Section 19 in The Family Courts (Jharkhand High Court) Rules, 2004
19. Confidentiality of information.
- Information gathered by the Counsellor or 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 such information, statement, notes or report to any Court except with the consent of both the parties.
