22. Reports of [Child Welfare Officers (Probation)] [These words and brackets were substituted for the word 'Probation Officers', by Maharashtra 54 of 1975, Section 8(2).] and other reports to be treated confidential.
- The report of the [Child Welfare Officer, (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 8(1).] or any other report considered by the court under section 21 shall be treated as confidential :Provided that, if such report relates to the character, health or conduct of, or the circumstances in which, the child or parent is living, the court may, if it thinks expedient, communicate the substance thereof to the child or parent concerned, as the case may be, and may give the child or parent an opportunity to produce evidence as may be relevant to the matters stated in the report.
