Section 60(1) in The Orissa Municipal Corporation Act, 2003
(1)For the purposes of the election of the Corporators, the Government may, after consulting the Corporation, by notification, -(a)divide the Corporation area into such number of wards as may be specified in the notification and in the like manner may alter the limits of such wards; and(b)determine, subject to the other provisions of this Act the wards in which the set as reserved for the Corporators belonging to the Scheduled Castes, the Scheduled Tribes, women and other backward class of citizens under Section 7 shall be set assigned :Provided that in dividing the city into wards equitable distribution of population among the various wards and the compactness of the area forming each ward shall be taken into consideration.
