Section 30(2) in The U.P. Family Courts Rules, 1995
(2)The information, statements, notes and reports referred to in sub-rule (1) shall be kept in sealed covers by the Counsellor and will not form part of eVidence before the Family Court. The same may, however, be used for the purpose of research or education with the permission of the Judge on condition that the identities of the parties shall not be disclosed. However, the Court may peruse the information, statements, notes, reports, etc.
