Section 3(3) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(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.
