RBI/2014-15/291
RPCD.CO.RRB.RCB.AML.No.2246 /07.51.019/2014-15

October 31, 2014

Regional Rural Banks (RRBs) /
State and Central Co-operative Banks (StCBs/CCBs)

Madam / Dear Sir,

Implementation of Section 51-A of UAPA, 1967 -
Updates of the UNSCR 1988(2011) Taliban Sanctions List

Please refer to our circular RPCD.CO.RRB.RCB.AML.No.1209/07.51.019/2013-14 dated July 30, 2013 on the captioned subject, releasing 7th update of 2013 and RPCD.CO.RRB.RCB.AML.No.2229/07.51.019/2014-15 dated August 26, 2014 releasing 4th update of 2014 regarding UNSCR “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban.

2. Ministry of External Affairs (MEA), UNP Division has forwarded 8th and 10th updates of 2013 and 1st and 2nd updates of 2014 as detailed in the Annex, regarding amendment to the entries in the Taliban sanction list. Links to the press releases also have been provided in the Annex.

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/1988/pressreleases.shtml

A link to the updated list of individuals and entities linked to Taliban incorporating all the above updates was circulated vide circular dated August 26, 2014 referred above and the same is available at http://www.un.org/sc/committees/1988/pdf/1988List.pdf

3. Regional Rural Banks and State / Central Cooperative 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.

4. Banks are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circulars 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.

5. 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 4 above.

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

Yours faithfully,

(A.G. Ray)
General Manager

Annex