Section 7(9) in The Orissa Municipal Corporation Act, 2003
(9)Nothing contained in Sub-sections (1) and (2) shall be deemed to prevent the members of the Scheduled Castes or the Scheduled Tribes for whom seats have been reserved in the Corporation for seeking election from a non-reserved seat in the Corporation.Explanation. - "Scheduled Castes" and "Scheduled Tribes" mean such castes and tribe as are specified by the President under article 341 and article 342, respectively, of the Constitution.
