RBI/2014-15/244
DNBS(PD).CC. No 411/03.10.42/2014-15

September 29, 2014

All NBFCs

Dear Sirs,

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 DNBS(PD).CC. No 366/03.10.42/2013-14 dated January 10, 2014 on the captioned subject releasing 20th to 30th updates of 2013 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 8th update dated April 15, 2014, 9th update dated April 24, 2014 , 15th update dated August 15, 2014 and 16th updates dated August 26, 2014 & September 9, 2014 which are available at below links respectively:

http://www.un.org/News/Press/docs//2014/sc11355.doc.htm
http://www.un.org/News/Press/docs//2014/sc11374.doc.htm
http://www.un.org/News/Press/docs//2014/sc11521.doc.htm
http://www.un.org/News/Press/docs//2014/sc11534.doc.htm
http://www.un.org/News/Press/docs//2014/sc11554.doc.htm

A link to updated list of individuals and entities linked to Al Qaida is as mentioned below:
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