RBI/2004-05/302 UBD.PCB.
Cir30/09.161.00/2004-05
December 15, 2004 The Chief Executive
Officer of All Primary (Urban) Co-operative
Banks Dear Sir/Madam,
Know Your Customer' (KYC) Guidelines
– Anti Money Laundering Standards-UCBs Please
refer to our circular UBD.No.DS.PCB.Cir 17/13.01.00/2002-03 dated September 18,
2002 on the guidelines on 'Know Your Customer' norms. Banks were advised to follow
certain customer identification procedure for opening of accounts and monitoring
transactions of a suspicious nature for the purpose of reporting it to appropriate
authority. These ‘Know Your Customer’ guidelines have been revisited in the context
of the Recommendations made by the Financial Action Task Force (FATF) on Anti
Money Laundering (AML) standards and on Combating Financing of Terrorism (CFT).
These standards have become the international benchmark for framing Anti Money
Laundering and Combating Financing of Terrorism policies by the regulatory authorities.
Compliance with these standards both by the banks/financial institutions and the
country have become necessary for international financial relationships. Detailed
guidelines based on the recommendations of the Financial Action Task Force and
the paper issued on Customer Due Diligence(CDD) for banks by the Basel Committee
on Banking Supervision, with indicative suggestions wherever considered necessary
are enclosed. Banks are advised to ensure that a proper policy framework on ‘Know
Your Customer’ and Anti-Money Laundering measures is formulated and put in place
with the approval of the Board within three months of the date of this circular.
It may also be ensured that banks are fully compliant with the provisions of
this circular before December 31, 2005. 2.
While preparing operational guidelines banks may keep in mind the instructions
issued in terms of our circular UBD.BPD.PCB..Cir
48/09.161.00/2003-04 dated May 29, 2004 wherein banks were advised to treat
the information collected from the customer for the purpose of opening of account
as confidential and not divulge any details thereof for cross selling or any other
purposes. Banks may, therefore, ensure that information sought from the customer
is relevant to the perceived risk, is not intrusive, and is in conformity with
the guidelines issued in this regard. Any other information from the customer
should be sought separately with his /her consent and after opening the account.
3. Banks should continue to ensure
that any remittance of funds by way of demand draft, mail/ telegraphic transfer
or any other mode and issue of travelers’ cheques for value of Rupees fifty thousand
and above is effected by debit to the customer’s account or against cheques and
not against cash payment. 4.
Banks should ensure that the provisions of Foreign Contribution and Regulation
Act, 1976 wherever applicable are adhered to strictly. 5.
These guidelines are issued under Section 35A of the Banking Regulation Act, 1949(AACS)
and any contravention of or non-compliance with the same may attract penalties
under the relevant provisions of the Act. 6.
Once the policy framework is ready and implemented by a bank, the instructions
issued vide this circular will supersede all instructions issued on ‘Know Your
Customer’ and Anti-Money Laundering measures till date.
Yours faithfully,
(N.S.Vishwanathan)
Chief General Manager
Guidelines on ‘Know Your Customer’
norms And Anti-Money Laundering Measures
‘Know Your Customer’ Standards The
objective of KYC guidelines is to prevent banks from being used, intentionally
or unintentionally, by criminal elements for money laundering activities. KYC
procedures also enable banks to know/understand their customers and their financial
dealings better which in turn help them manage their risks prudently. Banks should
frame their KYC policies incorporating the following four key elements:
- Customer Acceptance Policy;
- Customer Identification Procedures;
- Monitoring of Transactions; and
- Risk management.
(b)
For the purpose of KYC policy, a ‘Customer’ may be defined as :
- a person or entity that maintains
an account and/or has a business relationship with the bank;
- one on whose behalf the account is maintained
(i.e. the beneficial owner);
- beneficiaries
of transactions conducted by professional intermediaries, such as Stock Brokers,
Chartered Accountants, Solicitors etc. as permitted under the law, and
- any person or entity connected with a financial
transaction which can pose significant reputational or other risks to the bank,
say, a wire transfer or issue of a high value demand draft as a single transaction.
