Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 2 in The Rules of the High Court of Orissa, 1948 2. There shall be Standing Committee composed of the Chief Justice and two or more Judges to be appointed from time to time by the Chief Justice.
