RBI/2013-14/443
DNBS(PD).CC. No 366/03.10.42/2013-14

January 10, 2014

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir/Madam,

Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR 1267 (1999) /1989 (2011) Committee's Al Qaida Sanctions List and Consolidated List

Please refer to DNBS (PD).CC.No 358/03.10.42/2013-14 dated October 3, 2013. The Chairman of UN Security Council's 1267/ 1989 Committee has since issued the updated “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida. The updates from twentieth to thirtieth update are available on UN website at the following url:

http://www.un.org/News/Press/docs//2013/sc11099.doc.htm
http://www.un.org/News/Press/docs/2013/sc11089.doc.htm and
http://www.un.org/News/Press/docs//2013/sc11117.doc.htm

2. All NBFCs 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, 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 list.

3. The complete details of the said list are available on the UN website:

http://www.un.org/sc/committees/1267/pressreleases.shtml
http://www.un.org/sc/committees/1267/aq_sanctions_list.shtml
http://www.un.org/sc/committees/1267/delisting.shtml

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager