Section 10(5) in The Orissa Grama Panchayats Act, 1964
(5)Notwithstanding anything to the contrary in this section-(a)the offices of Sarpanchas in Grama Panchayats 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 number of such offices as the population of the Scheduled Castes and the Scheduled Tribes respectively in the State bears to the total population of the State ; and(b)[ as nearly as may be, but not less than one-third of the total number of offices of Sarpanches reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes, or, as the case may be, the Scheduled Tribes; [Substituted vide Orissa Gazette Extraordinary No. 1649 dated 7.9.2001.](c)as nearly as may be, but not less than, twenty-seven per centum of the offices of Sarpanches in Grama Panchayats shall also be reserved in favour of backward class of citizens as referred to in Clause (6) of Article 243-D of the Constitution and shall be allotted by rotation to different Gramas;(d)as nearly as may be, but not less than, one-third of the total number of offices of Sarpanches reserved under Clause (c) shall be reserved for women belonging to the backward class of citizens; and(e)as nearly as may be, but not less than, one-third (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the backward class of citizens) of the total number of offices of Sarpanches in Grama Panchayats shall be reserved for women.]
