6. In the principal Act, in section 33,-

(i) in sub-section (1), after the words "The Central Government may", the words "subject to the condition of previous publication" shall be inserted;

(ii) in sub-section (2),-

(A) after clause (a), the following clause shall be inserted, namely:-

"(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;";

(B) after clause (d), the following clause shall be inserted, namely:-

"(da) the manner of use of information under sub-section (1) of section 9;".