Section 22 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
22. Counsellor not to give evidence.
- The counsellor shall not be permitted to give evidence in any Court in respect of the information, statements, notes or report referred to in Rule 23:Provided that the Counsellor shall submit to the Court a report relating to the home environment of the parties concerned their personalities and their relationship with the child or children in order to assist the Court in deciding the question of custody, guardianship of the child or children of the marriage:Provided further that the Counsellor shall submit to the Court a report relating to home environment income, standard of living of the party or parties concerned in order to assist the Court in determining the amount of maintenance or alimony to be granted to one of the parties.
