Census Rule, 1990
5. Functions of the Census Officers.-
(1) The Census Commissioner shall,-
(a) take, aid in and supervise the taking of the census within the country;
(b) cause the Directors of Census Operations to be appointed for each State or Union territory, as the case may be;
(c) devise the census schedules or questionnaires and provide to the State Governments or Union territory Administrations for publication in their respective Gazette in order to canvass in the census;
(d) compile and provide guidance to the Directors of Census Operations of States and Union territories in taking the census and computation of results; and
(e) publish the census statistics through publications or magnetic media.
(2) The Director of Census Operations shall, -
(a) take, aid in and supervise the taking of the census within the limit of his State or Union territory.
(b) prepare village or hamlet lists, classify places as towns according to demographic criteria, group places to form urban agglomeration, standard urban areas, etc. according to instructions from the Census Commissioner and coordinate the field work of house numbering and houselisting as per instructions from the Census Commissioner.
(c) provide provisional population figures to the Census Commissioner, India through the District Census Officers within such time as is specified;
(d) compile and provide assistance to Census Commissioner in compilation of the statistical data as per procedures laid down by the Census Commissioner.
(e) publish statistics collected and computed during the census relating to the State or Union territory, as the case may be with the approval of the Census Commissioner;
(f) provide the census material required in taking the census to census-officers in accordance with the guidelines provided by the Census Commissioner in this regard.
(g) arrange to provide necessary publicity to census at the appropriate time; and
(h) coordinate the work of appointment of census - officers and arrangements for their training.
(3) The Principal Census Officer shall, -
(a) cause the required number of District or Sub-Divisional Census Officers or Charge officers to be appointed for taking census in the district or municipal corporation or panchayat area, etc.;
(b) take, aid in and supervise the houselisting and taking of the census within the limit of the district or municipal corporation or panchayat areas, town area committee/notified areas and the like and forward the result alongwith the filled in schedules and blank forms to the Director of Census Operations within the period specified by him;
(c) arrange for the training to Enumerators, Supervisors and Charge Officers so as to enable them to perform their duties efficiently and within the time specified by the Director of census Operations; and
(d) take action and prosecute any defaulting person with the previous sanction of the State Government or of an authority authorised in this behalf by the State Government.
(4) The District/Additional District or Sub-Divisional Census Officer shall,-
(a)(i) cause the required number of Charge Officers and other census officers in a district or sub-division to be appointed;
(ii) cause the entire area of a district to be divided into well demarcated census divisions, namely, charges, supervisor s circles and enumerator s blocks as per instruction issued in this behalf by the Director of Census Operations;
(iii) cause the upto date list of villages and towns to be compiled and their jurisdictional maps prepared;
(iv) assist the Director of Census Operations in compiling the related statistical data as per his requirement.
(v) give proper publicity to census programmes from time to time so as to get proper responses from the public;
(b) impart training to Charge Officers and cause proper training to be imparted to Supervisors and Enumerators through Charge Officers so as to enable them to perform their duties efficiently and to assist the Principal Census Officers to take, aid in and supervise the houselisting and taking of census within the limits of the districts, municipal corporations, panchayats etc.;
(c) collect the filled in and blank forms of the various schedules alongwith abstracts or any other statement that may be required to be Panchayat area etc.;
(d) consolidate the summary of enumerator s abstract or statement for the entire district;
(e) forward the filled in or blank forms of each schedule alongwith the consolidated summary of enumerator s abstract or statement for district and similar collected abstracts for each Charge Officer or census-officer, through the Principal Census Officer to the Director of Census Operations for the State or Union territory Administration; and
(f) carry out such other jobs necessary for the successful taking of the census;
(5) The Charge Officer shall, -
(a) cause the required number of Supervisors and Enumerators to be appointed within the jurisdiction of his charge;
(b) prepare basic documents like general village registers and charge registers as per instructions from the Director of Census Operations within the time schedule;
(c) familiarise himself with the enumeration instructions and cause the Supervisors and Enumerators to be trained so as to enable them to perform their duties efficiently;
(d) ensure that the work goes on according to the time schedule;
(e) ensure full coverage, accuracy and timeliness in taking census;
(f) collect the filled in and blank forms of the various schedules from all the Supervisors in the charge;
(g) provide provisional population figures to the Census Commissioner, through the Director of Census Operations within a week on completion of census operations.
(h) consolidate the summary of enumerator s abstract of various enumeration blocks and statements and forward these to the District Census Officers or Sub-divisional Officers alongwith the filled in and blank schedules; and
(i) carry out such other tasks as may be necessary for the successful taking of the census;
(6) The Supervisor shall, -
(a) help the Enumerators under his jurisdiction and ensure that work is done as per schedule and the coverage is complete; and
(b) collect the filled in and blank forms and statements from each Enumerator and forward the documents alongwith such statements he may be required to prepare, duly signed to the Charge Officer within two days of completion of census operations.
(7) The Enumerator shall, -
(a) prepare Notional Map and layout sketch of the allotted enumeration block;
(b) update the housenumbering;
(c) fill up the various schedules according to instructions issued to him;
(d) undertake revisional round and updating of records;
(e) prepare enumerator s abstract which shall consist of the location particulars of the enumeration block alongwith the total population by various characteristics asked for in the schedules and such other statements he may be required to compile; and
(f) hand over all documents, filled in and blank to the Supervisors.
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