Section 4 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
4. Assignment and reservation of wards by rotation.
(1)Reservation of seats for Scheduled Castes, Scheduled Tribes and their women shall be made in accordance with provisions of Section 7 of the Ordinance in descending order of numerical strength of their respective population for the purpose of election to the Corporations.(2)Reservation of seats for the Backward Class of citizens and their women shall be made in a Corporation in accordance with the provision of Section 7 of the Ordinance.(3)Reservation of seats for women shall be made in accordance with the provisions of Section 7 of the Ordinance in descending order of numerical strength of the women population for the purpose of election to Corporation.(4)Subject to the directions, if any, issued by the Governor of Orissa under Sub-paragraph (1) of Paragraph 5 of the Fifth Schedule to the Constitution of India, out of the wards of a Corporation left after reservation of seats for Scheduled Castes and Scheduled Tribes, the reservation of seats for the Backward Class of citizens as provided under Sub-sections (3) and (4) of Section 7 shall be made in respect of the wards where concentration of such class of citizens is found to the satisfaction of the Government.(5)The reservation of seats shall be made for Scheduled Castes at the first instance then for Scheduled Tribes, then for Backward Class of Citizens and for women from out of the seats so assigned under Sub-rule (1), (2), (3) and (4) to the respective communities.(6)The Government shall reserve the required number of wards in the Municipal Corporation for women in the following manner, namely :-(i)in computing the total number of wards for reservation of women, required under Sub-section (5) of Section 7 of the Ordinance, and while doing so the wards reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Class of citizens shall be taken into account;(ii)out of the wards computed for reservation for Scheduled Castes and Scheduled Tribes under Sub-rule (1), the reservation of wards for women belonging to scheduled Castes shall be made at the first instance and then for the Scheduled Tribes in accordance with the descending order of numerical strength of their respective women population.(iii)out of the wards reserved for the Backward Class of citizens, the reservation of required number of seats for their women shall be made in respect of the wards where women population is more, in descending order; and(iv)out of the wards left after reservation for the Scheduled Cases, Scheduled Tribes and Backward Class of citizens including their women, reservation of wards for women shall be made according to the descending order of the numerical strength of their population until the required quota is completed; andExplanation :- (i) For the purpose of this rule, the numerical strength of population in respect of Scheduled Castes, Scheduled Tribes and their women shall mean the strength of such population as nearly as can be ascertained from the last preceding census of which the relevant figures have been published.(ii)For the purpose of this rule, the women population shall mean the strength of such population including women belonging to Scheduled Castes, Scheduled Tribes and Backward Class of Citizens as nearly as can be ascertained from the last preceding census of which the relevant figures have been published.(7)In subsequent elections, reservation of wards for the Scheduled Castes, Scheduled Tribes, Backward Class of Citizens and Women shall be made on the principle laid down under Sub-rules (1), (2) and (3) by rotation taking into account the previous reservations, if any, made under the Orissa Municipal Act, 1950.
