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Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List-Primary (Urban) Co-operative Banks(UCBs)

RBI/2014-15/256
UBD.BPD.PCB.Cir.No.19/14.01.062/2014-15

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 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List-
Primary (Urban) Co-operative Banks(UCBs)

Please refer to our circular UBD.BPD. PCB.Cir.No.17/14.01.062/2014-15 dated September 17, 2014 on the captioned subject releasing 16th update dated September 9, 2014 regarding UNSCR 1267(1999) / 1989(2011) Committee's Al Qaida Sanctions List.

2. Ministry of External Affairs (MEA), UNP Division has forwarded two updates, one regarding addition of name of fourteen individuals and two entities to the sanction list and another regarding amendment to the entry in the sanction list. Both the updates have been termed as 18th update of 2014 dated September 23, 2014 (copies enclosed). Press releases pertaining to 18th update dated September 23, 2014 are available at :

http://www.un.org/News/Press/docs/2014/sc11576.doc.htm and
http://www.un.org/News/Press/docs/2014/sc11575.doc.htm

A link to updated list of individuals and entities linked to Al Qaida is available at :
http://www.un.org/sc/committees/1267/pdf/AQList.pdf

3. UCBs 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.

6. 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

Yours faithfully,

(Scenta Joy)
General Manager


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