Section 4(6) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(6)The Government shall reserve the required number of wards in the Municipal Corporation for women in the following manner, namely :-(i)in computing the total number of wards for reservation of women, required under Sub-section (5) of Section 7 of the Ordinance, and while doing so the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;(ii)out of the wards computed for reservation for Scheduled Castes and Scheduled Tribes under Sub-rule (1), the reservation of wards for women belonging to scheduled Castes shall be made at the first instance and then for the Scheduled Tribes in accordance with the descending order of numerical strength of their respective women population.(iii)out of the wards reserved for the Backward Class of citizens, the reservation of required number of seats for their women shall be made in respect of the wards where women population is more, in descending order; and(iv)out of the wards left after reservation for the Scheduled Cases, Scheduled Tribes and Backward Class of citizens including their women, reservation of wards for women shall be made according to the descending order of the numerical strength of their population until the required quota is completed; andExplanation :- (i) For the purpose of this rule, the numerical strength of population in respect of Scheduled Castes, Scheduled Tribes and their women shall mean the strength of such population as nearly as can be ascertained from the last preceding census of which the relevant figures have been published.(ii)For the purpose of this rule, the women population shall mean the strength of such population including women belonging to Scheduled Castes, Scheduled Tribes and Backward Class of Citizens as nearly as can be ascertained from the last preceding census of which the relevant figures have been published.
