(1) This Order may be called the Implementation of the United Nations Security Council Resolutions on Libya Order, 2016.

(2) It shall come into force on the date of its publication in the Official Gazette.

(1) In this Order, unless the context otherwise requires,

(a) Resolution means the Resolution 1970 of 2011 of the Security Council of the United Nations adopted on 26 February 2011 and includes Resolutions 1970(2011), 1973(2011), 2009(2011), 2016(2011), 2017(2011), 2040(2012), 2095(2013), 2144(2014), 2146(2014), 2174(2014), 2213(2015) and 2214(2015) 2[2362 (2017)] adopted by the Security Council 3[and includes notification numbers SC/12314 (1 April 2016), SC/12586 (11 November 2016), SC/13371 (7 June 2018), SC/13497 (11 September 2018), SC/13508 (17 September 2018) and SC/13587 (16 November 2018) issued by the Securtiy Counciul pursuant to the said Resolutions;]

(b) Schedule means the Schedule annexed to this Order, drawn on the basis of the determination made by the Security Council in their said Resolutions;

(c) Committee means the Committee established by the Security Council of the United Nations in accordance with paragraph 24 of Resolution 1970 of 2011.

(2) Words and expressions used but not defined in this Order and defined in any law for the time being in force shall have the meanings respectively assigned to them in such laws.

(1) The provisions of this Order, as amended from time to time, apply to individuals and entities listed in the Annexures. The term individuals and entities also includes individuals and entities as designated by the Committee from time to time and updated and specified on their website: http://www.un.org/sc/committees/1970/1970.htm

(2) The provision of this Order as amended from time to time, also apply to designated vessels. The term designated vessels means vessels designated by the Committee from time to time and updated on their website.

The Central Government shall have all the powers to take necessary measures to:

(1) prevent the direct or indirect supply, sale or transfer to the Libyan authorities, or Libyan Arab Jamahiriya, from or through Indian territory or by Indian nationals, or using Indian flag vessels or aircraft, of arms and related material of all types, including weapons and ammunition, military vehicles and equipment, paramilitary equipment, and spare parts for the aforementioned, and technical assistance, training, financial or other assistance, related to military activities or the provision, maintenance or use of any arms and related material, including the provision of armed mercenary personnel whether or not originating in Indian territory:

Provided that it shall not apply to:

(i) Supplies of non-lethal military equipment intended solely for humanitarian or protective use, and related technical assistance or training [Reference paragraph 9(a) of resolution 1970(2011) and paragraph 9 of resolution 2095(2013)];

(ii) Protective clothing, including flak jackets and military helmets, temporarily exported to the Libyan Arab Jamahiriya by United Nations personnel, representatives of the media and humanitarian and development workers and associated personnel, for their personal use only [Reference paragraph 9(b) of resolution 1970(2011)];

(iii) Other sales or supply of arms and related material, or provision of assistance or personnel, as approved in advance by the Committee [Reference paragraph 9(c) of resolution 1970(2011)];

(iv) arms and related material of all types, including technical assistance, training, financial and other assistance, intended solely for security or disarmament assistance to the Libyan authorities [Reference paragraph 13(a) of resolution 2009(2011) and paragraph 10 of resolution 2095(2013)];

(v) small arms, light weapons and related material, temporarily exported to Libya for the sole use of United Nations personnel, representatives of the media and humanitarian and development workers and associated personnel, which were notified by the Government of India to the Committee in advance and there was no negative decision by the Committee within five working days of such a notification [Reference paragraph 13(b) of resolution 2009(2011)].

(2) Prevent the entry into or transit through the territory of India of individuals listed in the Annex to resolution 1970(2011) or designated by the Committee, provided that nothing in this paragraph shall oblige Government of India to refuse its own nationals entry into its territory:

Provided that it shall not apply:

(i) Where the Committee determines on a case-by-case basis that such travel is justified on the grounds of humanitarian need, including religious obligation [Reference paragraph 16(a) of resolution 1970(2011)];

(ii) Where entry or transit is necessary for the fulfilment of a judicial process [Reference paragraph 16(b) of resolution 1970(2011)];

(iii) Where the Committee determines on a case-by-case basis that an exemption would further the objectives of peace and national reconciliation in the Libyan Arab Jamahiriya and stability in the region [Reference paragraph 16(c) of resolution 1970(2011)];

(iv) Where the Government of India determines on a case-by-case basis that such entry or transit is required to advance peace and stability in the Libyan Arab Jamahiriya and notifies it to the Committee within forty-eight hours after making such a determination [Reference paragraph 16(d) of resolution 1970(2011)].

