30. Confidentiality of information [Section 23 (1)].
(1)Information gathered by the Counsellor, any statement made before the Counsellor or any notes or report prepared by the Counsellor shall be treated as confidential and the Counsellor shall not be called upon to disclose the information, statements, notes or reports to any court except with the consent of both the parties.(2)The information, statements, notes and reports referred to in sub-rule (1) shall be kept in sealed covers by the Counsellor and will not form part of eVidence before the Family Court. The same may, however, be used for the purpose of research or education with the permission of the Judge on condition that the identities of the parties shall not be disclosed. However, the Court may peruse the information, statements, notes, reports, etc.
