Section 5 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
5. Procedure of Regular Inspection.
(a)Inspection of the Subordinate Courts and Tribunals shall be subject of the Inspection Branch of the Court's registry.(b)Process for inspection of the Subordinate Court shall be initiated by the inspection Branch of the Court after obtaining administrative approval of the Judge-in-charge of the concerned Judgeship.(c)Programme of Inspection drawn up shall be placed before the Judge-in-charge for approval and thereafter placed before the Chief Justice.(d)The Schedule of inspection soon after being approved by the Chief Justice shall be communicated to all concerned, well in advance.
