RBI/2013-14/408
RPCD.RRB.RCB.AML.No.6571/07.51.019/2013-14

December 11, 2013

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

Dear Sir/Madam,

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.3949/07.51.019/2013-14 dated September 30, 2013 on the captioned subject releasing 23rd update. We have since received from Government of India, Ministry of External Affairs, UNP Division, a PDF document containing a hard copy of the compilation of all amendments made to the 'Al-Qaida Sanctions List,' i.e. list of individuals and entities linked to Al-Qaida, in the third quarter of 2013 (July 1, 2013 to September 30, 2013), forwarded by the Chairman of UN Security Council's 1267/1989 Committee and copies of Press releases of twenty-fourth to thirtieth update notes (copy enclosed).

2. 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.

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.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.

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 dated November 05, 2009 and October 29, 2009 mentioned above.

5. 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

The names of individuals and entities removed from the List pursuant to a decision by the 1267 Committee and other information about de-listing may be found on the Committee's website at: http://www.un.org/sc/committees/1267/delisting.shtml

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

Yours faithfully,

(A.G. Ray)
General Manager

Encl: As above