Section 14(3) in The Orissa Municipal Corporation Act, 2003
(3)Notwithstanding anything to the contrary in Sub-section (1),-(a)offices of Mayor in the Corporations shall be reserved for the Scheduled Castes and the Scheduled Tribes and the number of offices so reserved for the Scheduled Castes and the Scheduled Tribes shall bear, as nearly as may be, the same proportion to the total numbers of such offices as the population of the Scheduled Castes and the Scheduled Tribes, respectively in the Corporation areas of the State bears to the population of such Corporation areas;(b)as nearly as may be one-third of the total number of seats reserved under clause(a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes; and(c)as nearly as may be one-third (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the backward class of citizens) of the total number of offices of Mayor in the Corporations shall be reserved for women: and(d)as nearly as may be, but not less than, twenty-seven percentum of the offices of Mayor of Corporations shall also be reserved in favour of backward class of citizens as referred to in clause (6) of article 243T of the Constitution; and(e)as nearly as may be, one third of the total number of seats reserved under clause (d) shall be reserved for women belonging to the backward class of citizens.
