Section 39 in The Family Courts (Calcutta High Court) Rules, 1990
39. Report relating to home environment
. - The Counsellor will submit to the court a report within such time as may be specified by the court relating to home environment of the parties concerned, their personalities and their relationship with their child and /or children in order to assist the court in deciding the question of custody or guardianship of any child or children of the marriage.
