Section 39(1)(a) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

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State of Odisha - Subsection

Section 39(1)(a) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(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.

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State of Odisha - Subsection

Section 39(1)(a) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007