Section 60 in The Orissa Municipal Corporation Act, 2003
60. Division of the city into wards.
(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.(2)One Corporator shall be elected directly from every ward, within the Corporation area.(3)The Government shall, before making a notification under Subsection (1), publish in the prescribed manner a draft thereof containing a statement showing the number of wards into which the city shall be divided, the extent of each such ward and wards in which the seats reserved under Section 7 shall be set assigned, with a notice inviting objection and suggestion from all persons interested within the prescribed period and shall consider the same.
