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] [Entire Act] State of Odisha - Section Section 10 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 10. The Patron-in-Chief may nominate the sitting Judge of the High Court with the consultation of Chairman as and when he thinks it proper.
