Section 39(1)(b) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1)(b) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(b)A Judge, subject the proper performance of judicial duties and to the extent time permits, may engage in the following quasi-judicial activities, namely :

(i)A Judge may speak, write, lecture, teach and participate in activities concerning the law, the legal system, and the administration of justice; and.

(ii)A Judge may appear at a public hearing on matters concerning the law, the legal system, and the administration of justice.

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State of Odisha - Subsection

Section 39(1)(b) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007