Section 34(1) in The U.P. Family Courts Rules, 1995
(1)The Counsellor shall be entitled to supervise the placement of children in the custody of a party and for this purpose he may make surprise visits to the house where the child resides and shall make a report to the Family Court if any alteration is required in the arrangement relating to the custody of the child :Provided that where the lady is the sole occupant of the premises, she occupies, then visits by a male Counsellor shall always be alongwith a lady duly approved by the Family Court.
