Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Odisha - Subsection Section 38(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (5)A Judge shall be punctual in attending court and do judicial work during court hours. He shall ensure punctuality of the staff and Court officials.
