RBI/2014-15/253
RPCD.RRB.RCB.AML.No. 3571/07.51.019/2014-15

October 7, 2014

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

Madam / Dear Sir,

Implementation of Section 51-A of UAPA, 1967 -
Updates of the UNSCR 1988(2011) Taliban Sanctions List

Please refer to our circular RPCD.CO.RRB.RCB.AML.No.2790/07.51.019/2014-15 dated September 9, 2014 on the captioned subject. We have since received from Government of India, Ministry of External Affairs, UNP Division, a copy of the press release regarding 6th update, dated September 23, 2014 regarding changes made in the “1988 Sanctions List”, i.e. list of individuals and entities linked to Taliban.

2. The press releases concerning amendments to the list are available at
http://www.un.org/sc/committees/1988/pressreleases.shtml and

press release pertaining to 6th update is available at
http://www.un.org/News/Press/docs//2014/sc11573.doc.htm

The updated Taliban Sanctions List is also available

a. in PDF format at http://www.un.org/sc/committees/1988/pdf/1988List.pdf
b. in XML format at http://www.un.org/sc/committees/1988/1988List.xml
c. in HTML format at http://www.un.org/sc/committees/1988/1988List.htm

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. Banks are also advised that any request for delisting received by any bank, is to be forwarded electronically to Joint Secretary (IS-I), Ministry of Home Affairs (MHA), Government of India for consideration.

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

Yours faithfully,

(A.G. Ray)
General Manager