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Privacy Policy for High Court of Jharkhand Mobile App
This privacy policy governs your use of the software applications (“Applications”) for mobile devices that was hosted at NIC e-Gov Mobile App Store in Google Play. The Applications mainly provide eGovernance Services delivery and intends to provide better citizen services by the government. The contents published on these Applications were provided by the concerned Ministries/Departments of Government of India or the allied government establishment. This information provided through these applications may not have any legal sanctity and are for general reference only, unless otherwise specified. However, every effort has been made to provide accurate and reliable information through these applications. Users are advised to verify the correctness of the facts published here from the concerned authorities. Neither National Informatics Centre nor Government of India and its allied establishments will be responsible for the accuracy and correctness of the contents available in these applications.
Automatically Collected Information :
In addition, the Application may collect certain information automatically, including, but not limited to, the type of mobile device you use, your mobile devices unique device ID, the IP address of your mobile device, your mobile operating system, the type of mobile Internet browsers you use, and information about the way you use the Application.
We may disclose User provided and Automatically Collected Information:
- as required by law, such as to comply with a subpoena, or similar legal process;
- when we believe in good faith that disclosure is necessary to protect our rights, protect your safety or the safety of others, investigate fraud, or respond to a government request;
- with our trusted services providers who work on our behalf, do not have an independent use of the information we disclose to them, and have agreed to adhere to the rules set forth in this privacy statement.
You can stop all collection of information by the Application easily by uninstalling the Application. You may use the standard uninstall processes as may be available as part of your mobile device or via the mobile application marketplace or network.
Data Retention Policy, Managing Your Information
We never collect any users' information or any user related Data.
Misuse by Non Targeted Users
All mobile apps are meant for use by the targeted audience only. Misuse by non-targeted users should be prevented by owner of the mobile.
Security
We are concerned about safeguarding the confidentiality of your information. We provide physical, electronic, and procedural safeguards to protect information we process and maintain. For example, we limit access to this information to authorized employees and contractors who need to know that information in order to operate, develop or improve our Application. Please be aware that, although we endeavour to provide reasonable security for information we process and maintain, no security system can prevent all potential security breaches.
Changes
This Privacy Policy may be updated from time to time for any reason. We will notify you of any changes to our Privacy Policy by posting the new Privacy Policy here. You are advised to consult this Privacy Policy regularly for any changes, as continued use is deemed approval of all changes. You can check the history of this policy by clicking here.
Your Consent
By using the Application, you are consenting to our processing of your information as set forth in this Privacy Policy now and as amended by us.
Contact us
If you have any questions regarding privacy while using the Application, or have questions about our practices, please contact us via email at cpc-jhr[at]nic[dot]in
