31. Counsellor not to give evidence [Section 23 (1)].
(1)A Counsellor shall not be required to give evidence in any court in respect of the information, statements, notes or reports referred to in sub-rule (1) of Rule 30 :Provided that-(i)the Counsellor may submit to the Family Court a report relating to the environment of the parties, their personalities and their relationship with their children in order to assist it in deciding the question of custody or guardianship of any child of the marriage.(ii)the Counsellor may also submit to the Family Court report relating to the environment, income or standard of living of a party or parties in order to assist it in determining the amount of maintenance or alimony to be granted to one of the parties.(2)A Family Court may also require the Counsellor to submit to it a report on any other subject in order to assist it in adjudicating upon the matter before it or any part thereof.(3)A copy of the report submitted under sub-rules (1) and (2) may be supplied to a party on a request being made by it.(4)The parties shall be entitled to make their submissions on the report.
