Section 20 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
20. Confidentiality of Information.
- The information gathered by the Counsellor any statement made before the Counsellor, any notes or report prepared by the Counsellor shall be treated as confidential. Counsellor shall not be called upon to disclose the information statements, notes or report to any Court, except with the consent of both the parties and the extent mentioned in Rule 25.Such notes of report or statements or any material lying with the Counsellor shall be kept in sealed cover by the Counsellor and shall not form a part of evidence before the Court but form part of record.If the case is reported in the journals the information can be used for research or education after obtaining permission from the High Court.
