RBI/2014-15/195
UBD.BPD (PCB) Cir. No.10/14.01.062/2014-15

August 27, 2014

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

Madam / Dear Sir,

Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1988(2011)
Taliban Sanctions List - Primary (Urban) Co-operative Banks (UCBs)

Please refer to our circular UBD.BPD.(PCB). Cir. No. 3/14.01.062/2013-14 dated August 1, 2013 on the captioned subject. We have since received from UNP Division, Ministry of External Affairs, Government of India copies of the press release regarding 4th and 5th update dated July 31, 2014 and August 21, 2014 (copies enclosed) respectively regarding the amendments made to 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 4th update is available at http://www.un.org/News/Press/docs//2014/sc11505.doc.htm and press release pertaining to 5th 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. Primary (Urban) Cooperative Banks are required to update the list of individuals/entities as circulated by Reserve Bank of India and before opening any new account, it should be ensured that the name 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 is concerned, action should be taken as detailed in paragraph 7 of the circular dated November 16, 2009 mentioned above.

6. Compliance Officer/Principal Officer should acknowledge receipt of this circular to the Regional Office concerned.

Yours faithfully,

(Scenta Joy)
General Manager

Encls.: As above.