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 3 in The Rules of the High Court of Orissa, 1948 3. The Standing Committee shall be charged with the control and direction of the Subordinate Courts so far as such control and direction are exercised otherwise than judicially.
