Section 37(8) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(8)A Judge shall not, while a proceeding is pending or impending in any court, make any public comment that might reasonably be expected to affect its outcome or impair its fairness or make any private comment that might substantially interfere with a fair trial or hearing. The Judge shall require similar abstention on the part of court personnel subject to the Judge's direction and control. This clause does not prohibit Judges from making public statements in the course of their official duties or from explaining for public information the procedures of the court. This clause does not apply to proceedings in which the Judge is a litigant in a personal capacity.
