Section 4A — Staff of every local authority to be made available for taking census.

1 [4A. Staff of every local authority to be made available for taking census.— Every local authority in a State shall, when so directed by a written order by the Central Government or by an authority appointed by that Government in this behalf, make available to any Director of Census Operations such staff as may be necessary for the performance of any duties in connection with the taking of census.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›