Report No. 257

III. Access to Records of the Child

(1) Unless limited by an order of the court, or any other provision of law, neither parent, regardless of whether such parent has custody of the child or not, shall be denied access to any information about their minor child, including medical, dental, and school records.

(2) The court may, in exceptional circumstances, after an opportunity of being heard, order specific information to be withheld from a parent.

(3) In the case of medical records, the court may, if it considers fit, deny access to a parent if the physician or child psychologist treating the child makes a written statement that any such access by the requesting parent would cause substantial harm to the child or another person.