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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6)(ii) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(ii)out of the wards computed for reservation for Scheduled Castes and Scheduled Tribes under Sub-rule (1), the reservation of wards for women belonging to scheduled Castes shall be made at the first instance and then for the Scheduled Tribes in accordance with the descending order of numerical strength of their respective women population.