Census Rule, 1990
8. Notifications, Orders and Instructions to be issued by State Government-
The State Governments and the Union territory Administrations shall,
(i) republish the intention of taking a census notified by the Central Government in their State or Union territory Gazettes;
[(ia) republish the census schedules and questionnaires notified by the Central Government in their States or Union Territory Gazettes.]3
(ii) publish a notification directing the public to cooperate in furnishing accurate and unambigous information in respect of the questions that may be put to them through census alongwith an extract of penalties prescribed under section 11 of the Act;
(iii) [publish]2 in the gazette the reference date for the census and the period during which houselisting operations and population census will take place under section 3 of the Act;
(iv) freeze the administrative boundaries of districts, tehsils, towns, etc. from the date to be intimated by the Census Commissioner which shall not be earlier than one year from the census reference date and till the completion of the census;
(v) nominate a senior officer of the State Government at State Head Quarters as Nodal officer to liaise between Director of Census Operations and other Officers in Census work;
(vi) impose restrictions on the Head of Department/ Officer on the transfer of officers/ officials once appointed as Supervisor/ Enumerator, without the proper consent of Principal/District Census Officer; and
(vii) give wide publicity of the census through radio, audiovisuals, posters etc.
1:- Inserted by G.S.R. 589(E), dated 19th July, 1994 (w.e.f 19-7-1994)
2:- Substituted by G.S.R 589(E), dated 19th July, 1994 for "publish" (w.e.f 19-7-1994)
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