RBI/ 2014-15/191
DBOD.AML.No.2868/14.06.001/2014-15

August 22, 2014

The Chairpersons / CEOs of all Scheduled Commercial Banks (Excluding RRBs)/
Local Area Banks / All India Financial Institutions

Madam/Dear Sir,

Implementation of Section 51-A of UAPA, 1967 –
Updates of the UNSCR 1988(2011) Taliban Sanctions List

Please refer to our circular DBOD.AML.No.2472/14.06.001/2014-15 dated August 14, 2014 on the captioned subject. We have since received from Government of India, Ministry of External Affairs, UNP Division, copy of press release regarding 5^th update, dated August 21, 2014 (copy enclosed) regarding changes made in the “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban.

2. The press releases concerning amendments to the list are available at http://www.un.org/sc/committees/1988/pressreleases.shtml and
press release pertaining to 5^th update is available at http://www.un.org/News/Press/docs//2014/sc11530.doc.htm

The updated Taliban Sanctions list is also available:

a. in PDF format at http://www.un.org/sc/committees/1988/pdf/1988List.pdf

b. in XML format at http://www.un.org/sc/committees/1988/1988List.xml

c. in HTML format at http://www.un.org/sc/committees/1988/1988List.htm

3. Banks/All India Financial Institutions are required to update the list of individuals/entities as circulated by Reserve Bank and before opening any new account, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, banks should scan all existing accounts to ensure that no account is held by or linked to any of the entities or individuals included in the list.

4. Banks are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular DBOD.AML.BC.No.44/14.01.001/2009-10 dated September 17, 2009 and ensure meticulous compliance to the Order issued by the Government.

5. As far as freezing of funds, financial assets or economic resources or related services held in the form of bank accounts of the designated individuals/entities are concerned, action should be taken as detailed in paragraph 6 of the circular dated September 17, 2009, mentioned above. Banks are also advised that any request for delisting received by any bank, is to be forwarded electronically to Joint Secretary (IS-I), Ministry of Home Affairs (MHA), Government of India for consideration.

6. Compliance Officer/Principal Officer should acknowledge receipt of this circular.

Yours faithfully,

(Lily Vadera)
Chief General Manager
Encl. as above