Section 7(7) in The Orissa Municipal Corporation Act, 2003
(7)Where a particular ward is reserved for Scheduled Castes or Scheduled Tribes or the backward class of citizens or for Women, whether or not belonging to Scheduled Castes or Scheduled Tribes or Backward Class and no eligible candidate is available or comes forward to contest the election in relation to that ward, the Government shall nominate a person who is otherwise eligible to contest such election, as the Corporator for the ward.
