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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3)(a) in The Orissa Municipal Corporation Act, 2003

(a)offices of Mayor in the Corporations shall be reserved for the Scheduled Castes and the Scheduled Tribes and the number of offices so reserved for the Scheduled Castes and the Scheduled Tribes shall bear, as nearly as may be, the same proportion to the total numbers of such offices as the population of the Scheduled Castes and the Scheduled Tribes, respectively in the Corporation areas of the State bears to the population of such Corporation areas;