RbiSearchHeader

Press escape key to go back

Past Searches

Theme
Theme
Text Size
Text Size
S3

Notification Marquee

RBI Announcements
RBI Announcements

RbiAnnouncementWeb

RBI Announcements
RBI Announcements

Asset Publisher

55539431

List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation

RBI/2010-11/577
DPSS. CO. AD. No. 2818 /02.27.005/2010-11

June 22, 2011

All Payment System Operators Authorised under the PSS Act, 2007

Dear Sir

List of Terrorist Individuals/ Organisations under UNSCR 1267(1999)
and 1822(2008) on Taliban/Al-Qaida Organisation

Please refer to our circular DPSS.CO.AD.No. 2545 /02.27.005/2010-11 dated May 11, 2011 on the captioned subject. We have since received from Government of India (Ministry of External Affairs) a copy each of following notes forwarded by the Chairman of UN Security Council's 1267 Committee regarding changes made in the Consolidated List of Individuals and entities linked to Al-Qaida and Taliban:

  1. Note dated May 4, 2011   ( Annex I)
  2. Note dated May 11, 2011 ( Annex II)
  3. Note dated May 16, 2011 ( Annex III)
  4. Note dated May 27, 2011 ( Annex IV)

2. All the payment system operators (PSOs) are required to update the consolidated list of individuals/entities as circulated by Reserve Bank and before opening any new account/registering or offering service to new customer, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, PSOs 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. All the PSOs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to the Reserve Bank circular DBOD.AML.BC. No. 44/14.01.001/2009-10 dated September 17, 2009 and ensure meticulous compliance to the Order issued by the Government.  The said circular is available on our website www.rbi.org.in .

4. As far as freezing of funds, financial assets or economic resources or related services held in the form of bank accounts, etc. of the designated individuals/entities are concerned, action should be taken as detailed in paragraph 6 of the circular dated September 17, 2009, mentioned above.

5. The complete details of the said consolidated list are available on the UN website:
http://www.un.org/sc/committees/1267/consolist.shtml

6. Nodal Officer/Principal Officer should acknowledge receipt of this circular letter.

Yours faithfully,

(K C Anand)
Deputy General Manager

Encl: As above

RbiTtsCommonUtility

प्ले हो रहा है
వినండి

Related Assets

RBI-Install-RBI-Content-Global

RbiSocialMediaUtility

భారతీయ రిజర్వ్ బ్యాంక్ మొబైల్ అప్లికేషన్‌ను ఇన్‌స్టాల్ చేయండి మరియు తాజా వార్తలకు త్వరిత యాక్సెస్ పొందండి!

Scan Your QR code to Install our app

RbiWasItHelpfulUtility

ఈ పేజీ ఉపయోగకరంగా ఉందా?