May 2, 2013

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir/Madam,

Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) /1989 (2011) Committee's Al Qaida Sanctions List and Consolidated List

Please refer to DNBS (PD).CC.No 318/03.10.42/2012-13 dated December 28, 2012. The Chairman of UN Security Council's 1267/ 1989 Committee has issued notes dated January 15, February 5, 11, 22, 25 and March 12, 14, 18, 19, 20 and 25, 2013, (copies enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida. Further, Consolidated List of the Committee with respect to individuals, groups, undertakings and entities associated with Al-Qaida received with Note Verbale SCA/2/13(13) dated April 8, 2013 is also enclosed.

2. All 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.

3. The complete details of the said list are available on the UN website:
    http://www.un.org/sc/committees/1267/pressreleases.shtml
    http://www.un.org/sc/committees/1267/pdf/AQList.pdf

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager

Encl: as above