Section 39(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)A Judge should refrain from financial and business dealings that tend to reflect adversely on the judge's impartiality or judicial office, interfere with the proper performance of judicial duties, exploit the judicial position, demean the judicial office or involve the Judge in transactions with lawyers or persons likely to come before the court on which the Judge serves.