2. Customer
Acceptance Policy ( CAP ) Banks
should develop a clear Customer Acceptance Policy laying down explicit criteria
for acceptance of customers. The Customer Acceptance Policy must ensure that explicit
guidelines are in place on the following aspects of customer relationship in the
bank. - No
account is opened in anonymous or fictitious/ benami name(s);
- Parameters of risk perception are clearly defined
in terms of the nature of business activity, location of customer and his clients,
mode of payments, volume of turnover, social and financial status etc. to enable
categorization of customers into low, medium and high risk (banks may choose any
suitable nomenclature viz. level I, level II and level III ); customers requiring
very high level of monitoring, e.g. Politically Exposed Persons (PEPs – as explained
in Annex I) may, if considered necessary, be categorized even
higher;
- Documentation
requirements and other information to be collected in respect of different categories
of customers depending on perceived risk and keeping in mind the requirements
of PML Act, 2002 and guidelines issued by Reserve Bank from time to time;
- Not to open an account or close an existing account
where the bank is unable to apply appropriate customer due diligence measures
i.e. bank is unable to verify the identity and /or obtain documents required as
per the risk categorization due to non cooperation of the customer or non reliability
of the data/information furnished to the bank. It may, however, be necessary to
have suitable built in safeguards to avoid harassment of the customer. For example,
decision to close an account may be taken at a reasonably high level after giving
due notice to the customer explaining the reasons for such a decision;
- Circumstances, in which a customer is permitted
to act on behalf of another person/entity, should be clearly spelt out in conformity
with the established law and practice of banking as there could be occasions when
an account is operated by a mandate holder or where an account may be opened by
an intermediary in the fiduciary capacity and
- Necessary checks before opening a new account
so as to ensure that the identity of the customer does not match with any person
with known criminal background or with banned entities such as individual terrorists
or terrorist organizations etc.
Banks
may prepare a profile for each new customer based on risk categorization The customer
profile may contain information relating to customer’s identity, social/financial
status, nature of business activity, information about his clients’ business and
their location etc. The nature and extent of due diligence will depend on the
risk perceived by the bank. However, while preparing customer profile banks should
take care to seek only such information from the customer, which is relevant to
the risk category and is not intrusive. The customer profile will be a confidential
document and details contained therein shall not be divulged for cross selling
or any other purposes. For
the purpose of risk categorization, individuals (other than High Net Worth) and
entities whose identities and sources of wealth can be easily identified and transactions
in whose accounts by and large conform to the known profile, may be categorized
as low risk. Illustrative examples of low risk customers could be salaried employees
whose salary structures are well defined, people belonging to lower economic strata
of the society whose accounts show small balances and low turnover, Government
departments & Government owned companies, regulators and statutory bodies etc.
In such cases, the policy may require that only the basic requirements of verifying
the identity and location of the customer are to be met. Customers that are likely
to pose a higher than average risk to the bank may be categorized as medium or
high risk depending on customer's background, nature and location of activity,
country of origin, sources of funds and his client profile etc. Banks may apply
enhanced due diligence measures based on the risk assessment, thereby requiring
intensive ‘due diligence’ for higher risk customers, especially those for whom
the sources of funds are not clear. Examples of customers requiring higher due
diligence may include (a) non-resident customers, (b) high net worth individuals,
(c) trusts, charities, NGOs and organizations receiving donations, (d) companies
having close family shareholding or beneficial ownership, (e) firms with ‘sleeping
partners’, (f) politically exposed persons (PEPs) of foreign origin, (g) non-face
to face customers, and (h) those with dubious reputation as per public information
available, etc. It is
important to bear in mind that the adoption of customer acceptance policy and
its implementation should not become too restrictive and must not result in denial
of banking services to general public, especially to those, who are financially
or socially disadvantaged. 3.
