RBI/2026-27/296
DoR.AML.REC.250/14.06.001/2026-27 October 19, 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: Amendment 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/16480, dated October 15, 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 enacted the amendments specified with strikethrough and underline in the entries below on its ISIL (Da’esh) and Al-Qaida Sanctions List of individuals and entities subject to 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. A. Individuals QDi.082 Name: 1: MOUNIR 2: EL MOTASSADEQ 3: na 4: na
Name (original script): منير المتصدق Title: na Designation: na DOB: 3 Apr. 1974 POB: Marrakesh, Morocco Good quality a.k.a.: Mounir el Moutassadeq Low quality a.k.a.: na Nationality: Morocco Passport no: Morocco number H 236483 National identification no: Morocco E-491591 Address: (In prison in Germany) Marrakesh, Morocco Listed on: 30 Sep. 2002 ( amended on 26 Nov. 2004, 7 Sep. 2007, 23 Dec. 2010, 6 Dec. 2019, 15 Oct. 2026) Review concluded on: 20 May 2010, 4 Dec. 2019 Other information: Arrested on 28 Nov. 2001 and found guilty in Germany of being an accessory to murder and of membership in a terrorist organization and sentenced to 15 years of imprisonment on 8 Jan. 2007. Deported from Germany to Morocco in October 2018. Father's name is Brahim Brik. Mother’s name is Habiba Abbes. 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#2006-21965. QDi.427 Name: 1: NOOR 2: WALI 3: MEHSUD 4: na
Title: Mufti Designation: na DOB: 26 Jun. 1978 POB: Gurguray, Pakistan Good quality a.k.a.: Abu Mansoor Asim Low quality a.k.a.: na Nationality: Pakistan Passport no: na National identification no: na Address: Lamman, District Barmal, Paktika Province, Afghanistan (as of 26 Nov. 2022) Listed on: 16 Jul. 2020 (amended on 30 Oct. 2023, 19 Dec. 2023, 15 Oct. 2026) Review concluded on: 30 Oct. 2023, 31 Dec. 2025 Other information: Leader of Tehrik-e Taliban Pakistan (TTP) (QDe.132) following the death of former TTP leader Maulana Fazlullah (QDi.352). 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. B. Entities QDe.132 Name: TEHRIK-E TALIBAN PAKISTAN (TTP)
Name (original script): تحریک طالبان پاکستان
A.k.a.: a) Tehrik-I-Taliban Pakistan b) Tehrik-e-Taliban c) Pakistani Taliban d) Tehreek-e-Taliban F.k.a.: na Address: na Listed on: 29 Jul. 2011 (amended on 15 Jun. 2015, 24 Nov. 2020, 15 Oct. 2026) Review concluded on: 24 Nov. 2020, 7 Nov. 2024 Other information: Tehrik-e Taliban is based in the tribal areas along the Afghanistan/Pakistan border. Formed in 2007, its leader is Noor Wali Mehsud (QDi.427) Maulana Fazlullah (QDi.352). INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Entities. 3. Press release dated October 15, 2026 regarding the above can be found at https://press.un.org/en/2026/sc16480.doc.htm Further, in accordance with paragraph 61 of resolution 2734 (2024), the Committee has made accessible on its website the narrative summaries of reasons for listing of the above entries at the following URL: https://main.un.org/securitycouncil/en/sanctions/1267/aq_sanctions_list/summaries 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)
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