Section 31(1) in The U.P. Family Courts Rules, 1995
(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.
