Section 21 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
21. Counsellor's right to supervise custody of children.
- The counsellor shall be entitled to supervise the placement of children in the custody of party and shall be entitled to pay surprise visits to the home where the child resides. In the event of the Counsellor coming to a conclusion that any alteration is required in 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 in that connection as the Court may deem fit.Female children shall be entrusted to the female counsellor. During surprise visits, and during conducting proceeding, it shall be the endeavour of the counsellor to show utmost respect to the women and children and not intimidate them.
