Section 3(4) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(4)The District Magistrate shall reserve the required number of wards in the Municipality for women in the following manner, namely:-(i)in computing the total number of wards for reservation of women, required under Sub-section (4) of Section 11 of the Act, the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;(ii)reservation of wards for women belonging to Scheduled Castes shall be made at the first instance and then for the Scheduled Tribes;(iii)out of the wards reserved for the Backward Class of citizens, the reservation of required number of seats for their women shall be made in respect of the wards where women population is more, in descending order; and(iv)out of the wards left after reservation for the Scheduled Castes, Scheduled Tribes and Backward Class of citizens including their women reservation of wards for women shall be made according to the descending order of their population until the required quota is completed ; and]Explanation. - For the purpose of this rule, the numerical strength of population in relation to the Scheduled Castes, Scheduled Tribes, [and their women] [Substituted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] shall mean the strength of such population as nearly as can be ascertained from the last preceding Census of which the relevant figures have been published.
