(4)As nearly as may be, but not less than, one-third (including the number of seats reserved for women belonging to the Scheduled Castes, [the Scheduled Tribes and the backward class of citizens] [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.] of the total number of seats to be filled by direct election in every Municipality shall be reserved for women and such seats shall be allotted by rotation to different Wards in a Municipal area.
