Section 4 in The Rules of the High Court of Orissa, 1948
4. [ [Substituted vide C.S. No. 15 (X-1/84, dated 17.7.1984).]
The Standing Committee shall have power without reference to the Judges generally -(i)to dispose of all correspondence, within its own department, urgent in nature and not of general importance;(ii)to make recommendations regarding the confirmation of Munsifs, Subordinate Judges and Chief Judicial Magistrates;(iii)to issue orders regarding the crossing of efficiency bars by Munsifs, Subordinate Judges and Chief Judicial Magistrates;(iv)to promote Munsifs to the rank of Subordinate Judges;(v)to promote Subordinate Judges to the rank of Chief Judicial Magistrates;(vi)to select Subordinate Judges for exercising powers of an Assistant Sessions Judge;(vii)to deal with transfer and posting of Munsifs, Subordinate Judges and Chief Judicial Magistrates;(viii)to deal with the revision of cadre strength of Chief Judicial Magistrates,Subordinate Judges and Munsifs;(ix)to deal with the recommendations regarding deputation of Judicial Officers other than officers of the Superior Judicial Services (Senior Branch) to hold posts under the State Government and other authorities;(x)to deal with the allegations and adverse reports received against' Judicial Officers other than officers of the Superior Judicial Service (Senior Branch);(xi)to deal with the pension application of Judicial Officers;(xii)to make recommendations regarding the degradation and suspension of Chief Judicial Magistrates, Subordinate Judges and Munsifs;(xiii)to dispose of any matter which may be referred to the committee for opinion; and(xiv)to approve the list of Civil Courts holidays.All matters regarding amendment of rules of the High Court's General Rules and Circular orders, Civil and Criminal issue of General Letters and Circular Orders and any change of practice or procedure shall be placed before the Full Court.]
