RBI/2014-15/415
DNBR(PD).CC.No.013/03.10.42/2014-15

January 20, 2015

All NBFCs

Dear Sirs,

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

Please refer to our Circular DNBR(PD).CC.No 008/03.10.42/2014-15 dated December 16, 2014 on the captioned subject releasing 20th update dated November 19, 2014 and 21st update dated November 24, 2014 regarding UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida Sanctions List.

2. Ministry of External Affairs (MEA),UNP Division have forwarded press releases pertaining to 22nd update dated December 12, 2014 regarding amendment to three entities to the sanction list (copy enclosed) and 23rd update dated December 30, 2014 regarding amendment to one entry to the sanction list (copies enclosed). Press releases pertaining to 22nd update dated December 12, 2014 and 23rd update dated December 30, 2014 are available at:

http://www.un.org/press/en/2014/sc11698.doc.htm and
http://www.un.org/press/en/2014/sc11723.doc.htm.

A link to updated list of individuals and entities linked to Al Qaida is available at:

http://www.un.org/sc/committees/1267/pdf/AQList.pdf

3. 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.

4. A link of 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

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager