22. Reports of [Child Welfare Officers (Probation)] and other reports to be treated confidential. - The report of the [Child Welfare Officer, (Probation)] or any other report considered by the court under section 21 shall be treated as confidential :
Provided that, if such report relates to the character, health or conduct of, or the circumstances in which, the child or parent is living, the court may, if it thinks expedient, communicate the substance thereof to the child or parent concerned, as the case may be, and may give the child or parent an opportunity to produce evidence as may be relevant to the matters stated in the report.
