RBI/2013-2014/362
DBOD. AML.No. 8677/14.06.001/2013-14

November 7, 2013

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

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 DBOD. AML No. 571914.06.001/2013-14 dated September 26, 2013 on the captioned subject releasing 23rd update. We have since received from Government of India, Ministry of External Affairs, UNP Division, copy of twenty-ninth update note dated 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 (1 July - 30 September 2013), forwarded by the Chairman of UN Security Council's 1267/1989. (copy enclosed).

2. Banks/All India Financial Institutions 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 DBOD.AML.BC. No. 44/14.01.001/2009-10 dated September 17, 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 circular dated September 17, 2009, mentioned above.

5. A link of 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

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

6. Compliance Officer/Principal Officer should acknowledge receipt of this circular.

Yours faithfully,

(G.Sreekumar)
General Manager

Encl: As above