Section 39 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
39. Extra-judicial and quasi-judicial activities.
(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.(2)A Judge should refrain from financial and business dealings that tend to reflect adversely on the judge's impartiality or judicial office, interfere with the proper performance of judicial duties, exploit the judicial position, demean the judicial office or involve the Judge in transactions with lawyers or persons likely to come before the court on which the Judge serves.(3)A Judge should not serve as an executor, administrator, testamentary trustee, or guardian.(4)A Judge should not act as an arbitrator or mediator, except in the performance of judicial duties.(5)A Judge should not practise law for remuneration.(6)A Judge should not accept appointment to a Governmental Committee, Commission, or other position except in performance of his duties with the permission of the High Court in writing.(7)(i)A Judge or a candidate for judicial office should not be a member of or hold any office in a political party.(ii)A Judge shall not make speeches on behalf of a political party or endorse a candidate for a political office.(8)A Judge shall keep himself informed about his personal and fiduciary interests, and makes a reasonable effort to keep informed about the personal and economic interests of his spouse and children residing in his household.(9)A Judge shall conduct all of the Judge's extra-judicial activities in such a way that they do not:(i)caste reasonable doubt on the Judge's capacity to act impartially as a Judge(ii)demean the judicial officer as a Judge;(iii)interfere with the proper performance of judicial duties.(10)A Judge shall not serve as an officer, director, trustee or legal advisor of any organization except with prior permission of High Court.(11)A Judge and members of the Judge's family residing in the Judge's household shall not accept, a gift, bequest, favour or loan from anyone except(a)a gift incident to a public testimonial, books, tapes and other resource materials supplied by publishers on a complementary basis for official use or an invitation to the Judge and the Judge's spouse or guest to attend a bar-related function or an activity devoted to the improvement of the law, the legal system or the administration of justice;(b)a gift, award or benefit incident to the business, profession or other separate activity of a spouse or other family members of a Judge residing in the Judge's household, including gifts, awards and benefits for the use of both the spouse or other family members and the Judge (as spouse or family member), provided the gift, award or benefit could not reasonably be perceived as intended to influence the Judge in the performance of judicial duties;(c)ordinary social hospitality;(d)a gift from a relative or friend, for a special occasion, such as a wedding, anniversary or birthday, if the gift is fairly commensurate with the occasion and the relationship;(e)a gift, bequest, favour or loan from a relative or close personal friend whose appearance or interest in a case would in any event require disqualification under Rule 40;(f)a loan from a lending institution in its regular course of business on the same terms generally available to persons who are not Judges;(g)a scholarship or fellowship awarded on the same terms and based on the same criteria applied to other applicants; or(h)any other gift, bequest, favour or loan, only if the donor is not a party or other person who has come or is likely to come or whose interests have come or are likely to come before the Judge.
