RBI/2014-15/290
RPCD.RRB.RCB.AML.No.4425/07.51.019/2014-15

October  31, 2014

Regional Rural Banks (RRBs) /
State and Central Co-operative Banks (StCBs/CCBs)

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

Please refer to our circular RPCD.RRB.RCB.AML.No.6571/07.51.019/2013-14 dated December 11, 2013 on the captioned subject releasing 24th to 30th updates of 2013 regarding UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List and circular RPCD.RRB.RCB.AML.No.2230/07.51.019/2014-15 dated August 26, 2014 on the captioned subject releasing 8th, 9th and 15th updates regarding UNSCR 1267(1999) /1989(2011) Committee's Al Qaida Sanctions List.

2. Ministry of External Affairs (MEA), UNP Division has now forwarded updates from 1st to 6th of 2014 as detailed in the Annex, regarding amendment to the entries in the Al Qaida Sanctions List. Links to the press releases also have been provided in the Annex.

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

A link to the updated list of individuals and entities linked to Al Qaida incorporating all the above updates was circulated vide circular dated August 26, 2014 referred to above and the same is available at
http://www.un.org/sc/committees/1267/pdf/AQList.pdf.

3. Regional Rural Banks and State / Central Cooperative Banks 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, 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 RPCD.CO.RRB.No.39/03.05.33 (E)/2009-10 dated November 05, 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 are concerned, action should be taken as detailed in paragraph 6 of the circulars mentioned in paragraph 4 above.

6. Compliance Officer/Principal Officer should acknowledge receipt of this circular to our Regional Office concerned.

Yours faithfully,

(A.G. Ray)
General Manager

Encl. as above

Annex