RBI/2014-15/503
DNBR.PD.CC.No.023/03.10.042/2014-15

March 17, 2015

All NBFCs

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 DNBR(PD).CC.No 020/03.10.42/2014-15 dated February 11, 2015 on the captioned subject releasing 2nd update dated January 23, 2015 regarding UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida Sanctions List.

2. Ministry of External Affairs (MEA),UNP Division have forwarded press releases pertaining to 4th update dated February 11, 2015 and February 19, 2015 respectively regarding addition and amendment of one entry to the sanction list (copies enclosed). Press release pertaining to 4th update dated February 11 & 19, 2015 is available at:

http://www.un.org/press/en/2015/sc11774.doc.htm and
http://www.un.org/press/en/2015/sc11790.doc.htm

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