Section 36(6) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(6)A Judge shall not allow his or her activity as a member of an organization to cast doubt on the Judge's ability to perform the function of the office in a manner consistent with the code of judicial conduct and the laws of the State. A Judge shall not hold membership of an organization activities of which discriminate or appear to discriminate on the basis of race, gender, or other protected personal characteristic. Nothing in this paragraph should be interpreted to diminish a Judge's right to the free exercise of religion.