Customer Identification Procedure ( CIP )
The policy approved by the Board
of banks should clearly spell out the Customer Identification Procedure to be
carried out at different stages i.e. while establishing a banking relationship;
carrying out a financial transaction or when the bank has a doubt about the authenticity/veracity
or the adequacy of the previously obtained customer identification data. Customer
identification means identifying the customer and verifying his/ her identity
by using reliable, independent source documents, data or information. Banks need
to obtain sufficient information necessary to establish, to their satisfaction,
the identity of each new customer, whether regular or occasional, and the purpose
of the intended nature of banking relationship. Being satisfied means that the
bank must be able to satisfy the competent authorities that due diligence was
observed based on the risk profile of the customer in compliance with the extant
guidelines in place. Such risk based approach is considered necessary to avoid
disproportionate cost to banks and a burdensome regime for the customers. Besides
risk perception, the nature of information/documents required would also depend
on the type of customer (individual, corporate etc.). For customers that are natural
persons, the banks should obtain sufficient identification data to verify the
identity of the customer, his address/location, and also his recent photograph.
For customers that are legal persons or entities, the bank should (i) verify the
legal status of the legal person/ entity through proper and relevant documents
(ii) verify that any person purporting to act on behalf of the legal person/entity
is so authorized and identify and verify the identity of that person, (iii) understand
the ownership and control structure of the customer and determine who are the
natural persons who ultimately control the legal person. Customer identification
requirements in respect of a few typical cases, especially, legal persons requiring
an extra element of caution are given in Annex-I for guidance of banks. Banks
may, however, frame their own internal guidelines based on their experience of
dealing with such persons/entities, normal bankers’ prudence and the legal requirements
as per established practices If the bank decides to accept such accounts in terms
of the Customer Acceptance Policy, the bank should take reasonable measures to
identify the beneficial owner(s) and verify his/her/their identity in a manner
so that it is satisfied that it knows who the beneficial owner(s) is/are. An indicative
list of the nature and type of documents/information that may be relied upon for
customer identification is given in the Annex-II.
4. Monitoring
of Transactions Ongoing
monitoring is an essential element of effective KYC procedures. Banks can effectively
control and reduce their risk only if they have an understanding of the normal
and reasonable activity of the customer so that they have the means of identifying
transactions that fall outside the regular pattern of activity. However, the extent
of monitoring will depend on the risk sensitivity of the account. Banks should
pay special attention to all complex, unusually large transactions and all unusual
patterns which have no apparent economic or visible lawful purpose. The bank may
prescribe threshold limits for a particular category of accounts and pay particular
attention to the transactions which exceed these limits. Transactions that involve
large amounts of cash inconsistent with the normal and expected activity of the
customer should particularly attract the attention of the bank. Very high account
turnover inconsistent with the size of the balance maintained may indicate that
funds are being ‘washed’ through the account. High-risk accounts have to be subjected
to intensified monitoring. Every bank should set key indicators for such accounts,
taking note of the background of the customer, such as the country of origin,
sources of funds, the type of transactions involved and other risk factors. Banks
should put in place a system of periodical review of risk categorization of accounts
and the need for applying enhanced due diligence measures. Banks should ensure
that a record of transactions in the accounts is preserved and maintained as required
in terms of section 12 of the PML Act, 2002. It may also be ensured that transactions
of suspicious nature and/ or any other type of transaction notified under section
12 of the PML Act, 2002, is reported to the appropriate law enforcement authority.
Banks should ensure
that its branches continue to maintain proper record of all cash transactions
( deposits and withdrawals) of Rs.5 lakh and above. The internal monitoring
system should have an inbuilt procedure for reporting of such transactions and
those of suspicious nature to controlling/ head office on a fortnightly basis.
5.
