RBI/2014-15/255
UBD.BPD.PCB.Cir.No. 18/14.01.062/2014-15

October 7, 2014

The Chief Executive Officer
All Primary (Urban) Co-operative Banks

Dear Madam / Sir,

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

Please refer to our circular UBD.BPD.(PCB).Cir.No.10/14.01.062/2014-15 dated August 27, 2014 on the captioned subject. We have since received from Government of India, Ministry of External Affairs, UNP Division, copy of press release regarding 6th update, dated September 23, 2014 (copy enclosed) 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. Primary ( Urban) 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. UCBs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular UBD.CO.BPD.PCB.Cir.No.21/12.05.001/2009-10 dated November 16, 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 7 of the circular dated November 16, 2009, mentioned above. UCBs 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.

Yours faithfully,

(Scenta Joy)
General Manager