Section 80(9) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(9)The State Government after considering the objections and suggestions received within the specified period in the respect of the notification issued under Sub-rule (8), shall publish the reservation of offices of Mayor as under Sub-section (4) of Section 14 of the Ordinance.
