Section 36(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(5)A Judge shall not allow family, social or other relationship to influence his judicial conduct or judgement. A Judge shall not lend the prestige of judicial office to advance his private interests or those or others. A Judge shall not convey or permit others to convey the impression that they are in a special position to influence the Judge. A Judge shall not appear as a character witness in a Court proceeding unless summoned.
