Section 80(7) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(7)The required number of officers of Mayors in the Municipal Corporations in the state shall be reserved for women in the following manner, namely(a)in computing total number of offices of Mayors for reservation for women as required under Sub-section (3) of Section 14 of the Ordinance, the offices of Chairpersons reserved for women belonging to Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;(b)reservation of offices of Mayors for women belonging to Scheduled Castes shall be made at the first instance then for the Scheduled Tribes and then for the Backward Class of citizens; and(c)out of the Municipal Corporation left after reservation for the offices of the Mayors for the Scheduled Castes, Scheduled Tribes and Backward Class of citizens including their women, the offices of Mayors in the Municipal Corporation shall be reserved for women in descending order of the percentage of the women population to the total population in each Municipal Corporation.
