Census Rule, 1990

4. Designating of Officers-

The [State Governments and Union Territory Administration]¹ may designate the Director of Census Operations, the Joint Director of Census Operations, the Deputy Director of Census Operations and Assistant Director of Census Operations as the Chief Principal Census Officer, Joint Chief Principal Census Officer, Deputy Chief Principal Census Officer and Assistant Chief Principal Census Officer [of the States and the Union Territory]².

1:- Substituted by G.S.R. 589(E), dated 19th July, 1994 for "The State Government and the Union Territory Administrations" (w.e.f 19-7-1994)

2:- Substituted by G.S.R. 589(E), dated 19th July, 1994 for "within the Jurisdiction of the State or Union Territory concerned" (w.e.f 19-7-1994)

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