Section 40(d) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(d)the Judge or the Judge's spouse, or a person within the third degree of relationship to either of them or the spouse of such a person(i)is a party to the proceeding, or an officer, director or trustee or a party; or(ii)is acting as a lawyer in the proceeding; or(iii)is known by the Judge to have interest that could be substantially affected by the proceeding.
