The NHRC India Mobile App has been developed by the National Human Rights Commission, India, to provide an online platform to complainants for lodging and tracking complaints related to human rights violations using their mobile devices. We respect your privacy and are committed to protecting the personal information you share with us.
When you use the NHRC India Mobile App, we may collect:
We use the collected information to:
We do not sell personal data. Data may be shared only with:
We take reasonable measures to protect data during transit and storage:
Institutions and authorized users may:
All mobile apps are meant for use by the targeted audience only. Misuse by non-targeted users should be prevented by the 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 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. When we make changes, we will update the Effective Date at the top of this page. 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 outlined in this Privacy Policy now and as amended by us time to time.
If you have any questions or requests regarding this Privacy Policy, please contact: Organization: National Human Rights Commission, India
Published by the National Human Rights Commission, India. This Privacy Policy governs the use of the NHRC India mobile application.
