List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation - ଆରବିଆଇ - Reserve Bank of India
List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation
RBI/2011-12/522 May 11, 2011 All Payment System Operators Authorised under the PSS Act, 2007 Dear Sir List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) Please refer to our circular DPSS.CO.AD.No. 2390/02.27.005/2010-11 dated April 19, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy of note dated April 28, 2011 forwarded by the Chairman of UN Security Council's 1267 Committee regarding changes made in the Consolidated List of Individuals and entities linked to Al-Qaida and Taliban. 2. All the payment system operators (PSOs) are required to update the consolidated list of individuals/entities as circulated by Reserve Bank and before opening any new account/registering or offering service to new customer, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, PSOs 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. All the PSOs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to the Reserve Bank 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. The said circular is available on our website www.rbi.org.in . 5. The complete details of the said consolidated list are available on the UN website: 6. Nodal Officer/Principal Officer should acknowledge receipt of this circular letter. Yours faithfully, (K. Sivaraman) |