RbiSearchHeader

Press escape key to go back

Past Searches

Theme
Theme
Text Size
Text Size
S3

Notification Marquee

RBI Announcements
RBI Announcements

RbiAnnouncementWeb

RBI Announcements
RBI Announcements

Asset Publisher

79113746

Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR Committee's Sanctions List

RBI/2011-12/437
RPCD.CO.RRB.RCB.AML.No.8993/07.02.12/2011-12

   March 12, 2012

The Chairmen / CEOs of all Regional Rural Banks (RRBs)/
State and Central Co-operative Banks

Dear Sir,

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 RPCD.CO.RRB.RCB.AML.No.8566/03.05.28(A)/ 2011-12 dated February 27, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note dated March 6, 2012 forwarded by the Chairman of UN Security Council's 1267/1989 Committee (copy enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida.

2. All Regional Rural Banks / State and Central Co-operative Banks 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, banks 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. Banks are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular RPCD.CO.RRB.No.39/03.05.33(E)/2009-10 dated November 05, 2009 and RPCD.CO.RF.AML. BC. No. 34/07.40.00/ 2009-10 dated October 29, 2009 and ensure meticulous compliance to the Order issued by the Government.

4.As far as freezing of funds, financial assets or economic resources or related services held in the form of bank accounts of the designated individuals/entities are concerned, action should be taken as detailed in paragraph 6 of the circulars mentioned in paragraph 3 above.

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

6. Compliance Officer/Principal Officer should acknowledge receipt of this circular letter to our concerned Regional Office.

Yours faithfully,

(I.S.Negi)
General Manager

Encl: As above

RbiTtsCommonUtility

प्ले हो रहा है
കേൾക്കുക

Related Assets

RBI-Install-RBI-Content-Global

RbiSocialMediaUtility

റിസർവ് ബാങ്ക് ഓഫ് ഇന്ത്യ മൊബൈൽ ആപ്ലിക്കേഷൻ ഇൻസ്റ്റാൾ ചെയ്ത് ഏറ്റവും പുതിയ വാർത്തകളിലേക്ക് വേഗത്തിലുള്ള ആക്സസ് നേടുക!

Scan Your QR code to Install our app

RbiWasItHelpfulUtility

ഈ പേജ് സഹായകരമായിരുന്നോ?