Section 10(3) in The Orissa Grama Panchayats Act, 1964
(3)[ (a) Seats shall be reserved for the Scheduled Castes and the Scheduled Tribes in every Grama Panchayat 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 that Grama Panchayat as the population of the Scheduled Castes in the concerned Grama or of the Scheduled Tribes in that Grama bears to the total population of that Grama and such seats shall be allotted by rotation to different wards in a Grama Panchayat:] [Substituted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139/Legislative/ 18.4.1994.]Provided that where the population of the Scheduled Castes or, as the case may be, the Scheduled Tribes in a Grama is not sufficient for the 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 Grama:[Provided further that in the Scheduled Areas, not less than one-half of the total number of seats to be filled by direct election shall be reserved for the Scheduled Tribes; ] [Inserted vide O.A.15 of 1997, Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.](b)As nearly as may be, but not less than one-third of the total number of seats reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes :Provided that where only two seats are reserved for the Scheduled Castes or, as the case may be, the Scheduled Tribes, one of the two seats shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes.[(b-1) As nearly as may be, but not less than, twenty-seven per centum of the seats of every Grama Panchayat shall be reserved in favour of backward class of citizens as referred to in Clause (6) of Article 243-D of the Constitution in the prescribed manner; [and shall be allotted by rotation to different wards thereof.] [Inserted vide Orissa Gazette Extraordinary No. 1391/12.12.1995-Notification No. 19454-Legislative/ 12.12.1995.][(b-2) As nearly as may be, one-third of the total number of seats reserved under Clause (b-1) shall be reserved for women belonging to the backward class of citizens.] [Inserted vide O.G. Extraordinary No. 1649 dated 7.9.2001.](c)As nearly as may be, but not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes [the Scheduled Tribes and the backward class of citizens)] [Substituted vide O.G. Extraordinary No. 1649 dated 7.9.2001.] of the total number of seats to be filled by direct election in every Grama Panchayat shall be reserved for women and such seats shall be allotted by rotation to different wards in a Grama.]
