Section 14 in The Rules of the High Court of Orissa, 1948
14.
On the following matters all the Judges shall be consulted :(i)proposed changes in the law where the proposition emanates from Government or in other cases where a Committee or any Judge of the Court considers that action is called for;(ii)Administrative Reports yearly submitted to Government when passed by the Judges of the Standing Committee;(iii)rules which, when published, will have the force of law;(iv)subjects connected with relating between the Supreme Court and the High Court;(v)all appointments which by law are made by the High Court and which are not otherwise expressly provided for by these rules;(vi)disciplinary proceedings against judicial officers;(vii)important questions of policy or those affecting the powers and status of the Court;(viii)crossing of the efficiency bar by District and Sessions Judges;(ix)selection of District and Sessions Judges for being allowed the selection grade and the super-time scale; and(x)confirmation of District and Sessions Judges;(xi)[ All matters relating to promotion, posting, transfer and deputation of the Officers of the Orissa Superior Judicial Service (Senior Branch] [Added vide C. S. No. 16 (X1/84, dated 17.7.1984).].