Risk Management The
Board of Directors of the bank should ensure that an effective KYC programme is
put in place by establishing appropriate procedures and ensuring their effective
implementation. It should cover proper management oversight, systems and controls,
segregation of duties, training and other related matters. Responsibility should
be explicitly allocated within the bank for ensuring that the bank’s policies
and procedures are implemented effectively. Banks may, in consultation with their
boards, devise procedures for creating Risk Profiles of their existing and new
customers and apply various Anti Money Laundering measures keeping in view the
risks involved in a transaction, account or banking/business relationship. Banks’
internal audit and compliance functions have an important role in evaluating and
ensuring adherence to the KYC policies and procedures. As a general rule, the
compliance function should provide an independent evaluation of the bank’s own
policies and procedures, including legal and regulatory requirements. Banks should
ensure that their audit machinery is staffed adequately with individuals who are
well-versed in such policies and procedures. Concurrent/ Internal Auditors should
specifically check and verify the application of KYC procedures at the branches
and comment on the lapses observed in this regard. The compliance in this regard
may be put up before the Audit Committee of the Board on quarterly intervals.
Banks must have an ongoing
employee-training programme so that the members of the staff are adequately trained
in KYC procedures. Training requirements should have different focuses for frontline
staff, compliance staff and staff dealing with new customers. It is crucial that
all those concerned fully understand the rationale behind the KYC policies and
implement them consistently. 6.
Customer Education Implementation
of KYC procedures requires banks to demand certain information from customers
which may be of personal nature or which has hitherto never been called for. This
can sometimes lead to a lot of questioning by the customer as to the motive and
purpose of collecting such information. There is, therefore, a need for banks
to prepare specific literature/ pamphlets etc. so as to educate the customer of
the objectives of the KYC programme. The front desk staff needs to be specially
trained to handle such situations while dealing with customers.
7.
Introduction of New Technologies – Credit
cards/debit cards/smart cards/gift cards
Banks should pay special attention
to any money laundering threats that may arise from new or developing technologies
including internet banking that might favour anonymity, and take measures, if
needed, to prevent their use in money laundering schemes. Many
banks are engaged in the business of issuing a variety of Electronic Cards that
are used by customers for buying goods and services, drawing cash from ATMs, and
can be used for electronic transfer of funds. Further, marketing of these cards
is generally done through the services of agents. Banks should ensure that appropriate
KYC procedures are duly applied before issuing the cards to the customers. It
is also desirable that agents are also subjected to KYC measures.
8. KYC for the Existing Accounts
Banks were advised vide our circular
UBD.BPD.PCB.No..41/09.161.00/03-04
dated March 26, 2004 to apply the KYC norms advised vide our circular UBD.No.DS..PCB.Cir
17/13.01.00/2002-03 dated September 18, 2002 to all the existing customers in
a time bound manner. (ii)
While the revised guidelines will apply to all new customers, banks should apply
the same to the existing customers on the basis of materiality and risk. However,
transactions in existing accounts should be continuously monitored and any unusual
pattern in the operation of the account should trigger a review of the CDD measures.
Banks may consider applying monetary limits to such accounts based on the nature
and type of the account. It may, however, be ensured that all the existing accounts
of companies, firms, trusts, charities, religious organizations and other institutions
are subjected to minimum KYC standards which would establish the identity of the
natural/legal person and those of the ‘beneficial owners’. Banks may also ensure
that term/ recurring deposit accounts or accounts of similar nature are treated
as new accounts at the time of renewal and subjected to revised KYC procedures.
Where the bank is unable
to apply appropriate KYC measures due to non-furnishing of information and /or
non-cooperation by the customer, the bank may consider closing the account or
terminating the banking/business relationship after issuing due notice to the
customer explaining the reasons for taking such a decision. Such decisions need
to be taken at a reasonably senior level. 9.
Appointment of Principal Officer Banks
may appoint a senior management officer to be designated as Principal Officer.
Principal Officer shall be located at the head/corporate office of the bank and
shall be responsible for monitoring and reporting of all transactions and sharing
of information as required under the law. He will maintain close liaison with
enforcement agencies, banks and any other institution which are involved in the
fight against money laundering and combating financing of terrorism.
