Section 10(6) in The Orissa Grama Panchayats Act, 1964
(6)[ For the purpose of reservation of offices of Sarpanchas in Grama Panchayats and subject to the provisions of Sub-section (5)-(a)the Grama Panchayats in relation to Gramas in which the density of population of the Scheduled Castes and the Scheduled Tribes is higher in the Block 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(b)after arranging the names of the Gramas within a Block in Oriya alphabetical order, as nearly as may be, but not less than one-third of the total number of offices of Sarpanchas in each Block shall be reserved by the Collector for women and, for such reservation, the procedure provided in Clause (b) of Sub-section (4) shall, as far as may be, apply.]
