.
(3)
In case of any alleged contravention of the
Act by any person other than an informant, the appropriate Government may,
after making inquiries as per the rules, cause a notice issued to the person in
writing to show cause within a reasonable period to be specified in the notice
as to why penalty proceedings should not be initiated against him for the
contravention of the provisions of the Act.
(4)
The appropriate Government may, if it
considers necessary, send a copy of the show-cause notice issued under sub-rule
(3) of this rule and the explanation,if any, received from the alleged
contravener to the concerned adjudicating officerfor holding an inquiry for determination
and imposition of penalty or otherwise.
(5)
In case of persons other than an informant
who act in contravention of provisions under the Act, appropriate Government
may, if it considers necessary, initiate independent proceedings as per the
rules applicable to the nature of the alleged contraventions reported upon in
respect of provisions of the Act.
Rule 15A. Determination and imposing of, penalty.
(1)
The appropriate Government may appoint as
many officers as may be required, not below the rank of statistics officers, as
adjudicating officers to hold an inquiry and impose penalty under the
provisions of the Act.
(2)
Whenever a case on alleged contravention for
determination and imposition of penalty is referred to, the adjudicating
officer shall inquire into the matter and hold a hearing, either in person or
virtual or by any other admissible mode.
(3)
The adjudicating officer shall issue a notice
of hearing to the parties, including persons acquainted with the facts and
circumstances of the case, by name, mentioning the alleged contravention, date,
venue and mode of hearing, along with the relevant documents of the case, at
least fifteen days before the scheduled date of hearing.
(4)
The notice of hearing may also provide for
submission of written communication, which may be relevant for deciding the
case, by the parties, if they so desire prior to the date of hearing.
(5)
The notice of hearing shall be served in the
following modes, namely:-
(i)
by speed post or registered post;
(ii)
by electronic mail, in case electronic
address is available; and proof of deliveries shall be kept on the record of
the case file.
(6)
The parties may be present in person or
through his duly authorised representative, by the specified mode of hearing as
decided by the adjudicating officer including video conferencing, if the
facility of video conferencing is available, at the time of hearing of the
case.
(7)
The adjudicating officer, after hearing the
parties shall pass a reasoned and speaking order under his signature and seal
of the authority he represents. Acopy of the said order shall be served upon
the parties and proof of deliveries shall be kept on the record of the case
file.
(8)
If the penalty has been imposed on the
contravener under the provisions of the Act, the details of the appellate
authority and the time line for preferring an appeal against the order passed
by the adjudicating officer shall be provided. In addition, the details of the
Government account and the mode of recovery of the penalty amount as also the
timeline not less than thirty days by when the amount be deposited, shall be
provided in the order. Further, the process of recovery as an arrear of land
revenue, if the penalty is not deposited within the timeline, shall also be
mentioned in the order.
(9)
The order should also mention reporting of
compliance of the penalty order, by the contravener, to the statistics officer.
Rule 15AA. Powers of the adjudicating officer.
An adjudicating officer
appointed under section 15A of the Act to hold an inquiry and impose penalty,
shall also have the powers to-
(i)
call for oral or written evidence on oath or
on affidavit from parties including from any other person who has been
summoned;
(ii)
peruse or inspect relevant documents, records
or copies thereof;
(iii)
summon and enforce the attendance of any
person acquainted with the facts and circumstances of the case.
Any appropriate agency
including the District Administration shall render such assistance on receiving
a reference regarding enforcing the attendance of any person while discharging the
duties of the adjudicating officer appointed under the Act.
Rule 15B. Appeal against the order of adjudicating officer.
(1)
The appropriate Government may appoint any of
its officers, above the rank of adjudicating officer, as an appellate authority
under the provisions of the Act.
(2)
Whoever aggrieved by the order passed by the
adjudicating officer under this Act, may prefer an appeal to the appellate
authority, within thirty days from the date of receipt of order, in Form-III.
(3)
An appeal may be admitted even after the
expiry of the period of thirty days if the appellant satisfies the appellate
authority that he had sufficient cause for not preferring the appeal within
that period. In case the appeal has been preferred against the order of the
adjudicating officer, the operation of the order of the adjudicating officer
shall be kept in abeyance, till the disposal of the appeal.
(4)
Whenever, such an appeal is received, the
appellate authority shall hold a hearing, either in person or virtual or by any
other admissible mode, as may be decided by the appellate authority.
(5)
The appellate authority shall issue a notice
of hearing to the parties, including persons acquainted with the facts and
circumstances of the case, by name, date, venue and mode of hearing, along with
the relevant documents of the receipt on appeal, at least fifteen days before
the scheduled date of hearing.
(6)
The notice of hearing may also provide for
submission of written communication, which may be relevant for deciding the
appeal, by the parties,if they so desire at least five days before the date of
hearing.
(7)
The notice of hearing shall be served in the
following modes, namely:-
(i)
by speed post or registered post;
(ii)
by electronic mail in case electronic address
is available; and proof of deliveries shall be kept on the record of the case
file.
(8)
The parties may be present in person or
through his duly authorised representative by the specified mode of hearing as
decided by the appellate authority including video conferencing, if the
facility of video conferencing is available, at the time of hearing of the
case.
