RBI/2015-16/136
DBR.AML.No.1223/14.06.001/2015-16 July 22, 2015 The Chairpersons/ CEOs of all Scheduled Commercial Banks/ Regional Rural Banks/ Local Area Banks/ All India Financial Institutions/ all NBFCs/ All Primary (Urban) Co-operative Banks /State and Central Co-operative Banks (StCBs / CCBs) /All Payment System Providers/ System Participants and Prepaid Payment Instrument Issuers/ All authorised persons including those who are agents of Money Transfer Service Scheme Dear Sir/ Madam, Implementation of Section 51-A of Unlawful Activities Prevention Act (UAPA), 1967-17th and 18th Update of Al-Qaida Sanctions List Please refer to our circular DBR.AML.No.1064/14.06.001/2015-16 dated July 17, 2015 on the captioned subject releasing the 16th update dated July 10, 2015 regarding UNSCR 1267(1999)/ 1989(2011) Committee's Al Qaida Sanctions List. 2. Ministry of External Affairs (MEA), UNP Division has forwarded 17th update dated July 20, 2015 regarding amendment to one entry of the sanction list and 18th update dated July 20, 2015 regarding deletion of one entry of the sanction list (copies enclosed). Press release pertaining to the 17th update of July 20, 2015 is available at: http://www.un.org/press/en/2015/sc11976.doc.htm and press release pertaining to 18th update dated July 20, 2015 is available at http://www.un.org/press/en/2015/sc11977.doc.htm A link to updated list of individuals and entities linked to Al Qaida is available at: http://www.un.org/sc/committees/1267/1267.pdf 3. Regulated Entities (REs) 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. REs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circular DBOD.AML.BC.No.44/14.01.001/2009-10 dated September 17, 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 6 of the circular dated September 17, 2009, mentioned above. Yours faithfully, (Thomas Mathew)
General Manager Encl.: as above |