This privacy policy governs your use of the eCourts Services mobile application that is hosted at NIC’s e-Gov Mobile App Account in Google Play Store. The contents published on these Applications were provided by the concerned Ministries/Departments of Government of India or the allied Judicial Establishment under respective High Courts in various States. This information provided through these applications may not have any legal sanctity and is 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. National Informatics Centre or eCommittee will not be responsible for the accuracy and correctness of the contents available in the application.
The Applications may obtain the information you provide when you download the Application. The Application does not require any user realted personal information.
However, the Application may obtain device and use related information which you generally provide when you download the Application. When you use the Application, you generally provide (a) download or use applications from us; (c) information you provide when you contact us for help; and; (c) information you enter into our system when using the Application, such as search text and other details. The information you provided may be used for developmental and analytical purposes.
The information you provided may be used to contact you from time to time to provide you with important information and required notices.
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: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.
We will retain User provided data for as long as you use the Application and for a reasonable time thereafter. We will retain Automatically Collected information also for a reasonable period of time depending on the nature of application and thereafter may store it in aggregate. Please note that some or all of the User Provided Data may be required in order for the Application to function properly.
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.
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.
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.
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.
If you have any questions regarding privacy while using the Application, or have questions about our practices, please contact us via email at ecommittee[at]aij[dot]gov[dot]in.