RBI/2014-15/591
DBR.AML.No.16989/14.06.001/2014-15 May 8, 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 and authorised persons who are agents of Money Transfer Service Scheme Dear Sir/ Madam, Implementation of Section 51-A of UAPA, 1967-11th Update Now Available and Re-numbering of Previous Updates Please refer to various circulars issued by the Reserve Bank on the captioned subject releasing the 8th update dated March 23, 2015, 10th update dated March 31, 2015, 11th update dated April 7, 2015 and 12th update dated April 10, 2015 regarding UNSCR 1267(1999)/ 1989(2011) Committee's Al Qaida Sanctions List. 2. Ministry of External Affairs (MEA), UNP Division has advised that updates mentioned above have been re-numbered. Accordingly, the details of the revised press releases are as follows: MEA has also forwarded the 11th update dated April 30, 2015 regarding deletion of six individuals from the sanction list (copy enclosed). Press release pertaining to the 11th update of April 30, 2015 is available at:
http://www.un.org/press/en/2015/sc11878.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, REs 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 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. 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, (Thomas Mathew)
General Manager Encl.: as above |