(9)
The appellate authority may, after giving the
parties to the appeal an opportunity of being heard, pass such order as he may
think fit.
(10)
A copy of the said order shall be served upon
the parties and the statistics officer concerned, and proof of deliveries shall
be kept on the record of the case file.
(11)
If the appellate authority has upheld the
order of the adjudicating officer, a timeline for compliance of the said order
should also be mentioned in the decision of the appeal.
(12)
The appellate authority referred to in
sub-section (1) of section 15B of the Act, shall dispose of the appeal within
sixty days from the date of filing the appeal.
Rule 16. Storage of data and records.
Subject to the provisions of
section 13 of the Act, the appropriate Government or an officer authorised by
that Government shall, provide details by which any informant could access his
own information for facilitating intimation of corrections or amendments on any
inaccurate information, store the statistics collected under the provisions of
the Act in such a manner as would facilitate easy retrieval of information
collected from any informant so as to provide access to the informant, if
necessary and keep all the undertakings and other material obtained from the
statistics officers and other persons or agencies engaged in collection of
statistics in safe custody.
Rule 17. Repeal and Saving.
(1)
The Collection of Statistics Rules, 2011 is
hereby repealed.
(2)
Notwithstanding such repeal, anything done or
any action taken under the said rules shall be deemed to have been done or
taken under the corresponding provisions of these rules.
Form-I
[See
rules 7 (2), 9 (iii), 12 (e)]
Undertaking by statistics
officer or adjudicating officer or appellate authority and other persons to be
engaged in any capacity for collection of statistics under the provisions of
the Collection of Statistics Act, 2008 (7 of 2009)
I, (Full Name), born on
(Date of birth), son or daughter or wife of (Name of person) resident of
(address) do hereby solemnly affirm, that I accept the responsibility (nature
of work) assigned to me for collection of statistics in respect of (direction
under section 3 or section 15A or section 15B of the Act) under the Collection
of Statistics Act, 2008 (7 of 2009) as amended through Jan Vishwas (Amendment
of Provisions) of Act, 2023 and the Collection of Statistics Rules, 2024, that
I shall not access, use, disclose or retain personal information of any
informant except in performing my duties of employment or contractual
obligations in respect of collection of statistics, and that in case of any
violation on my part to comply with the provisions of the Act and the rules
made thereunder, and I shall render myself liable, in terms of the extant
provisions of the Act or relevant law as applicable .
Place:
Date:
Signature of statistics
officer or adjudicating officer or appellate authority or the person
engaged in any capacity for
collection of statistics
Form-II
(See
rule 8)
Register
of statistics officers or adjudicating officers or appellate authorities to be
maintained by the appropriate Government
(1)
Details of the direction issued under section
3 of the Collection of Statistics Act, 2008:
(2)
Name and address of the appropriate Government
making direction:
(3)
(a) Details of statistics officers appointed
for collection of statistics under the aforesaid direction:
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S.No.
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Designation of statistics officer
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Official address
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Geographical unit for which appointed
|
Powers, if any, delegated under section 4(4) and
section 4(6) of the Act
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
|
|
|
|
|
|
Date of appointment
|
Period of appointment
|
|
(6)
|
(7)
|
|
|
|
(b) Details of adjudicating
officers for collection of statistics under theaforesaid direction:
|
S.No.
|
Designation of adjudicating officer
|
Official address
|
Geographical unit for whichappointed
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
|
|
|
|
|
Date of appointment
|
Period of Appointment
|
|
(5)
|
(6)
|
|
|
|
(c) Details of appellate
authority for collection of statistics under the aforesaid direction:
|
S.No.
|
Designation of appellate authority
|
Official address
|
Geographical unit for whichappointed
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
|
|
|
|
|
Date of appointment
|
Period of appointment
|
|
(5)
|
(6)
|
|
|
|
Place:
Date:
Signature with office seal of the officer
responsible for maintaining the record of statistics officers, adjudicating
officers
and appellate authorities
Form-III
(Form
for filing the appeal against order of Adjudicating Officer)
[See
Rule 15 B]
To,
The Appellate authority appointed under the Act:
Geographical Jurisdiction of
the Appellate authority:
Subject: Appeal under
section 15 B of the Act
(1)
Name and address of the
appellant...............................
(2)
Name and address of the Adjudicating
Officer...............................
(3)
Particulars of the case for which penalty has
been imposed...............................
(4)
Particulars of the order(s) including number
and date, if any, against which the appeal is preferred
...............................
(5)
Amount of Penalty (Amount in
Rs.)...............................
(6)
Grounds for appeal
(7)
Prayer or relief sought in the
appeal:..............................................................
(8)
Any other information relevant to the
appeal..............................................................
(1)
Whether appeal filed within 30 days (Yes/No)?
If No, justification may be given for delay:
Name of the
Appellant...............................
Signature...............................
Place...............................
Date...............................
Address for correspondence
(including mobile or telephone number and email, wherever
available)...................
Enclosures:
(1)
Copy of the order passed by Adjudicating
officer.
(2)
Case documents as received from Adjudicating
officer at the time of hearing.
(3)
Any other relevant material relied upon.
(4)
Justification for delay if any.