RBI/2025-26/251
DOR.AML.REC.445/14.06.001/2025-26 March 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: Listing of 02 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 as amended on December 29, 2025 (“Directions”), in terms of 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 releases SC/16323 and SC/16324, both dated March 26, 2026 wherein the Security Council Committee pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al‑Qaida and associated individuals, groups, undertakings and entities approved the addition of the entries specified below to its ISIL (Da’esh) and Al-Qaida Sanctions List of individuals and entities subject to 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. A. Individuals QDi.437 Name: 1: SAMI 2: JASIM 3: MUHAMMAD JAATA 4: AL-JABURI
Name (original script): ﺳﺎﻣﻲ ﺟﺎﺳم ﻣﺣﻣد ﺟﻌﺎطﺔ اﻟﺟﺑوري
Title: na Designation: na DOB: 1 Jul. 1974 POB: Iraq Good quality a.k.a.: a) Mustafa Adnan al-Aziz ﻣﺻطﻔﻰ ﻋدﻧﺎن اﻟﻌزﯾز (National Identification card no. 9080002892, issued by the Syrian Arab Republic, mother’s name Dahiyah al-Mulhim, DOB: 1 Jan. 1973, POB: Albu Kamal, Syria) b) Mustafa Adnan al-Azeez (Turkish Residency Card no. 4118 issued on 15 Jan. 2019) Low quality a.k.a.: a) Sami al-Ajuz (b) Hajji Hamid Nationality: Iraq Passport no: na National identification no: na Address: Iraq Listed on: 26 Mar. 2026 Other information: Assumed multiples roles within ISIL (Da’esh) listed as Al-Qaida in Iraq (QDe.115), including overseeing ISIL’s finances, material affairs and sources of revenue. He was also a member of the so-called Delegated Committee, which is the decision-making body of ISIL (Da’esh). He also participated in several terrorist operations against security forces while ISIL was controlling territory and was involved in the smuggling of oil derivates. Mother’s name: A’ishah Hasan. Gender: Male, Physical description: eye colour: black; hair colour: black; Photo available for inclusion in the INTERPOL-UN Security Council Special Notice. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals QDi.438 Name: 1: ABD EL HAMID 2: SALIM 3: IBRAHIM BRUKAN 4: AL-KHATOUNI
Name (original script): عبد الحميد سالم إبراهيم بروكان الخاتوني
Title: na Designation: na DOB: 1 Sep. 1970 POB: Iraq Good quality a.k.a.: ABU OMAR AL SARRAF Low quality a.k.a.: na Nationality: Iraq Passport no: na National identification no: na Address: Iraq Listed on: 26 Mar. 2026 Other information: Served as a senior leader in ISIL (Da’esh) listed as Al-Qaida in Iraq (QDe.115) as its financial management officer. Mother’s name: Khadija Hattab Ismail. Gender: Male. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals 3. In accordance with paragraph 58 of resolution 2610 (2021), the Committee has made accessible on its website the narrative summaries of reasons for listing of the above entries at the following URL: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list/summaries 4. Press releases dated March 26, 2026 regarding the above can be found at https://press.un.org/en/2026/sc16323.doc.htm https://press.un.org/en/2026/sc16324.doc.htm Further, the UNSC press releases concerning amendments to the list are available at URL: https://www.un.org/securitycouncil/sanctions/1267/press-releases 5. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information 6. 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. 7. 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 8. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any regulated entity 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 9. Regulated entities are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance. Yours faithfully, (Veena Srivastava)
Chief General Manager |