Section 22 in The Family Courts (Orissa) Rules, 1990
22. Counsellor's right to supervise custody of children.
- The Counsellor shall be entitled to supervise the placement of children in the custody of a party and shall be entitled to make surprise visits to the home where the child resides. In the event of the Counsellor coming to a conclusion that any alteration is required on the arrangement relating to custody of a child or children, the Counsellor shall make a report to the Court in that connection. Thereupon the Court may, after giving notice to the parties to appear before it, pass such orders after hearing the patties, in that connection as the Court may deem fit.
