RBI/2011-12/343
RPCD.CO.RCB.AML.No.6764/07.02.12/2011-12
January 06, 2012
The Chairmen / CEOs of all State and Central Co-operative Banks
Dear Sir,
Implementation of Section 51-A of UAPA, 1967-
Updates of UNSCR 1267 (1999) and 1989 (2011) Committee's Al-Qaida
Sanctions List
Please refer to our circular RPCD.CO.RCB.AML.BC.No.52/07.02.12/2011-12 dated January 4, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes 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, as detailed below:
- Note dated October 5, 2011 (Annex I)
- Note dated October 17, 2011 (Annex II)
- Note dated November 30, 2011 (Annex III)
- Note dated December 13, 2011 (Annex IV)
- Note dated December 28, 2011 (Annex V)
- Note dated December 30, 2011 (Annex VI)
2. State and Central Co-operative Banks are required to update the consolidated 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.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 circular dated October 29, 2009, mentioned 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 circular letter to our concerned Regional Office.
Yours faithfully,
(I.S.Negi)
General Manager
Encl: As above |