Section 27(4) in The U.P. Family Courts Rules, 1995
(4)A Counsellor in the discharge of his functions shall be entitled to pay visits to the house of any of the parties, and interview relatives, friends and acquaintances of parties or any of them :Provided that where the lady is the sole occupant of the premises she occupies, the visit by a male Counsellor shall always be along with a lady duly approved by the Family Court.
