RBI/2011-12/459
DNBS (PD).CC. No 261 /03.10.42 /2011-12

March  20, 2012

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir,

Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al Qaida Sanctions List

Please refer to DNBS(PD).CC. No 260/03.10.42/2011-12 dated March 15, 2012. The Chairman of UN Security Council's 1267/ 1989 Committee has issued notes on October 5, 2011, October 17, 2011, November 30, 2011, December 13, 2011, December 28, 2011 and December 30, 2011 (copies enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida, as detailed below:

1. Note dated October 5, 2011 (Annex I)
2. Note dated October 17, 2011 (Annex II)
3. Note dated November 30, 2011 (Annex III)
4. Note dated December 13, 2011 (Annex IV)
5. Note dated December 28, 2011 (Annex V)
6. Note dated December 30, 2011 (Annex VI)

2. All NBFCs 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, NBFCs 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.

3. The complete details of the said list are available on the UN website:
    http://www.un.org/sc/committees/1267/aq_sanctions_list.shtml

Yours faithfully,

(Dr Tuli Roy)
Deputy General Manager

Encl: as above