Section 4(7) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(7)In subsequent elections, reservation of wards for the Scheduled Castes, Scheduled Tribes, Backward Class of Citizens and Women shall be made on the principle laid down under Sub-rules (1), (2) and (3) by rotation taking into account the previous reservations, if any, made under the Orissa Municipal Act, 1950.
