Section 3(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)Reservation of seats for Scheduled Castes, Scheduled Tribes, [and their women] [Substituted vide Notification No. 7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] shall be made in accordance with provisions of Section 11 of the Act, in descending order of the numerical strength of their respective population for the purpose of election to the Municipalities held for the first time subsequent to the coming in to force of the Orissa Municipal (Amendment) Act, 1994 (Orissa Act 11 of 1994).[(1-a) Reservation of seats for the Backward Class of citizens and for their women shall be made in a Municipality in accordance with the provisions of Section 11 of the Act.] [Inserted vide Notification No. 7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.]
