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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(9) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(9)A Judge shall conduct all of the Judge's extra-judicial activities in such a way that they do not:
(i)caste reasonable doubt on the Judge's capacity to act impartially as a Judge
(ii)demean the judicial officer as a Judge;
(iii)interfere with the proper performance of judicial duties.