(3)Notwithstanding anything to the contrary in Sub-section (1)-(a)office of Chairperson in the Municipalities shall be reserved for the Scheduled Castes and the Scheduled Tribes and the number of offices so reserved for the Scheduled Castes and the Scheduled Tribes shall bear, as nearly as may be, the same proportion to the total number of such offices as the population of the Scheduled Castes and the Scheduled Tribes respectively [in the Municipal areas of the State bears to the total population of such Municipal areas;](b)as nearly as may be one-third of the total number of seats reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes; and(c)as nearly as may be one-third (including the member of offices reserved for women belonging to the Scheduled Castes, [the Scheduled Tribes and the backward class of citizens)] [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.] of the total number of offices of Chairperson in the Municipalities shall be reserved for women; and(d)[ as nearly as may be, but not less than, twenty-seven per centum of the offices of Chairpersons of Municipalities shall also be reserved in favour of backward class of citizens as reserved to in Clause (6) of Article 243-T of the Constitution: and [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.](e)as nearly as may be, one-third of the total number of seats reserved under Clause (d) shall be reserved for women belonging to the backward class of citizens.]
