RBI/2014-15/450
DNBR(PD).CC.No 016/03.10.42/2014-15

February 05, 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 DNBS (PD).CC. No 366/03.10.42/2013-14 dated January 10, 2014 on the captioned subject releasing 20th to 30th updates of 2013; Circular DNBS (PD).CC. No 411/03.10.42/2014-15 dated September 29, 2014 releasing 8th & 9th updates of 2014; Circular DNBR (PD).CC. No 007/03.10.42/2014-15 dated December 11, 2014 releasing 1st to 6th updates of 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 31st and 32nd updates of 2013 dated December 4, 2013 and December 19, 2013 respectively and 7th updates of 2014 dated April 3, 2014 regarding amendment to the entries in the Al Qaida sanction list. Press releases are available at:

http://www.un.org/press/en/2013/sc11198.doc.htm
http://www.un.org/press/en/2013/sc11226.doc.htm
http://www.un.org/press/en/2014/sc11343.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