Section 80(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)Subject to the directions. If any, issued by the Governor under Sub-paragraph (1) of paragraph 5 of the First Schedule to the Constitution of India, out of the Municipal Corporation left after reservation of offices of ti.e Mayors for the Scheduled Castes, Scheduled Tribes and their women, the reservation of required number of offices of the Mayors for the members of the Backward Class of citizens including their women in the Municipal Corporation shall be made until the required quota is completed. The reservation of offices of Mayors for women belonging to Backward Class of citizens shall be made from out of the Municipal Corporation reserved for such class of citizens in descending order of the percentage of women population to the total population of the Municipal Corporation.
