RBI/2014-15/284
UBD.BPD.PCB.Cir.No.27/14.01.062/2014-15

October 30, 2014

The Chief Executive Officer
All Primary (Urban) Co-operative Banks

Dear Sir / Madam,

Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List- Primary (Urban) Co-operative Banks(UCBs)

Please refer to our circular UBD.BPD.(PCB).CIR.No.43/14.01.062/2013-14 dated December 6, 2013 on the captioned subject releasing 24th to 30th updates of 2013 regarding UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List and circular UBD.BPD.(PCB).CIR.No.9/14.01.062/2014-15 dated August 27, 2014 on the captioned subject releasing 8th, 9th and 15th update of 2014 regarding UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List.

2. Ministry of External Affairs (MEA), UNP Division has now forwarded updates from 1st to 6th as detailed in the Annex, regarding amendment to the entries in the Al Qaida sanction list. Links to the press releases has also been provided in the Annex.

Press releases in which the relevant changes to the list are announced are posted on the Committee's website at the following URL : http://www.un.org/sc/committees/1267/pressreleases.shtml

A link to updated list of individuals and entities linked to Al Qaida incorporating all the above updates was circulated vide Circular dated August 27, 2014 referred above and the same is available at http://www.un.org/sc/committees/1267/pdf/AQList.pdf,

3. UCBs 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. UCBs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular UBD.CO.BPD.PCB.Cir.No.21/12.05.001/2009-10 dated November 16, 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 7 of the circular dated November 16, 2009, mentioned above.

Yours faithfully,

(P.K.Arora)
General Manager
Encl.: As above

Annex