Section 4(4) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(4)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 Corporation left after reservation of seats for Scheduled Castes and Scheduled Tribes, the reservation of seats for the Backward Class of citizens as provided under Sub-sections (3) and (4) of Section 7 shall be made in respect of the wards where concentration of such class of citizens is found to the satisfaction of the Government.
