Section 3(2) in The Orissa Grama Panchayats Election Rules, 1965
(2)[(a)] Subject to the directions issued by the Governor of Orissa under Paragraph 5 of the Fifth Schedule to the Constitution of India, out of the wards left in the list for candidates other than the Scheduled Caste and the Scheduled Tribe, reservation of wards, for the members of backward class of citizens, shall begin from the ward which appears first and continue one by one until the required quota is completed [and shall rotate at every general election] [Added vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.].(b)[ In the list of wards reserved for the backward class of citizens under Clause (a), the ward which appears first and, thereafter, every third ward shall be reserved for women belonging to such backward class until the required quota is completed.] [Inserted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.]