Annex-I Customer
Identification Requirements – Indicative Guidelines Trust/Nominee
or Fiduciary Accounts There
exists the possibility that trust/nominee or fiduciary accounts can be used to
circumvent the customer identification procedures. Banks should determine whether
the customer is acting on behalf of another person as trustee/nominee or any other
intermediary. If so, banks may insist on receipt of satisfactory evidence of the
identity of the intermediaries and of the persons on whose behalf they are acting,
as also obtain details of the nature of the trust or other arrangements in place.
While opening an account for a trust, banks should take reasonable precautions
to verify the identity of the trustees and the letters of trust (including any
person settling assets into the trust), grantors, protectors, beneficiaries and
signatories. Beneficiaries should be identified when they are defined. In the
case of a ‘foundation’, steps should be taken to verify the founder managers/
directors and the beneficiaries, if defined.
Accounts of companies and firms
Banks need
to be vigilant against business entities being used by individuals as a ‘front’
for maintaining accounts with banks. Banks should examine the control structure
of the entity, determine the source of funds and identify the natural persons
who have a controlling interest and who comprise the management. These requirements
may be moderated according to the risk perception e.g. in the case of a public
company it will not be necessary to identify all the shareholders.
Client accounts opened by professional
intermediaries When
the bank has knowledge or reason to believe that the client account opened by
a professional intermediary is on behalf of a single client, that client must
be identified. Banks may hold ‘pooled’ accounts managed by professional intermediaries
on behalf of entities like mutual funds, pension funds or other types of funds.
Banks also maintain ‘pooled’ accounts managed by lawyers/chartered accountants
or stockbrokers for funds held ‘on deposit’ or ‘in escrow’ for a range of clients.
Where funds held by the intermediaries are not co-mingled at the bank and there
are ‘sub-accounts’, each of them attributable to a beneficial owner, all the beneficial
owners must be identified. Where such funds are co-mingled at the bank, the bank
should still look through to the beneficial owners. Where the banks rely on the
‘customer due diligence’ (CDD) done by an intermediary, they should satisfy themselves
that the intermediary is regulated and supervised and has adequate systems in
place to comply with the KYC requirements. It should be understood that the ultimate
responsibility for knowing the customer lies with the bank.
Accounts of Politically Exposed
Persons(PEPs) resident outside India
Politically exposed persons are
individuals who are or have been entrusted with prominent public functions in
a foreign country, e.g., Heads of States or of Governments, senior politicians,
senior government/judicial/military officers, senior executives of state-owned
corporations, important political party officials, etc. Banks should gather sufficient
information on any person/customer of this category intending to establish a relationship
and check all the information available on the person in the public domain. Banks
should verify the identify of the person and seek information about the sources
of funds before accepting the PEP as a customer. The decision to open an account
for PEP should be taken at a senior level which should be clearly spelt out in
Customer Acceptance policy. Banks should also subject such accounts to enhanced
monitoring on an ongoing basis. The above norms may also be applied to the accounts
of the family members or close relatives of PEPs.
Accounts of non-face-to-face customers
With the introduction of telephone
and electronic banking, increasingly accounts are being opened by banks for customers
without the need for the customer to visit the bank branch. In the case of non-face-to-face
customers, apart from applying the usual customer identification procedures, there
must be specific and adequate procedures to mitigate the higher risk involved.
Certification of all the documents presented may be insisted upon and, if necessary,
additional documents may be called for. In such cases, banks may also require
the first payment to be effected through the customer’s account with another bank
which, in turn, adheres to similar KYC standards. In the case of cross-border
customers, there is the additional difficulty of matching the customer with the
documentation and the bank may have to rely on third party certification/introduction.
In such cases, it must be ensured that the third party is a regulated and supervised
entity and has adequate KYC systems in place.
