Section 14 in The Family Courts (Orissa) Rules, 1990
14. Confidentiality of information.
(a)Information gathered by the Counsellor, any statement made before the Counsellor or any notes or reports prepared by the Counsellor shall be treated as confidential and shall not be disclosed to any Court or any other person except with the consent of both the parties.(b)Such notes, statements, information, report or any material lying with the Counsellor shall be kept in sealed packets by the Counsellor and shall not form a part of evidence before the Court.
