Content on this website is contributed by the offices and divisions of the Office of the Controller General of Patents, Designs and Trade Marks (CGPDTM), Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India and published through the content management system (CMS). This policy sets out who may contribute content and how it is checked before it appears on the website.

Roles

  • Content Creator – an officer or staff member nominated by a division drafts the content (page text, document, tender, notice or news item) in the CMS and submits it for review.
  • Reviewer (Level 1) – an officer of the division concerned checks the content for accuracy, completeness, language, format and accessibility (headings, alternative text, accessible documents) and either approves it or sends it back with remarks.
  • Approver / Publisher – the Head of Office or an officer authorised by the Controller General gives the final approval, after which the content is published. The Approver may also withdraw published content.

The person who created or submitted an item cannot review or approve the same item. Every submission, approval, rejection and publication is recorded with the user name and time, and every revision of the content is kept.

Moderation

Content must be relevant to the functions of the office, accurate, in simple language, free of offensive or discriminatory language, and must not infringe copyright. Content is published in English and Hindi together wherever a Hindi version is available. Documents are published in accessible formats as far as possible (see the Accessibility Statement).

Responsibility

The Web Information Manager (WIM) nominated by the Controller General is responsible for the overall quality, currency and compliance of the website content and for this policy.