(3) (a) Freeze without delay all funds, other financial assets and economic resources which are located in India, which are owned or controlled, directly or indirectly, by the individuals or entities listed in annex II of resolution 1970(2011) or designated by the Committee or by individuals or entities acting on their behalf or at their direction, or by entities owned or controlled by them;

(b) Ensure that any funds, financial assets or economic resources are prevented from being made available by Indian nationals or by any individuals or entities within territory of India, to or for the benefit of the individuals or entities designated by the Committee:

Provided that it shall not apply to funds and other economic measures that have been determined by Government of India:

(i) To be necessary for basic expenses, including payment for foodstuffs, rent or mortgage, medicines and medical treatment, taxes, insurance premiums, and public utility charges or exclusively for payment of reasonable professional fees and reimbursement of incurred expenses associated with the provision of legal services or fees or service charges, in accordance with national laws, for routine holding or maintenance of frozen funds, other financial assets and economic resources, after notification to the Committee by the Government of India of its intention to authorize, where appropriate, access to such funds, other financial assets or economic resources and in the absence of a negative decision by the Committee within five working days of such notification [Reference paragraph 19(a) of resolution 1970(2011)];

(ii) To be necessary for extraordinary expenses notified and approved by the Committee [Reference paragraph 19(b) of resolution 1970(2011)];

(iii) To be the subject of a judicial, administrative or arbitral lien or judgment, in which case the funds, other financial assets and economic resources may be used to satisfy that lien or judgment provided that the lien or judgment was entered into prior to the date of the adoption of resolution 1970(2011) (26^th February, 2011) is not for the benefit of a person or entity designated and has been notified by the Government of India to the Committee [Reference paragraph 19(c) of resolution 1970(2011)].

4. Illicit export of crude oil. (a) prevent any Indian flag vessel designated by the Committee from loading, transporting or discharging crude oil from Libya aboard the vessel;

(b) prevent vessels designated by the Committee from entering Indian ports;

(c) prohibit the provision by Indian nationals or from Indian territory of bunkering services, such as provision of fuel or supplies, or other services, to vessels designated by the Committee;

(d) prevent Indian nationals and entities and individuals in Indian territory from engaging in any financial transactions with respect to crude oil from Libya aboard vessels designated by the Committee:

Provided that it shall not apply:

(i) When entry is necessary for the purpose of an inspection, in the case of emergency or in the case of return to Libya [Reference paragraph 10(b) of resolution 2146(2014)].

(ii) When provision of services under 4(4)(b) is necessary for humanitarian purposes, or in the case of return to Libya, and has been notified by Government of India to the Committee [Reference 10(c) of resolution 2146(2014)].

[See paragraph 2 (b)]

The Security Council,

Expressing grave concern at the situation in the Libyan Arab Jamahiriya and condemning the violence and use of force against civilians,

Deploring the gross and systematic violation of human rights, including the repression of peaceful demonstrators, expressing deep concern at the deaths of civilians, and rejecting unequivocally the incitement to hostility and violence against the civilian population made from the highest level of the Libyan Government,

Welcoming the condemnation by the Arab League, the African Union, and the Secretary General of the Organization of the Islamic Conference of the serious violations of human rights and international humanitarian law that are being committed in the Libyan Arab Jamahiriya,

Taking note of the letter to the President of the Security Council from the Permanent Representative of the Libyan Arab Jamahiriya dated 26 February 2011,

Welcoming the Human Rights Council resolution A/HRC/RES/S-15/1 of 25 February 2011, including the decision to urgently dispatch an independent international commission of inquiry to investigate all alleged violations of international human rights law in the Libyan Arab Jamahiriya, to establish the facts and circumstances of such violations and of the crimes perpetrated, and where possible identify those responsible,

Considering that the widespread and systematic attacks currently taking place in the Libyan Arab Jamahiriya against the civilian population may amount to crimes against humanity,