Correspondent Banking
Correspondent banking is the provision
of banking services by one bank (the 'correspondent bank') to another bank (the
'respondent bank'). These services may include cash/funds management, international
wire transfers, drawing arrangements for demand drafts and mail transfers, payable-through-accounts,
cheques clearing, etc. Banks should gather sufficient information to understand
fully the nature of the business of the correspondent/respondent bank. Information
on the other bank’s management, major business activities, level of AML/CFT compliance,
purpose of opening the account, identity of any third party entities that will
use the correspondent banking services, and regulatory/supervisory framework in
the correspondent’s/respondent’s country may be of special relevance. Similarly,
banks should try to ascertain from publicly available information whether the
other bank has been subject to any money laundering or terrorist financing investigation
or regulatory action. While it is desirable that such relationships should be
established only with the approval of the Board, in case the Boards of some banks
wish to delegate the power to an administrative authority, they may delegate the
power to a committee headed by the Chairman/CEO of the bank while laying down
clear parameters for approving such relationships. Proposals approved by the Committee
should invariably be put up to the Board at its next meeting for post facto approval.
The responsibilities of each bank with whom correspondent banking relationship
is established should be clearly documented. In the case of payable-through-accounts,
the correspondent bank should be satisfied that the respondent bank has verified
the identity of the customers having direct access to the accounts and is undertaking
ongoing ‘due diligence’ on them. The correspondent bank should also ensure that
the respondent bank is able to provide the relevant customer identification data
immediately on request. Banks
should refuse to enter into a correspondent relationship with a 'shell
bank' (i.e. a bank which is incorporated in a country where it has no physical
presence and is unaffiliated to any regulated financial group). Shell banks are
not permitted to operate in India. Banks should also guard against establishing
relationships with respondent foreign financial institutions that permit their
accounts to be used by shell banks. Banks should be extremely cautious while continuing
relationships with respondent banks located in countries with poor KYC standards
and countries identified as ‘non-cooperative’ in the fight against money laundering
and terrorist financing. Banks should ensure that their respondent banks have
anti money laundering policies and procedures in place and apply enhanced ‘due
diligence’ procedures for transactions carried out through the correspondent accounts.
Annex-II
Customer Identification Procedure
Features to be verified and documents that may be obtained from customers
Features
| Documents
| Accounts
of individuals - Legal
name and any other names used
- Correct permanent address
|
(i)
Passport (ii) PAN card (iii) Voter’s Identity Card (iv) Driving licence(v)
Identity card (subject to the bank’s satisfaction) (vi) Letter from a recognized
public authority or public servant verifying the identity and residence of the
customer to the satisfaction of bank (i)
Telephone bill (ii) Bank account statement (iii) Letter from any recognized public
authority(iv) Electricity bill (v) Ration card(vi)
Letter from employer (subject to satisfaction of the bank)(
any one document which provides customer information to the satisfaction of the
bank will suffice ) |
Accounts of companies
- Name of the company
- Principal
place of business
- Mailing address
of the company
- Telephone/Fax Number
| (i)
Certificate of incorporation and Memorandum & Articles of Association (ii) Resolution
of the Board of Directors to open an account and identification of those who have
authority to operate the account (iii) Power of Attorney granted to its managers,
officers or employees to transact business on its behalf (iv) Copy of PAN allotment
letter (v) Copy of the telephone bill |
Accounts of partnership firms
- Legal name
- Address
- Names
of all partners and their addresses
- Telephone
numbers of the firm and partners
|
(i) Registration certificate,
if registered(ii) Partnership deed (iii) Power
of Attorney granted to a partner or an employee of the firm to transact business
on its behalf (iv) Any officially valid document identifying the partners and
the persons holding the Power of Attorney and their addresses (v) Telephone bill
in the name of firm/partners |
Accounts of trusts &
foundations - Names
of trustees, settlers, beneficiaries and signatories
- Names
and addresses of the founder, the managers/directors and the beneficiaries
- Telephone/fax
numbers
|
(i) Certificate of registration, if registered
(ii) Power of Attorney granted to transact business on its behalf (iii) Any officially
valid document to identify the trustees, settlors, beneficiaries and those holding
Power of Attorney, founders/managers/ directors and their addresses(iv)
Resolution of the managing body of the foundation/association(v)
Telephone bill | |