DBOD. AML. No. 21981 /14.06.050/2008- 09

June 23, 2009

The Chairman / CEOs of all Scheduled Commercial Banks (Excluding RRBs)/
Local Area Banks / Financial Institutions

Dear Sir,

List of Terrorist Individuals/Organisations - under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organsaition

Please refer to our letter DBOD. AML.No.20818/14.06.49/2008-09 dated June 4, 2009.  We have since received from the Government of India a copy of the note dated  June 4, 2009 from the Chairman of United Nations Security Council’s Al-Qaida and Taliban Sanctions Committee regarding changes made in the committee’s Consolidated List of Individuals and entities  under UNSCR 1267 (1999) and 1822(2008) on Taliban/ Al-Qaida, as per Annex.

2. The consolidated list of individuals/entities as per UN1267 Sanction Committee may suitably be updated at your end. Utmost care should be taken by banks to ensure to cross check all account opening applications and transactions carried out in the existing accounts with the updated consolidated list and report those accounts to Reserve Bank of India & FIU-IND which bear resemblance with the individuals / entities listed therein.

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

4. Compliance Officer/Principal Officer should acknowledge receipt of this circular letter.

Yours faithfully,

(P. K. Das)
Deputy General Manager

Encl: As above