RBI/2025-26/60
DOR. AML.REC. 35 /14.06.001/2025-26                                                      

June 19, 2025

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: Addition of 01 Entry

Please refer to paragraph 51 of the RBI Master Direction on Know Your Customer dated February 25, 2016 as amended on June 12, 2025 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, 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), Government of India has informed about the UNSC press release SC / 16088 dated June 16, 2025 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 entry 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.436 Name:1: ABUBAKAR 2: SWALLEH

Name (original script): na

Title: na Designation: na DOB: 13 Jan. 1992 POB: Mengo, Uganda

Good quality a.k.a.: a) ABUBAKER SWALEH b) TOM KIYURIGE

Low quality a.k.a.: na Nationality: Uganda Passport no: Uganda A00195974 National identification no: Uganda CM920231090NZA Address: Luzira Prison, Luzira, Kampala, Uganda Listed on: 16 Jun.2025

Other information: Abubakar Swalleh provides financial, material, or technological support for, or financial or other services to, or in support of, ISIL (listed as Al-Qaida in Iraq (QDe.115). He acted, since 2018, as an ISIL facilitator who provides financial and logistic support including recruitment for ISIL in East and Southern Africa. Phone number: +963936016952.

Gender: Male INTERPOL-UN Security Council Special Notice weblink:
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 release dated June 16, 2025 regarding the above can be found at https://press.un.org/en/2025/sc16088.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, REs are advised to take appropriate action in terms of paragraph 51 of the MD on KYC and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the MD on KYC.

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 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

9. REs are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance.

Yours faithfully,

(Veena Srivastava)
Chief General Manager