Section 3 in The Orissa Grama Panchayats Election Rules, 1965
3. [ [Substituted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, vide SRO No. 1260/95.]
(1)The list of wards shall be serially numbered beginning with North-West to South-East direction.(2)[(a)] Subject to the directions issued by the Governor of Orissa under Paragraph 5 of the Fifth Schedule to the Constitution of India, out of the wards left in the list for candidates other than the Scheduled Caste and the Scheduled Tribe, reservation of wards, for the members of backward class of citizens, shall begin from the ward which appears first and continue one by one until the required quota is completed [and shall rotate at every general election] [Added vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.].(b)[ In the list of wards reserved for the backward class of citizens under Clause (a), the ward which appears first and, thereafter, every third ward shall be reserved for women belonging to such backward class until the required quota is completed.] [Inserted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.](3)The statement in Form No. 13 showing the total number of wards in the Grama including those reserved for the members of the Scheduled Caste, the Scheduled Tribe, the backward class of citizens and women and the extent of each ward shall be published at any conspicuous place of the Grama together with a notice in Form No. 12 stating the date by which objection may be received.(4)Seven days' notice may be given for inviting objections.(5)Objections or suggestions may be filed with or sent to the Collector so as to reach him within the period specified in Sub-rule (4).]
