Census Rule, 1990
11. [Disposal of census schedules and other connected papers-
The schedules and other connected papers shall be disposed of totally or in part by the Director of Census Operations, after creating electronic record of such documents, in accordance with the general or special directions as may be given by the Census Commissioner in this behalf.
Explanation- For the purpose of this rule, „electronic record shall have the same meaning as assigned to it in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000)]1
1:- Subs. By G.S.R. 576 (E), dated 19th June, 2018, for rule 11 (w.e.f 20-6-2018). Rule 11, before substitution stood as under:
"11. Disposal of census schedules and other connected papers- The schedules and other connected papers shall be disposed of totally or in part by the Director of Census Operations a year before the next census in accordance with the general or special directions as may be given by the Census Commissioner in this behalf."
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