Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment in 6 entries (individuals) - આરબીઆઈ - Reserve Bank of India
Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment in 6 entries (individuals)
RBI/2022-2023/59 May 30, 2022 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment in 6 entries (individuals) Please refer to Section 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on May 10, 2021, in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967, they do 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) has informed about UNSC press releases SC/14913 and SC/14914, both dated 27 May 2022, regarding amendments specified with underline and strikethrough in 6 entries (individuals) {2 entries vide UNSC Press Release SC/14913 + 4 entries vide UNSC Press Release SC/14914}. 3. With reference to SC/14913, the United Nations Security Council (UNSC) Committee pursuant to Resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al-Qaida & associated individuals, groups, undertakings and entities has enacted the amendments specified with underline and strikethrough 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 2610 (2021), and adopted under Chapter VII of the Charter of the United Nations. [QDi.420 Name: 1: QDi.426 Name: 1: Amir 2: Muhammad Sa’id 3: Abdal-Rahman 4: 4. With reference to SC/14914, the United Nations Security Council (UNSC) Committee pursuant to Resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al-Qaida & associated individuals, groups, undertakings and entities has enacted the amendments specified with underline and strikethrough 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 2368 (2017), and adopted under Chapter VII of the Charter of the United Nations. [QDi.187 Name: 1: ARIS 2: SUMARSONO 3: na 4: na Title: na Designation: na DOB: 19 April 1963 POB: Gebang village, Masaran, Sragen, Central Java, Indonesia Good quality a.k.a.: a) Zulkarnan b) Zulkarnain c) Zulkarnin d) Arif Sunarso e) Zulkarnaen f) Aris Sunarso g) Ustad Daud Zulkarnaen Low quality a.k.a.: a) Murshid b) Daud c) Pak Ud d) Mbah Zul e) Zainal Arifin f) Zul g) Abdullah Abdurrahman h) Abdul i) Abdurrahman Nationality: Indonesia Passport no: na National identification no: na Address: QDi.304 Name: 1: MOCHAMMAD 2: ACHWAN 3: na 4: na Title: na Designation: na DOB: a) 4 May 1948 b) 4 May 1946 POB: Tulungagung, Indonesia Good quality a.k.a.: a) Muhammad Achwan b) Muhammad Akhwan c) Mochtar Achwan d) Mochtar Akhwan e) Mochtar Akwan Low quality a.k.a.: na Nationality: Indonesia Passport no: na National identification no: a) Indonesia National Identity Card 3573010405480001 QDi.386 Name: 1: MOUNIR 2: BEN DHAOU 3: BEN BRAHIM 4: BEN HELAL Title: na Designation: na DOB: 10 May 1983 POB: Ben Guerdane, Tunisia Good quality a.k.a.: na Low quality a.k.a.: a) Mounir Helel b) Mounir Hilel c) Abu Rahmah d) Abu Maryam al-Tunisi Nationality: Tunisia Passport no: na National identification no: QDi.395 Name: 1: MUHAMMAD 2: SHOLEH 3: IBRAHIM 4: na Title: Ustad Designation: na DOB: 1958 (Sep.) POB: Demak, Indonesia Good quality a.k.a.: a) Mohammad Sholeh Ibrahim b) Muhammad Sholeh Ibrohim c) Muhammad Soleh Ibrahim d) Sholeh Ibrahim e) Muh Sholeh Ibrahim Low quality a.k.a.: na Nationality: Indonesia Passport no: na National identification no: na a) Indonesia National Identity Card 3311092409580002 b) Indonesia National Identity Card 3311092409580003 Address: The UNSC press releases concerning amendments to the list is available at URL: https://www.un.org/securitycouncil/sanctions/1267/press-releases 5. 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 6. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information 7. As per the instructions from the Ministry of Home Affairs (MHA), any request for delisting received by any Regulated Entity (RE) 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. In view of the above, REs are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance Yours faithfully, (Santosh Kumar Panigrahy) |
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