RBI/2014-15/549
DCBR.BPD (PCB/RCB) Cir. No.26 /14.01.062/2014-15

April 10, 2015

The Chief Executive Officer
All Primary (Urban) Co-operative Banks /
State and Central Co-operative Banks (StCBs / CCBs)

Madam / Dear Sir,

Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1988 (2011)Taliban Sanction List- Primary (Urban) Co-operative Banks (UCBs)/State and Central Co-operative Banks

Please refer to our circular UBD.BPD.(PCB).CIR.No.6/14.01.062/2013-14 dated January 7, 2015 regarding UNSCR "1988 Sanctions List", i.e. list of Individuals and entities linked to Taliban.

2. Ministry of External Affairs (MEA), UNP Division has now forwarded the 1st update of 2015 dated March 27, 2015 regarding addition of the entries to the Committee's List (1988 list-Taliban Sanctions). Links to the press releases is given below: http://www.un.org/press/en/2015/sc11843.doc.htm

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 is available at http://www.un.org/sc/committees/1988/1988.pdf.

3. Primary (Urban) Cooperative Banks/ State Co-operative Banks/ Central Co-operative Banks are required to update the list of individuals/entities as circulated by Reserve Bank of India and before opening any new account, it should be ensured that the name 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. Banks are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to our circulars UBD.CO.BPD. PCB. Cir. No. 21/12.05.001/2009-10 dated November 16, 2009 and RPCD.CO.RF.AML.BC.No.34/07.40.00/2009-10 dated October 29, 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 is concerned, action should be taken as detailed in paragraph 7 of the circular dated November 16, 2009 in respect of UCBs and paragraph 4 of the circular dated October 29, 2009 in respect of StCBs and CCBs.

Yours faithfully,

(Scenta Joy)
General Manager