Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)In subsequent elections, reservation of wards for the Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women shall be made on the principle laid down under [Sub-rules (1) and (1-a)] [Substituted vide Notification No. 7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] by rotation.