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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(5)The reservation of seats shall be made for Scheduled Castes at the first instance then for Scheduled Tribes, then for Backward Class of Citizens and for women from out of the seats so assigned under Sub-rule (1), (2), (3) and (4) to the respective communities.