Section 40(c) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(c)the Judge knows that he or she, individually or fiducially or the Judge's spouse, parent or child wherever residing, or any other member of the Judge's family residing in the Judge's house, has an economic interest in the subject matter in controversy or in a party to the proceeding or has any other interest that could be substantially affected by the proceeding;
