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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(v) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(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, Scheduled Castes or woman or to the backward class of citizens, as the case may be. In the case of member of the Scheduled Caste or Scheduled Tribe 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.