Section 36 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
36. Conduct.
(1)Conduct of a Judge should uphold the integrity and independence of judiciary.(2)An independent and impartial judiciary is indispensable for imparting justice in our society. A Judge should ensure in establishing, maintaining, and enforcing justice and should personally observe, high standards of conduct so that the integrity and independence of the judiciary may be preserved. A Judge shall always be aware that the judicial system is for the benefit of the litigant and the public, the provisions of this part shall be construed and applied in furtherance of these objectives.(3)Public confidence in the judiciary is eroded by irresponsible or improper conduct by Judges. A Judge must avoid all impropriety and appearance of impropriety. A Judge must expect to be the subject of constant public scrutiny. A Judge must therefore accept restrictions on conduct that might be viewed as burdensome by the ordinary citizen and should do so freely and willingly.(4)A Judge shall respect and observe the law. At all time, the conduct and manner of a Judge should promote public confidence in the integrity and impartiality of the judiciary. Without regard to a person's race, gender, or other protected personal characteristic, a Judge should treat every person fairly, with courtesy and respect.(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.(6)A Judge shall not allow his or her activity as a member of an organization to cast doubt on the Judge's ability to perform the function of the office in a manner consistent with the code of judicial conduct and the laws of the State. A Judge shall not hold membership of an organization activities of which discriminate or appear to discriminate on the basis of race, gender, or other protected personal characteristic. Nothing in this paragraph should be interpreted to diminish a Judge's right to the free exercise of religion.