Expressing concern at the plight of refugees forced to flee the violence in the Libyan Arab Jamahiriya,

Expressing concern also at the reports of shortages of medical supplies to treat the wounded,

Recalling the Libyan authorities' responsibility to protect its population,

Underlining the need to respect the freedoms of peaceful assembly and of expression, including freedom of the media,

Stressing the need to hold to account those responsible for attacks, including by forces under their control, on civilians,

Recalling article 16 of the Rome Statute under which no investigation or prosecution may be commenced or proceeded with by the International Criminal Court for a period of 12 months after a Security Council request to that effect,

Expressing concern for the safety of foreign nationals and their rights in the Libyan Arab Jamahiriya,

Reaffirming its strong commitment to the sovereignty, independence, territorial integrity and national unity of the Libyan Arab Jamahiriya.

Mindful of its primary responsibility for the maintenance of international peace and security under the Charter of the United Nations,

Acting under Chapter VII of the Charter of the United Nations, and taking measures under its Article 41,

1. Demands an immediate end to the violence and calls for steps to fulfil the legitimate demands of the population;

2. Urges the Libyan authorities to:

(a) Act with the utmost restraint, respect human rights and international humanitarian law, and allow immediate access for international human rights monitors;

(b) Ensure the safety of all foreign nationals and their assets and facilitate the departure of those wishing to leave the country;

(c) Ensure the safe passage of humanitarian and medical supplies, and humanitarian agencies and workers, into the country; and

(d) Immediately lift restrictions on all forms of media;

3. Requests all Member States, to the extent possible, to cooperate in the evacuation of those foreign nationals wishing to leave the country; ICC referral

4. Decides to refer the situation in the Libyan Arab Jamahiriya since 15 February 2011 to the Prosecutor of the International Criminal Court;

5. Decides that the Libyan authorities shall cooperate fully with and provide any necessary assistance to the Court and the Prosecutor pursuant to this resolution and, while recognizing that States not party to the Rome Statute have no obligation under the Statute, urges all States and concerned regional and other international organizations to cooperate fully with the Court and the Prosecutor;

6. Decides that nationals, current or former officials or personnel from a State outside the Libyan Arab Jamahiriya which is not a party to the Rome Statute of the International Criminal Court shall be subject to the exclusive jurisdiction of that State for all alleged acts or omissions arising out of or related to operations in the Libyan Arab Jamahiriya established or authorized by the Council, unless such exclusive jurisdiction has been expressly waived by the State;

7. Invites the Prosecutor to address the Security Council within two months of the adoption of this resolution and every six months thereafter on actions taken pursuant to this resolution;

8. Recognizes that none of the expenses incurred in connection with the referral, including expenses related to investigations or prosecutions in connection with that referral, shall be borne by the United Nations and that such costs shall be borne by the parties to the Rome Statute and those States that wish to contribute voluntarily;

9. Decides that all Member States shall immediately take the necessary measures to prevent the direct or indirect supply, sale or transfer to the Libyan Arab Jamahiriya, from or through their territories or by their nationals, or using their flag vessels or aircraft, of arms and related materiel of all types, including weapons and ammunition, military vehicles and equipment, paramilitary equipment, and spare parts for the aforementioned, and technical assistance, training, financial or other assistance, related to military activities or the provision, maintenance or use of any arms and related materiel, including the provision of armed mercenary personnel whether or not originating in their territories, and decides further that this measure shall not apply to:

(a) Supplies of non-lethal military equipment intended solely for humanitarian or protective use, and related technical assistance or training, as approved in advance by the Committee established pursuant to paragraph 24 below;

(b) Protective clothing, including flak jackets and military helmets, temporarily exported to the Libyan Arab Jamahiriya by United Nations personnel, representatives of the media and humanitarian and development workers and associated personnel, for their personal use only; or

(c) Other sales or supply of arms and related materiel, or provision of assistance or personnel, as approved in advance by the Committee;

10. Decides that the Libyan Arab Jamahiriya shall cease the export of all arms and related materiel and that all Member States shall prohibit the procurement of such items from the Libyan Arab Jamahiriya by their nationals, or using their flagged vessels or aircraft, and whether or not originating in the territory of the Libyan Arab Jamahiriya;

