Section 80(8) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(8)For reservation of the offices of Mayors under Sub-section (3) of Section 14, the State Government shall cause to be published a notification in the official gazette showing reservation of the offices of the Mayors of the Municipal Corporation for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women after inviting objections and suggestions from all persons interested to file before the State Government within a period of fifteen days from the date of such notification. Copy of such notification inviting objections and suggestions shall be sent to the District Magistrate for wide circulation by publishing it in the Notice Board(s) of his office and office of the Municipal Corporation.
