Section 37 in The Family Courts (Calcutta High Court) Rules, 1990
37. Confidentiality of information
. - Information gathered by the Counsellor, any statement made before the Counsellor or any notes or report prepared by the Counsellor will be treated as confidential. The Counsellor shall not be called upon to disclose this information, statements, notes or report to any court except with the consent of both the parties.
