Section 14(4) in The Orissa Municipal Corporation Act, 2003
(4)Reservation of offices of Mayor under Sub-section (3) shall be made by the Government by rotation among different Corporations in the prescribed manner and shall be published in the Gazette :Provided that the procedure provided in Sub-section (6) of Section 7 relating to reservation of seats in the Corporations for the Scheduled Castes, Scheduled Tribes, Backward class of citizens and Women shall, as far as may be,be applicable for the purpose of reservation of offices of Mayors to be made by the Government under this Sub-section.
