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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(5)The reservation and assignment of the offices of Mayor of Municipal Corporation for Scheduled Castes, Scheduled Tribes, Backward Class of citizen and women in subsequent election shall be made by rotation taking into account the previous reservation, if any, made under the Orissa Municipal Act, 1950.