- A Judicial Officer appointed under the Rules shall be required to maintain the integrity and conduct himself in conformity with the dignity of the office he holds. He should follow the Code of Conduct as provided in Appendix-A to the Rules.B. Disqualification(1)A judge shall disqualify himself or herself in a proceeding in which the Judge's impartiality might reasonably be questioned, including but not limited to instances where;(a)the judge has personal bias or prejudice concerning a party or a party's lawyer, or personal knowledge of disputed evidentiary facts concerning the proceeding;(b)the judge served as a lawyer in the matter in controversy, or lawyer with whom the judge's previously practiced law served during such association as a lawyer concerning the matter, or the judge has been a material witness concerning it;(c)the judge knows that he or she, individually or a fiduciary, or the judge's spouse parent or child wherever residing, or any other member of the judge's family residing in the judge's household, has an economic interest in the subject matter in controversy or in a party to the proceeding or has any other interest that could be substantially affected by the proceeding;(d)the judge or the judge's spouse, or a person within the third degree of relationship to either of them, or the spouse of such a person;i. is a party to the proceeding, or an officer, director or trustee of party;ii. is acting as a lawyer in the proceeding;iii. is known by the judge to have interest that could be substantially affected by the proceeding;iv. is to the judge's knowledge likely to be a material witness in the proceeding.C. The rules governing and regulating the conduct of Indian Administrative Service Officers shall in so far as they are not inconsistent with the rules in this chapter shall apply to the members of the service.D. Disciplinary Authority. - The members of the service shall be under the disciplinary control of the High Court and the disciplinary proceeding may be drawn up against them in accordance with the provisions of the Assam Civil Services (Discipline and Appeal) Rules, 1964.E. No disciplinary proceeding shall be initiated against the members of the service except with the recommendation of the High Court.
