RRBs/StCBs/CCBs - Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee's Al-Qaida Sanctions List - ఆర్బిఐ - Reserve Bank of India
RRBs/StCBs/CCBs - Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee's Al-Qaida Sanctions List
RBI/2014-15/247 September 30, 2014 Regional Rural Banks / State and Central Co-operative Banks 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.3147/07.51.019/2014-15 dated September 17, 2014 on the captioned subject releasing 16th update dated September 9, 2014 regarding UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List. 2. Ministry of External Affairs (MEA), UNP Division has forwarded two updates, one regarding addition of name of fourteen individuals and two entities to the sanction list and another is regarding amendment to the entry in the sanction list. Both the updates have been termed as 18th update of 2014 dated September 23, 2014 (copies enclosed). Press releases pertaining to 18th update are available at http://www.un.org/News/Press/docs//2014/sc11576.doc.htm and A link to updated list of individuals and entities linked to Al Qaida is available at: 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. A link to the press releases in which the relevant changes to the list are announced are posted on the Committee’s website at the following URL: 7. Compliance Officer/Principal Officer should acknowledge receipt of this circular to our Regional Office concerned. Yours faithfully, (A.G. Ray) Encl. as above |
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