Section 39(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(1)(a)As a Judicial Officer and person specially learned in the law, a Judge is in a unique position to contribute to the improvement of the law, the legal system, and the administration for justice, including revision of substantive and procedural law and improvement of criminal and juvenile justice. To the extent time permits, and without affecting his judicial work, a judge is encouraged to do so, either independently or through a Bar Association, Judicial Conference, or other organization dedicated to the improvement of the law.(b)A Judge, subject the proper performance of judicial duties and to the extent time permits, may engage in the following quasi-judicial activities, namely :(i)A Judge may speak, write, lecture, teach and participate in activities concerning the law, the legal system, and the administration of justice; and.(ii)A Judge may appear at a public hearing on matters concerning the law, the legal system, and the administration of justice.Explanation :- A Judge may participate or involve himself in a literary, educational, cultural and scientific activities without compromising the dignity of the service.
