RBI/2012-13/196
DNBS (PD).CC. No 302 /03.10.42 /2012-13

September 7, 2012

All Non Banking Financial Companies /
Residuary Non Banking Companies

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 DNBS (PD).CC.No 296/03.10.42/2012-13 dated July 11, 2012. The Chairman of UN Security Council's 1267/ 1989 Committee has issued notes dated June 21, 2012, June 28, 2012, and July 2, 2012 (copy enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida.

2. All 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.

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

Yours faithfully,

(Chandana Dasgupta)
Deputy General Manager
Encl: as above