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

State of Odisha - Subsection

Section 39(7) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(7)
(i)A Judge or a candidate for judicial office should not be a member of or hold any office in a political party.
(ii)A Judge shall not make speeches on behalf of a political party or endorse a candidate for a political office.