Section 3 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
3. Definition.
- These rules unless the context otherwise requires -(i)"High Court" means the High Court of Orissa(ii)"Chief Justice" means the Chief Justice of the High Court of Orissa(iii)"Judge-in-charge" means the puisne Judge of the High Court kept in charge of a particular District or Districts or Judgeship.(iv)"Subordinate Courts" means the Courts of District and Sessions Judges, Additional District and Sessions Judges, Court of Commissioner of Endowments, Court of Chief Judicial Magistrate, the Special Courts including Tribunals and all other Courts established in the State presided over by Officers of the State Judiciary.(v)"Superior Court" means the Court of District and Sessions Judge, Additional District and Sessions Judge, Court of Special Judge, C.B.I., Special Judge (Vigilance), Tribunals, except the State Administrative Tribunal, Family Courts and the Courts of Chief Judicial Magistrate.(vi)"Prescribed" means prescribed by these rules(vii)"Schedule and Annexure" means schedule and annexure referred to by these rules.(viii)"Presiding Officer" means the Judicial Officer presiding over a Subordinate Court or Tribunal in the State except the State Administrative Tribunal.(ix)"Information Sheet", means the proforma prescribed under these rules.(x)"Registrar" means the Registrar (Inspection and Enquiry) of the High Court.(xi)"Special Officer" means the Special Officer (Special Cell) of the High Court.
