RBI/2013-14/432
DPSS. CO. AD. No. 1502/02.27.005/2013-14

January 7, 2014

CEOs of all the Payment System Operators Authorised under the PSS Act, 2007

Dear Sir

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

Please refer to our circular DPSS. CO. AD. No.628/02.27.005/2013-14 dated September 13, 2013. We have since received from Government of India, Ministry of External Affairs, UNP Division, copy of update notes dated August 19, 2013, August 26, 2013, September 4, 2013, September 11, 2013, October 30, 2013 and a PDF containing a hard copy of the compilation of all amendments made to the List in the third quarter of 2013, forwarded by the Chairman of UN Security Council's 1267/1989. (copy enclosed). The copy of the update is available on UN website at the following URLs:

http://www.un.org/News/Press/docs//2013/sc11099.doc.htm
http://www.un.org/News/Press/docs/2013/sc11089.doc.html
http://www.un.org/News/Press/docs//2013/sc11109.doc.htm and
http://www.un.org/News/Press/docs//2013/sc11117.doc.htm

2. All the Payment System Operators (PSOs) 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, PSOs 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.

3. All the PSOs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to the Reserve Bank circular DBOD.AML.BC. No. 44/14.01.001/2009-10 dated September 17, 2009 and to ensure meticulous compliance to the Order issued by the Government. The said circular is available on our website www.rbi.org.in.

4. As far as freezing of funds, financial assets or economic resources or related services held in the form of accounts of the designated individuals/entities are concerned, action should be taken as detailed in paragraph 6 of the circular dated September 17, 2009, mentioned above.

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

6. The names of individuals and entities removed from the List pursuant to a decision by the 1267 Committee and other information about de-listing may be found on the Committee's website at: http://www.un.org/sc/committees/1267/delisting.shtml

7. Nodal Officer/Principal Officer may please acknowledge receipt of this circular.

Yours faithfully

(K C Anand)
General Manager

Encl: As above