Census Rule, 1990
3. Appointment of Census Officers:-
The State Governments and the Union territory Administrations in order to aid the taking of the census within their States or Union territories, may appoint officers from against the category mentioned in column 2 as census officers within their jurisdictions with such designation mentioned in column 1 of the Table below.
TABLE
Designation |
Officers to be appointed |
|
1 |
2 |
|
| 1. | Principal Census Officer | District / Additional district / Deputy district / Sub-divisional district / City / Additional City Census, Officer. |
| 2. | District / Additional district / Deputy district / Sub-divisional district / City / Additional City Census, Officer. | District Collectors / Magistrates / Officer assisting District Collectors / Magistrates / Commissioner / District Sub-divisional Officers or Revenue Divisional Officers |
| 3. | Charge Officer / Assistant Charge Officer / Additional Charge Officer and Sub-Charge Officer. | Tehsildars / Additional Tehsildars / Mamlatdars / Block Development Officer / Chief Administrative Officer of towns / Executive Officers and other Officers. |
| 4. | Supervisor | Officers generally of a rank higher than enumerators or any person |
| 5. | Enumerator | Teachers, Clerks or any official or any person. |
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