RBI/2014-15/194
UBD.BPD (PCB) Cir. No. 9/14.01.062/2014-15

August 27, 2014

The Chief Executive Officer
All Primary (Urban) Co-operative Banks

Madam / Dear Sir,

Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) /1989(2011) Committee’s Al-Qaida Sanctions List - Primary (Urban) Co-operative Banks (UCBs)

Please refer to our circular UBD.BPD.(PCB). Cir. No. 43/14.01.062/2013-14 dated December 6, 2013 on the captioned subject releasing 24th to 30th update of 2013 regarding amendments made in the “Al-Qaida Sanctions List”, i.e. list of individuals and entities linked to Al-Qaida.

2. Ministry of External Affairs (MEA), UNP Division have forwarded 8th and 9th update of 2014 and the 15th update of 2014 dated August 15, 2014 and a link to updated list of individuals and entities linked to Al Qaida as mentioned below:

http://www.un.org/sc/committees/1267/pdf/AQList.pdf

3. Primary (Urban) Cooperative 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. UCBs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular UBD.CO.BPD. PCB. Cir. No. 21/12.05.001/2009-10 dated November 16, 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 mentioned above.

6. 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

7. Compliance Officer/Principal Officer should acknowledge receipt of this circular to the Regional Office concerned.

Yours faithfully,

(Scenta Joy)
General Manager

Encls.: As above.