Section 3 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
3. Assignment of Wards by rotation.
(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.](2)In subsequent elections, reservation of wards for the Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women shall be made on the principle laid down under [Sub-rules (1) and (1-a)] [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.] by rotation.(3)[ Subject to the directions, if any, issued by the Governor of Orissa under Sub-paragraph (1) of Paragraph 5 of the Fifth Schedule to the Constitution of India, out of the wards of a Municipality left after reservation of seats for Scheduled castes and Scheduled Tribes, the reservation of seats for the members of the Backward Class of citizens as provided under Sub-sections (3) and (3-A) of Section 11 shall be made in respect of the wards where concentration of such class of citizens is found to the satisfaction of the District Magistrate.(4)The District Magistrate shall reserve the required number of wards in the Municipality for women in the following manner, namely:-(i)in computing the total number of wards for reservation of women, required under Sub-section (4) of Section 11 of the Act, the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;(ii)reservation of wards for women belonging to Scheduled Castes shall be made at the first instance and then for the Scheduled Tribes;(iii)out of the wards reserved for the Backward Class of citizens, the reservation of required number of seats for their women shall be made in respect of the wards where women population is more, in descending order; and(iv)out of the wards left after reservation for the Scheduled Castes, Scheduled Tribes and Backward Class of citizens including their women reservation of wards for women shall be made according to the descending order of their population until the required quota is completed ; and]Explanation. - For the purpose of this rule, the numerical strength of population in relation to the 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 mean the strength of such population as nearly as can be ascertained from the last preceding Census of which the relevant figures have been published.
