RBI/2014-15/390
DCBR.BPD (PCB/RCB) Cir.No.6/14.01.062/2014-15

January 7, 2015

The Chief Executive Officer
All Primary (Urban) Co-operative Banks /
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 Sanction List- Primary (Urban) Co-operative Banks (UCBs)/State and Central Co-operative Banks

Please refer to circulars UBD.BPD.(PCB).CIR.No.3/14.01.062/2013-14 dated August 1, 2013 and 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 UBD.BPD.(PCB).CIR.No.10/14.01.062/2014-15 dated August 27, 2014 and RPCD.CO.RRB.RCB.AML.No.2229/07.51.019/2014-15 dated August 26, 2014 releasing 4th update of 2014 and UBD.BPD.(PCB).CIR.No.28/14.01.062/2014-15 dated October 30, 2014 and RPCD.CO.RRB. RCB.AML.No.2246/07.51.019/2014-15 dated October 31, 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 9th update of 2013 dated October 18, 2013 and 3rd update of 2014 dated, May 16, 2014 regarding amendment to the entries in the Taliban sanction list. Links to the press releases is given below :
http://www.un.org/press/en/2013/sc11151.doc.htm
http://www.un.org/press/en/2014/sc11400.doc.htm

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 updated list of individuals and entities linked to Taliban incorporating all the above updates was circulated vide circular dated August 14, 2014 and the same is available at
http://www.un.org/sc/committees/1988/pdf/1988List.pdf

3. Primary (Urban) Cooperative Banks and State and Central Co-operative Banks are required to update the list of individuals/entities as circulated by Reserve Bank of India and before opening any new account, it should be ensured that the name 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 UBD.CO.BPD.PCB.Cir.No.21/12.05.001/2009-10 dated November 16, 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 is concerned, action should be taken as detailed in paragraph 7 of the circular dated November 16, 2009 in respect of UCBs and paragraph 4 of the circular dated October 29, 2009 in respect of StCBs and CCBs.

Yours faithfully,

(PK Arora)
General Manager

Encls.: As above.