Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(x) in The Rules of the High Court of Orissa, 1948 (x)to deal with the allegations and adverse reports received against' Judicial Officers other than officers of the Superior Judicial Service (Senior Branch);
