Section 10(4) in The Orissa Grama Panchayats Act, 1964
(4)[ The procedure regarding reservation of seats for the purposes of Sub-section (3) shall be as follows :(a)The wards in which the density of population of the Scheduled Castes and the Scheduled Tribes is higher in the Grama shall be reserved by the Collector for the Scheduled Castes and the Scheduled Tribes, respectively and shall rotate in the descending order at every general election [and in case of backward class of citizens such reservation and rotation shall be in the prescribed manner.](b)The wards shall be serially numbered in a list in the prescribed manner and the Collector shall reserve the required number of wards in the Grama for women in the following manner, namely:(i)in computing one-third of the total number of wards, the wards reserved for women belonging to the Scheduled Castes [the Scheduled Tribes and the backward class of citizens] [Substituted vide O.G. Extraordinary No. 1649 dated 7.9.2001.] and the Scheduled Tribes shall be taken into account;(ii)reservation of wards for women belonging to the Scheduled Castes shall be made at the first instance [then for the Scheduled Tribes and thereafter for the backward class of citizens] [Substituted vide O.G. Extraordinary No. 1649 dated 7.9.2001.];(iii)out of the wards left in the list for candidates other than the Scheduled Castes, [the Scheduled Tribes and the backward class of citizens] [Substituted vide O.G. Extraordinary No. 1649 dated 7.9.2001.], the ward which appears first and, thereafter, every third ward shall be reserved for women, until the required quota is completed;(iv)as nearly as may be, but not less than one-third of the wards reserved for the members of the Scheduled Castes and the Scheduled Tribes shall be reserved for women belonging to the Scheduled Castes and the Scheduled Tribes in the manner hereinbefore provided; and(v)the wards not covered in a general election for reservation for women shall be covered in the subsequent general election of the Grama Panchayat in the same manner as hereinbefore provided.(c)The Collector shall, by order, after previous publication in the prescribed manner inviting objections and suggestions from all persons interested within the prescribed period, and after considering all such objections and suggestions, publish a statement, showing the division of the Grama into wards and the seats to be reserved therein, in his office notice board, which shall be final.]
