Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(4) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(4)The reservation of the offices of the Mayor of the Municipal Corporations shall be made for Scheduled Castes at the first instance, then for Scheduled Tribes, then for Backward Class of Citizens and then for Women from out of the No. of the offices of Mayors so assigned under Sub-rule (1), (2) and (3) to the respective communities.