Section 39(11) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(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.
