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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4)(b) in The Orissa Grama Panchayats Act, 1964

(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.