Section 7(1) in The Orissa Municipal Corporation Act, 2003
(1)The Government shall, by notification, from time to time, reserve seats for Corporators belonging to the Scheduled Castes and Scheduled Tribes and the number of seats so reserved shall bear as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Corporation as the population of the Scheduled Castes in the city or of Scheduled Tribes in the city bears to the total population of the city :Provided that where the population of the Scheduled Castes or, as the case may be, the Scheduled Tribes in a Corporation area is not sufficient for reservation of any seat, one seat for the Scheduled Castes or, as the case may be, one seat for the Scheduled Tribes shall be reserved in that Corporation area.
