RBI/2014-15/347
DNBR(PD).CC.No.007/03.10.42/2014-15

December 11, 2014

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 releasing 20th to 30th updates of 2013 and circular DNBS (PD).CC. No 412 /03.10.42/2014-15 dated October 20, 2014 releasing the 18th update dated September 23, 2014 on the captioned subject.

2. Ministry of External Affairs (MEA),UNP Division have forwarded press releases pertaining to 1st to 6th updates of 2014 as per the Annex regarding amendment to the entries in the Al Qaida sanction list, & 19th update dated October 28, 2014 regarding deletion of name of one entity to the sanction list (copies enclosed).

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 is available at:
http://www/un/org/sc/committees/1267/pdf/AQ list.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.

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager

Encl: as above

Annex