RBI/2014-15/541
DNBR(PD).CC.No.026/03.10.42/2014-15

April 06, 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.023/03.10.42/2014-15 dated March 17, 2015 on the captioned subject releasing 4th update dated February 11, 2015 and February 19, 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 5th update dated March 13, 2015 regarding addition of four entries to the sanction list (copy enclosed) which is available at:
http://www.un.org/press/en/2015/sc11816.doc.htm

A link to updated list of individuals and entities linked to Al Qaida is as mentioned below:
http://www.un.org/sc/committees/1267/1267.pdf

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:
http://www.un.org/sc/committees/1267/pressreleases.shtml

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager