Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida sanctions list - ଆରବିଆଇ - Reserve Bank of India
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida sanctions list
RBI/2014-15/569 April 23, 2015 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 DNBR (PD).CC.No.026/03.10.42/2014-15 dated April 6, 2015 on the captioned subject releasing 5th update dated March 13, 2015 regarding UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida Sanctions List. 2. Ministry of External Affairs (MEA), UNP Division has forwarded press release pertaining to following update which are as under: i) 6th update dated March 16, 2015 regarding deletion of four entries to the sanction list (copy enclosed). Press release pertaining to 6th update of March 16, 2015 is available at ii) 8th and 10th updates dated March 23, 2015 and March 31, 2015 respectively regarding addition and deletion of one entry from each update respectively to the sanction list (copy enclosed). Press release pertaining to 8th update of March 23, 2015 is available at http://www.un.org/press/en/2015/sc11829.doc.htm and that pertaining to 10th update of March 31, 2015 is available at http://www.un.org/press/en/2015/sc11847.doc.htm. iii) 11th update dated April 7, 2015 regarding addition of an entry to the sanction list (copy enclosed). Press release pertaining to the 11th update of April 7, 2015 is available at iv) 12th update dated April 10, 2015 regarding addition of two entries to the sanction list (copy enclosed). Press release pertaining to the 12th update of April 10, 2015 is available at A link to updated list of individuals and entities linked to Al Qaida is as mentioned below: 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. 4. 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: Yours faithfully, (Sindhu Pancholy) |