Census Rule, 1990
2. Definitions.-
In these rules unless the context otherwise requires:-
(a) "Act" means the Census Act, 1948 (37 of 1948);
(b) "Census Commissioner" means the Census Commissioner appointed under sub-section (1) of section 4 of the Act;
(c) "Census Schedule" means the schedule containing questions referred to in sub-section (1) of section 8 of the Act;
(d) "Charge Officer" "Additional Charge Officer" and "Sub Charge Officer" mean the census officers appointed as such under subsection (2) of section 4 of the Act and includes Tehsildar, Mamlatdar, Block Development Officer, Chief Administrative Officer of a town, executive officer and other officers;
(e) "Director of Census Operations" means the Director of Census Operations appointed under sub- section (1) of section 4 of the Act to supervise the taking of census within a State or Union Territory;
(f) "District Census Officer", "Sub- divisional Census Officer" and "Additional District Census Officer" mean the census officers appointed under sub-section (4) of section 4 of the Act;
(g) "Enumerator" means an officer appointed under sub-section (4) of section 4 of the Act;
(h) "Joint Director of Census Operations", "Deputy Director of Census Operations" and "Assistant Director of Census Operations" mean officers assisting Director of Census Operations;
(i) "Principal Census Officer" means a census officer designated as such under sub-section (2) of section 4 of the Act;
(j) "Supervisor" means an officer appointed under sub- section (4) of section 4 of the Act;
[(k) All other words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in Act.]1
1:- Inserted by G.S.R. 589(E), dated 19th July, 1994 (w.e.f 19-7-1994)
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