RBI/2026-27/301
DoR.AML.REC.253/14.06.001/2026-27 October 27, 2026 The Chairpersons/ CEOs of the Commercial Banks,
Small Finance Banks, Payment Banks, Urban Co-operative Banks,
Rural Co-operative Banks, Regional Rural Banks, Local Area Banks,
Non-Banking Financial Companies, Asset Reconstruction Companies,
All India Financial Institutions Madam/Dear Sir Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Removal of 03 Entries Please refer to Chapter IX on “Requirements/obligations under International Agreements - Communications from International Agencies” of the Reserve Bank of India - Know Your Customer, Directions, 2025 dated November 28, 2025 (amended time to time) (“Directions”), as applicable, as per which, regulated entity shall ensure that in terms of section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, it does not have any account in the name of individuals / entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC). 2. In this connection, Ministry of External Affairs (MEA), Government of India has informed about the UNSC press release SC/16488, dated October 26, 2026 wherein the Security Council pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al‑Qaida and associated individuals, groups, undertakings and entities removed the entries below from the ISIL (Da’esh) and Al-Qaida Sanctions List. The entries were deleted after the Committee concluded its consideration of the delisting request for these names submitted by the designating State in accordance with paragraph 75 of resolution 2734 (2024). Therefore, the assets freeze, travel ban and arms embargo set out in paragraph 1 of Security Council resolution 2734 (2024) and adopted under Chapter VII of the Charter of the United Nations, no longer apply to the names set out below: A. Individuals QDi.338 Name: 1: SHAFI 2: SULTAN 3: MOHAMMED SULTAN 4: AL-AJMI Name (original script): شافي سلطان محمد سلطان العجمي Title: Doctor Designation: na DOB: 1 Jan. 1973 POB: Warah, Kuwait Good quality a.k.a.: a) Shafi al-Ajmi b) Sheikh Shafi al-Ajmi c) SHAFI S. M. S. ALAJMI Low quality a.k.a.: Shaykh Abu-Sultan Nationality: Kuwait Passport no: a) Kuwait number 03111298 b) Kuwait number 003111298, issued on 16 Sep. 2010, issued in Kuwait, expires 15 Sep. 2020 (in the name of Shafi S M S Alajmi, Arabic script شافي سلطان محمد سلطان العجمي ) c) 0216155930 National identification no: Kuwait 273010101204 Address: Area 3, Street 327, Building 41, Al-Uqaylah, Kuwait Listed on: 23 Sep. 2014 ( amended on 24 Nov. 2020, 22 Aug. 2025, 13 Aug. 2026 ) Review concluded on: 24 Nov. 2020, 7 Nov. 2024 Other information: Fundraiser for Al-Nusrah Front for the People of the Levant (formerly listed). In November 2023, he was released from prison in Kuwait as part of the Special Amiri Decree Pardon No. 225/2023. Photo available for inclusion in the INTERPOL-UN Security Council Special Notice. INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2014-58611 QDi.399 Name: 1: BASSAM 2: AHMAD 3: AL-HASRI 4: na Name (original script): بسام أحمد الحصري Title: na Designation: na DOB: a) 1 Jan. 1969 b) Approximately 1971 POB: a) Qalamun, Damascus Province, Syrian Arab Republic b) Ghutah, Damascus Province, Syrian Arab Republic c) Tadamon, Rif Dimashq, Syrian Arab Republic Good quality a.k.a.: Bassam Ahmad Husari Low quality a.k.a.: a) Abu Ahmad Akhlaq b) Abu Ahmad al-Shami Nationality: a) Syrian Arab Republic b) State of Palestine Passport no: na National identification no: na Address: Syrian Arab Republic (Southern. Location as of July 2016) Listed on: 22 Feb. 2017 ( amended on 8 Nov. 2022 ) Review concluded on: 8 Nov. 2022 Other information: Leader of Al-Nusrah Front for the People of the Levant (formerly listed) for southern Syrian Arab Republic since July 2016 INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2017-11467 QDi.400 Name: 1: IYAD 2: NAZMI 3: SALIH 4: KHALIL
Name (original script): إياد نظمي صالح خليل Title: na Designation: na DOB: 1974 POB: Syrian Arab Republic Good quality a.k.a.: a) Ayyad Nazmi Salih Khalil b) Eyad Nazmi Saleh Khalil Low quality a.k.a.: a) Iyad al-Toubasi b) Iyad al-Tubasi c) Abu al-Darda' d) Abu-Julaybib al-Urduni e) Abu-Julaybib Nationality: Jordan Passport no: a) Jordan 654781 (approximately issued in 2009) b) Jordan 286062 (issued on 5 April 1999 at Zarqa, Jordan, expired on 4 April 2004) National identification no: na Address: Syrian Arab Republic (Coastal area of. Location as of April 2016) Listed on: 22 Feb. 2017 ( amended on 8 Nov. 2022 ) Review concluded on: 8 Nov. 2022 Other information: Leader of Al-Nusrah Front for the People of the Levant (formerly listed) for coastal area of Syrian Arab Republic since March 2016 INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2017-11471 3. Press release dated October 26, 2026 regarding the above can be found at https://press.un.org/en/2026/sc16488.doc.htm The names of individuals and entities removed from the ISIL (Da’esh) and Al‑Qaida Sanctions List pursuant to a decision by the Committee may be found in the “Press Releases” section on the Committee’s website. Other information about the ISIL (Da’esh) and Al-Qaida Sanctions List may also be found on the Committee’s website at the following URL: https://main.un.org/securitycouncil/en/sanctions/1267/aq_sanctions_list/procedures-for-delisting. 4. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information 5. In view of the above, regulated entities are advised to take appropriate action in terms of Chapter IX of the aforementioned Directions and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the Directions. 6. Updated lists of individuals and entities linked to ISIL (Da'esh), Al-Qaida and Taliban are available at: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list https://www.un.org/securitycouncil/sanctions/1988/materials 7. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any bank is to be forwarded electronically to Joint Secretary (CTCR), MHA for consideration. Individuals, groups, undertakings or entities seeking to be removed from the Security Council’s ISIL (Da'esh) and Al-Qaida Sanctions List can submit their request for delisting to an independent and impartial Ombudsperson who has been appointed by the United Nations Secretary-General. More details are available at the following URL: https://www.un.org/securitycouncil/ombudsperson/application 8. Regulated entities are advised to take note of the aforementioned UNSC communication and ensure meticulous compliance. Yours faithfully (R Sathish)
General Manager |