Implementation of Section 51A of UAPA, 1967 - Updates of the UNSCR Committee's Al-Qaida Sanctions List

Notification Marquee

RbiAnnouncementWeb

Asset Publisher

Back

Published on March 19, 2012

LISTEN

PDF ( 132660 )

Implementation of Section 51A of UAPA, 1967 - Updates of the UNSCR Committee's Al-Qaida Sanctions List

RBI/2011-12/454
RPCD.CO RRB.RCB.AML.No.9304 /03.05.28(A)/2011-12

March 19, 2012

The Chairmen / CEOs of all State and Central Co-operative Banks and Regional Rural Banks

Dear Sir,

Implementation of Section 51-A of UAPA, 1967
Updates of the UNSCR 1267 (1999) and 1989 (2011) Committee's Al-Qaida Sanctions List

Please refer to our circular RPCD.CO.RRB.RCB.AML.NO.8993 /07.02.12 /2011-12 dated March 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copy of note dated March 12, 2012 forwarded by the Chairman of UN Security Council's 1267/1989 Committee (copy enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida.

2. State and Central Co-operative Banks and Regional Rural Banks are required to update the list of individuals/entities as circulated by the 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.

3. Banks are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular RPCD.CO.RF.AML. BC. No. 34/07.40.00/ 2009-10 dated October 29, 2009 and RPCD.CO.RRB.No.39/03.05.33 (E)/2009-10 dated November 05, 2009 and ensure meticulous compliance to the Order issued by the Government.

4. 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 3 above.

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

6. Compliance Officer/Principal Officer should acknowledge receipt of this letter to our Regional Office concerned.

Yours faithfully

(I.S.Negi)
General Manager

Encls: As above