Section 36(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)An independent and impartial judiciary is indispensable for imparting justice in our society. A Judge should ensure in establishing, maintaining, and enforcing justice and should personally observe, high standards of conduct so that the integrity and independence of the judiciary may be preserved. A Judge shall always be aware that the judicial system is for the benefit of the litigant and the public, the provisions of this part shall be construed and applied in furtherance of these objectives.
