Section 7(a) in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
(a)The Judge-in-charge soon after reaching the station may visit the Courts functioning at the station and make observation regarding functioning of the Courts on judicial and administrative side and find out the ways and means for solving the problems, if any, and may have discussion with the Presiding Officers, staff and members of the Bar and litigant public.
