Section 37 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
37. Duty.
(1)A Judge shall be faithful to the law and maintain professional competence in it. A Judge should be unswayed by partisan interest, public clamour or fear of criticism.(2)A Judge may require lawyers, Court personnel, and litigants to be appropriately attired for Court and should enforce reasonable rules of conduct, order and decorum in the Court room.(3)A Judge shall be patient, dignified, and courteous to litigants, witnesses, lawyers, and others with whom the Judge deals in an official capacity and would require similar conduct of lawyers and of staff, Court officials, and other subject to the Judge's direction and control.(4)A Judge shall not initiate, permit, or consider ex parte communications, or consider other communication made to the Judge outside the presence of the parties concerning a pending or impending proceedings.(5)A Judge shall hear and decide matters assigned to the Judge except those which he is disqualified to appear under Rule 40 of these rules.(6)A Judge shall perform judicial duties without bias or prejudice. A Judge shall not in the performance of judicial duties, by words or conduct manifest bias or prejudice, including but not limited to bias or prejudice based upon race, sex, religion, national origin, disability, age, sexual orientation or socioeconomic status, and shall not permit staff, Court officials and others subject to the Judge's direction and control to do so.(7)A Judge shall dispose of all judicial matters speedily, effectively and fairly.(8)A Judge shall not, while a proceeding is pending or impending in any court, make any public comment that might reasonably be expected to affect its outcome or impair its fairness or make any private comment that might substantially interfere with a fair trial or hearing. The Judge shall require similar abstention on the part of court personnel subject to the Judge's direction and control. This clause does not prohibit Judges from making public statements in the course of their official duties or from explaining for public information the procedures of the court. This clause does not apply to proceedings in which the Judge is a litigant in a personal capacity.(9)A Judge should prohibit broadcasting, televising, recording, or taking of photographs of the courtroom during session of Court or recesses between sessions except as authorized by the High Court.
