Section 4 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
4. Inspection.
- (i) The High Court shall inspect once in every two years all Superior Courts and Tribunals over which it exercises jurisdiction.(ii)The Chief Justice or the Judge in charge of the Judgeship/District as would be nominated by the Chief Justice shall make regular inspection of the Subordinate Courts.(iii)Casual inspection and surprise visit can be conducted at any time by the Judge-in-charge of the Judgeship with the prior consent of the Chief Justice or by the Chief Justice himself whenever it requires.
