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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2)(v) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(v)that in case the election is solely for a seat reserved for the Scheduled Tribes or Scheduled Castes or for women or for the Backward Class of citizens the candidate does not belong to the Scheduled Tribes, or Scheduled Castes or Women or to the Backward Class of citizens, as the case may be. In the case of a member of the Scheduled Castes or Scheduled Tribes or Backward Class of citizens, the candidate is to prove himself to be a member of such Caste/Tribe/ Backward Class of citizens by producing a certificate to that effect from the competent authority before the Election Officer.