11. Calls upon all States, in particular States neighbouring the Libyan Arab Jamahiriya, to inspect, in accordance with their national authorities and legislation and consistent with international law, in particular the law of the sea and relevant international civil aviation agreements, all cargo to and from the Libyan Arab Jamahiriya, in their territory, including seaports and airports, if the State concerned has information that provides reasonable grounds to believe the cargo contains items the supply, sale, transfer, or export of which is prohibited by paragraphs 9 or 10 of this resolution for the purpose of ensuring strict implementation of those provisions;

12. Decides to authorize all Member States to, and that all Member States shall, upon discovery of items prohibited by paragraph 9 or 10 of this resolution seize and dispose (such as through destruction, rendering inoperable, storage or transferring to a State other than the originating or destination States for disposal) items the supply, sale, transfer or export of which is prohibited by paragraphs 9 or 10 of this resolution and decides further that all Member States shall cooperate in such efforts;

13. Requires any Member State when it undertakes an inspection pursuant to paragraph 11 above, to submit promptly an initial written report to the Committee containing, in particular, explanation of the grounds for the inspections, the results of such inspections, and whether or not cooperation was provided, and, if prohibited items for transfer are found, further requires such Member States to submit to the Committee, at a later stage, a subsequent written report containing relevant details on the inspection, seizure, and disposal, and relevant details of the transfer, including a description of the items, their origin and intended destination, if this information is not in the initial report;

14. Encourages Member States to take steps to strongly discourage their nationals from travelling to the Libyan Arab Jamahiriya to participate in activities on behalf of the Libyan authorities that could reasonably contribute to the violation of human rights;

15. Decides that all Member States shall take the necessary measures to prevent the entry into or transit through their territories of individuals listed in Annex I of this resolution or designated by the Committee established pursuant to paragraph 24 below, provided that nothing in this paragraph shall oblige a State to refuse its own nationals entry into its territory;

16. Decides that the measures imposed by paragraph 15 above shall not apply:

(a) Where the Committee determines on a case-by-case basis that such travel is justified on the grounds of humanitarian need, including religious obligation;

(b) Where entry or transit is necessary for the fulfilment of a judicial process;

(c) Where the Committee determines on a case-by-case basis that an exemption would further the objectives of peace and national reconciliation in the Libyan Arab Jamahiriya and stability in the region; or

(d) Where a State determines on a case-by-case basis that such entry or transit is required to advance peace and stability in the Libyan Arab Jamahiriya and the States subsequently notifies the Committee within forty-eight hours after making such a determination;

17. Decides that all Member States shall freeze without delay all funds, other financial assets and economic resources which are on their territories, which are owned or controlled, directly or indirectly, by the individuals or entities listed in annex II of this resolution or designated by the Committee established pursuant to paragraph 24 below, or by individuals or entities acting on their behalf or at their direction, or by entities owned or controlled by them, and decides further that all Member States shall ensure that any funds, financial assets or economic resources are prevented from being made available by their nationals or by any individuals or entities within their territories, to or for the benefit of the individuals or entities listed in Annex II of this resolution or individuals designated by the Committee;

18. Expresses its intention to ensure that assets frozen pursuant to paragraph 17 shall at a later stage be made available to and for the benefit of the people of the Libyan Arab Jamahiriya;

19. Decides that the measures imposed by paragraph 17 above do not apply to funds, other financial assets or economic resources that have been determined by relevant Member States:

(a) To be necessary for basic expenses, including payment for foodstuffs, rent or mortgage, medicines and medical treatment, taxes, insurance premiums, and public utility charges or exclusively for payment of reasonable professional fees and reimbursement of incurred expenses associated with the provision of legal services in accordance with national laws, or fees or service charges, in accordance with national laws, for routine holding or maintenance of frozen funds, other financial assets and economic resources, after notification by the relevant State to the Committee of the intention to authorize, where appropriate, access to such funds, other financial assets or economic resources and in the absence of a negative decision by the Committee within five working days of such notification;

(b) To be necessary for extraordinary expenses, provided that such determination has been notified by the relevant State or Member States to the Committee and has been approved by the Committee; or

