Section 15 in The Family Courts (Orissa) Rules, 1990
15. Counsellor not to give evidence.
- The Counsellor shall not be asked to give evidence in any Court in respect of the information, statements, notes for report :Provided that the Counsellor may submit to the Court a report relating to the home environment of the parties concerned, their personalities and their relationship with their child or children in order to assist the Court in deciding the question of custody or guardianship of any child or children of the marriage :Provided further that, the Counsellor may also submit to the Court a report relating to home environment income or standard of living of the party or parties concerned in order to assist the Court in determining the amount of maintenance and/or alimony to be granted to one of the parties.
