Section 80(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)For the purpose of election to the Municipal Corporation for the first time after the Orissa Municipal Corporation Ordinance, 2003 (Orissa Ordinance No.1 of 2003) comes into force, the number of offices of Mayors of Municipal Corporation in the state to be reserved for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women shall be determined in accordance with Sub-section (3) of Section 14 of the Ordinance. After determining the total number for reservation of officers of the Mayor of Municipal Corporation in the state for Scheduled Castes, Scheduled Tribes, Backward Class of citizen and woman, the reservation of offices of the Mayor for the Scheduled Castes, Scheduled Tribes and for their woman shall be assigned to different Municipal Corporation in descending order of the percentage of the respective population to the total population in each Municipal Corporation. If a municipal Corporation qualifies at a particular general election for reservation of both Scheduled Castes and Scheduled Tribes for the office of the Mayor on the basis of the said principle, the office of the Mayor shall be reserved for Scheduled Castes or Scheduled Tribes, as the case may be, whose population in term of percentage of population is higher.