(c) To be the subject of a judicial, administrative or arbitral lien or judgment, in which case the funds, other financial assets and economic resources may be used to satisfy that lien or judgment provided that the lien or judgment was entered into prior to the date of the present resolution, is not for the benefit of a person or entity designated pursuant to paragraph 17 above, and has been notified by the relevant State or Member States to the Committee;

20. Decides that Member States may permit the addition to the accounts frozen pursuant to the provisions of paragraph 17 above of interests or other earnings due on those accounts or payments due under contracts, agreements or obligations that arose prior to the date on which those accounts became subject to the provisions of this resolution, provided that any such interest, other earnings and payments continue to be subject to these provisions and are frozen;

21. Decides that the measures in paragraph 17 above shall not prevent a designated person or entity from making payment due under a contract entered into prior to the listing of such a person or entity, provided that the relevant States have determined that the payment is not directly or indirectly received by a person or entity designated pursuant to paragraph 17 above, and after notification by the relevant States to the Committee of the intention to make or receive such payments or to authorize, where appropriate, the unfreezing of funds, other financial assets or economic resources for this purpose, 10 working days prior to such authorization;

Designation criteria

22. Decides that the measures contained in paragraphs 15 and 17 shall apply to the individuals and entities designated by the Committee, pursuant to paragraph 24(b) and (c), respectively;

(a) Involved in or complicit in ordering, controlling, or otherwise directing, the commission of serious human rights abuses against persons in the Libyan Arab Jamahiriya, including by being involved in or complicit in planning, commanding, ordering or conducting attacks, in violation of international law, including aerial bombardments, on civilian populations and facilities; or

(b) Acting for or on behalf of or at the direction of individuals or entities identified in subparagraph (a).

23. Strongly encourages Member States to submit to the Committee names of individuals who meet the criteria set out in paragraph 22 above;

New Sanctions Committee

24. Decides to establish, in accordance with rule 28 of its provisional rules of procedure, a Committee of the Security Council consisting of all the members of the Council (herein the Committee ), to undertake to following tasks:

(a) To monitor implementation of the measures imposed in paragraphs 9, 10, 15, and 17;

(b) To designate those individuals subject to the measures imposed by paragraphs 15 and to consider requests for exemptions in accordance with paragraph 16 above;

(c) To designate those individuals subject to the measures imposed by paragraph 17 above and to consider requests for exemptions in accordance with paragraphs 19 and 20 above;

(d) To establish such guidelines as may be necessary to facilitate the implementation of the measures imposed above;

(e) To report within thirty days to the Security Council on its work for the first report and thereafter to report as deemed necessary by the Committee;

(f) To encourage a dialogue between the Committee and interested Member States, in particular those in the region, including by inviting representatives of such States to meet with the Committee to discuss implementation of the measures;

(g) To seek from all States whatever information it may consider useful regarding the actions taken by them to implement effectively the measures imposed above;

(h) To examine and take appropriate action on information regarding alleged violations or non-compliance with the measures contained in this resolution;

25. Calls upon all Member States to report to the Committee within 120 days of the adoption of this resolution on the steps they have taken with a view to implementing effectively paragraphs 9, 10, 15 and 17 above;

Humanitarian assistance

26. Calls upon all Member States, working together and acting in cooperation with the Secretary General, to facilitate and support the return of humanitarian agencies and make available humanitarian and related assistance in the Libyan Arab Jamahiriya, and requests the States concerned to keep the Security Council regularly informed on the progress of actions undertaken pursuant to this paragraph, and expresses its readiness to consider taking additional appropriate measures, as necessary, to achieve this;

27. Affirms that it shall keep the Libyan authorities' actions under continuous review and that it shall be prepared to review the appropriateness of the measures contained in this resolution, including the strengthening, modification, suspension or lifting of the measures, as may be needed at any time in light of the Libyan authorities' compliance with relevant provisions of this resolution;

28. Decides to remain actively seized of the matter.

Annex I

Travel ban

1. Al-Baghdadi, Dr Abdulqader Mohammed

Passport number: B010574. Date of birth: 01/07/1950.

Head of the Liaison Office of the Revolutionary Committees. Revolutionary

Committees involved in violence against demonstrators.

