Section 38 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
38. Obligation.
(1)A Judge may properly intervene in a trial of a case to promote expedition and prevent unnecessary waste of time or to clear up some obscurity, but the Judge should bear in mind that undue interference, impatience, or participation in the examination of witness, or a severe attitude on the Judges part towards witness, or especially those who are excited or terrified by the unusual circumstances of a trial, may tend to prevent the proper presentation of the cause, or the ascertainment of truth in respect thereto.(2)Conversation between the Judge and counsel in court is often necessary, but the Judge should be studious to avoid controversies that are apt to obscure the merits of the dispute between litigants and lead to its unjust disposition. In addressing counsel, litigants, or witness, the Judge should avoid a controversial manner or tone.(3)A Judge shall avoid interruptions of counsel in their arguments except to clarify their positions, and should not be tempted to the unnecessary display of learning or a premature judgement.(4)A Judge shall adopt the usual and accepted methods of doing justice, avoid the imposition of humiliating acts or discipline, not authorized by law in sentencing and endeavour to conform to a reasonable standard of punishment and not seek popularity or publicity either by exceptional severity or undue leniency.(5)A Judge shall be punctual in attending court and do judicial work during court hours. He shall ensure punctuality of the staff and Court officials.(6)A Judge should diligently discharge administrative responsibilities, maintain professional competence in judicial administration, and facilitate the performance of the administrative responsibilities of other Judges and court officials.(7)A Judge should take or initiate appropriate measures as admissible under law against a Judge or lawyers for unprofessional conduct of which the Judge may become aware.
