RBI/2014-15/285
UBD.BPD. PCB.Cir.No. 28/14.01.062/2014-15
October 30, 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 1988(2011) Taliban Sanctions List- Primary (Urban ) Co-operative Banks(UCBs)
Please refer to our circular UBD.BPD.(PCB).CIR.No.3/14.01.062/2013-14 dated August 1, 2013 on the captioned subject, releasing 7th update of 2013 and UBD.BPD.(PCB).CIR.No.10/14.01.062/2014-15 dated August 27, 2014 releasing 4th update of 2014 regarding UNSCR "1988 Sanctions List", i.e. list of Individuals and entities linked to Taliban.
2. Ministry of External Affairs (MEA), UNP Division has forwarded 8th and 10th update of 2013 and 1st and 2nd update of 2014 as detailed in the Annex, regarding amendment to the entries in the Taliban sanction list. Links to the press releases also has been provided in the Annex.
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/1988/pressreleases.shtml
A link to updated list of individuals and entities linked to Taliban incorporating all the above updates was circulated vide Circular dated August 27, 2014 referred above and the same is
available at http://www.un.org/sc/committees/1988/pdf/1988List.pdf
3.Primary ( Urban) 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.
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. UCBs are also advised that any request for delisting received by any bank, is to be forwarded electronically to Joint Secretary (IS-I), Ministry of Home Affairs (MHA), Government of India for consideration.
Yours faithfully,
(P K Arora)
General Manager
Annex
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