RBI/2011-12/447
DNBS(PD).CC. No 260 /03.10.42 /2011-12

March 15, 2012

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir,

Implementation of Section 51-A of UAPA, 1967- Splitting of UNSC 1267
Committee's list of individuals and entities linked to Al-Qaida and Taliban

Please refer to the UN Security Council's 1267 Committee’s Consolidated List of individuals and entities linked to Al-Qaida and Taliban who are subject to the assets freeze, travel ban and arms embargo as set out in relevant Security Council Resolution 1822 (2008). Pursuant to being included in the 1267 Committee’s Consolidated List these individuals and entities are subject of action under Section 51A of the Unlawful Activities (Prevention) Act, 1967.

2. The UN Security Council has adopted Resolutions 1988 (2011) and 1989 (2011) which have resulted in splitting of the Consolidated List into two separate lists, namely:

(i) “Al-Qaida Sanctions List”, which is maintained by the 1267 / 1989 Committee. This List shall include only the names of those individuals, groups, undertakings and entities associated with Al-Qaida. General information on the work of the committee is available at http://www.un.org/sc/committees/1267/information.shtml. The Updated Al-Qaida Sanctions List is available at http://www.un.org/sc/committees/1267/aq_sanctions_list.shtml

(ii) “1988 Sanctions List”, which is maintained by the 1988 Committee. This list consists of names previously included in Sections A (“Individuals associated with the Taliban”) and B (“Entities and other groups and undertakings associated with the Taliban”) of the Consolidated List. The Updated 1988 Sanctions list is available at
http://www.un.org/sc/committees/1988/list.shtml

3. It may be noted that both  “Al-Qaida Sanctions List” and “1988 Sanctions List” are to be taken into account for the purpose of implementation of Section 51A of the Unlawful Activities (Prevention) Act, 1967.

4. This information is being issued in pursuance of the instructions contained in the Ministry of Home Affairs  (Internal Security-I Division),  Government of India’s   order F. No. 17015/10/2002-IS-IV, dated 27 August 2009, regarding the Procedure for implementation of Section 51A of the Unlawful Activities (Prevention) Act, 1967.

5. NBFCs are required to update the lists 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 either list. Further, NBFCs 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 two lists.

Yours faithfully,

(Dr Tuli Roy)
Deputy General Manager