RBI/2025-26/93
DOR. AML.REC. 57/14.06.001/2025-26

October 23, 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: Amendments to 01 Entry

Please refer to paragraph 51 of the RBI Master Direction on Know Your Customer dated February 25, 2016 as amended on August 14, 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 / 16193 dated October 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 enacted the amendments specified with strikethrough and / or underline in the entry 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 1of Security Council resolution 2734 (2024) and adopted under Chapter VII of the Charter of the United Nations.

A. Individuals

QDi.317 Name: 1: AHMAD 2: HUSSAIN 3: AL-SHARAA 1: ABU MOHAMMED 2: AL-JAWLANI 3: na 4: na

Name (original script): أبو محمد الجولاني احمد حسين الشرع

Title: na Designation: na DOB: 29 Oct. 1982 Between 1976 and 1980 POB: Syrian Arab Republic Good quality a.k.a.: a) Abu Mohamed Al-Jawlani (of original script: الجولاني أبو محمد), b) Abu Muhammad al-Jawlani c) Abu Mohammed al-Julani d) Abu Mohammed al-Golani

e) Abu Muhammadal-Golani f) Abu Muhammad Aljawlani g) Muhammad al-Jawlani (formerly listed as) h) AMJAD MUZAFFAR HUSSEIN ALI AL-NAIMI born 1980 in Syrian Arab Republic (Mother’s name: Fatma Ali Majour. Address: Mosul, Souq al-Nabi Yunis) Low quality a.k.a.: a) شيخ الفاتح ، الفاتح (transliterations: Shaykh al-Fatih; Al Fatih) (Translation: The Conqueror) (Nom de guerre) b) ABU ASHRAF Nationality: Syrian Arab Republic Passport no: Syria D00000256 (issued on 1 Feb. 2025) na National identification no: na

Address: (Active in Syria as at Jun. 2013 Jan. 2025) Listed on: 24Jul. 2013 (amended on 2 Jun. 2014, 10 Dec. 2015, 1 May 2019, 8 Nov.2022, 14 Nov. 2023,16 Oct. 2025) Other information: previously listed as Abu Mohamed Al-Jawlani Description: Dark complexion. Height: 1.70 m.Since Jan. 2012, he is the Leader of Al-Nusrah Front for the People of the Levant (QDe.137), a Syria-based group listed in May 2014, and previously listed as an alias of Al-Qaida in Iraq (AQI) (QDe.115) between 30 May 2013 and 13 May 2014. Associated with Aiman Muhammed Rabi al-Zawahiri (QDi.006). Wanted by the Iraqi security forces. Father’s name: Hussein; Mother’s name: Wedad. Photo available for inclusion in the INTERPOL-UN Security Council Special Notice. Review pursuant to Security Council resolution 2253 (2015) was concluded on 21 Feb. 2019. Review pursuant to Security Council resolution 2610 (2021) was concluded on 8 November 2022. 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 release dated October 16, 2025 regarding the above can be found at
https://main.un.org/securitycouncil/en/content/sc16193

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