2. Dibri, Abdulqader Yusef

Date of birth: 1946. Place of birth: Houn, Libya.

Head of Muammar Qadhafi's personal security. Responsibility for regime

security. History of directing violence against dissidents.

3. Dorda, Abu Zayd Umar

Director, External Security Organisation. Regime loyalist. Head of external intelligence agency.

4. Jabir, Major General Abu Bakr Yunis

Date of birth: 1952. Place of birth: Jalo, Libya.

Defence Minister. Overall responsibility for actions of armed forces.

5. Matuq, Matuq Mohammed

Date of birth: 1956. Place of birth: Khoms.

Secretary for Utilities. Senior member of regime. Involvement with

Revolutionary Committees. Past history of involvement in suppression of dissent and violence.

6. Qadhaf Al-dam, Sayyid Mohammed

Date of birth: 1948. Place of birth: Sirte, Libya.

Cousin of Muammar Qadhafi. In the 1980s, Sayyid was involved in the dissident assassination campaign and allegedly responsible for several deaths in Europe. He is also thought to have been involved in arms procurement.

7. Qadhafi, Aisha Muammar

Date of birth: 1978. Place of birth: Tripoli, Libya.

Daughter of Muammar Qadhafi. Closeness of association with regime.

8. Qadhafi, Hannibal Muammar

Passport number: B/002210. Date of birth: 20/09/1975. Place of birth: Tripoli,

Libya. Son of Muammar Qadhafi. Closeness of association with regime.

9. Qadhafi, Khamis Muammar

Date of birth: 1978. Place of birth: Tripoli, Libya.

Son of Muammar Qadhafi. Closeness of association with regime. Command of military units involved in repression of demonstrations.

10. Qadhafi, Mohammed Muammar

Date of birth: 1970. Place of birth: Tripoli, Libya.

Son of Muammar Qadhafi. Closeness of association with regime.

11. Qadhafi, Muammar Mohammed Abu Minyar

Date of birth: 1942. Place of birth: Sirte, Libya.

Leader of the Revolution, Supreme Commander of Armed Forces.

Responsibility for ordering repression of demonstrations, human rights abuses.

12. Qadhafi, Mutassim

Date of birth: 1976. Place of birth: Tripoli, Libya.

National Security Adviser. Son of Muammar Qadhafi. Closeness of association with regime.

13. Qadhafi, Saadi

Passport number: 014797. Date of birth: 25/05/1973. Place of birth: Tripoli, Libya.

Commander Special Forces. Son of Muammar Qadhafi. Closeness of association with regime. Command of military units involved in repression of demonstrations.

14. Qadhafi, Saif al-Arab

Date of birth: 1982. Place of birth: Tripoli, Libya.

Son of Muammar Qadhafi. Closeness of association with regime.

15. Qadhafi, Saif al-Islam

Passport number: B014995. Date of birth: 25/06/1972. Place of birth: Tripoli, Libya.

Director, Qadhafi Foundation. Son of Muammar Qadhafi. Closeness of association with regime. Inflammatory public statements encouraging violence against demonstrators.

16. Al-Senussi, Colonel Abdullah

Date of birth: 1949. Place of birth: Sudan.

Director Military Intelligence. Military Intelligence involvement in suppression of demonstrations. Past history includes suspicion of involvement in Abu Selim prison massacre. Convicted in absentia for bombing of UTA flight. Brother-in-law of Muammar Qadhafi.

Annex II Asset freeze

1. Qadhafi, Aisha Muammar

Date of birth: 1978. Place of birth: Tripoli, Libya.

Daughter of Muammar Qadhafi. Closeness of association with regime.

2. Qadhafi, Hannibal Muammar

Passport number: B/002210. Date of birth: 20/09/1975. Place of birth: Tripoli, Libya.

Son of Muammar Qadhafi. Closeness of association with regime.

3. Qadhafi, Khamis Muammar

Date of birth: 1978. Place of birth: Tripoli, Libya.

Son of Muammar Qadhafi. Closeness of association with regime. Command of military units involved in repression of demonstrations.

4. Qadhafi, Muammar Mohammed Abu Minyar

Date of birth: 1942. Place of birth: Sirte, Libya.

Leader of the Revolution, Supreme Commander of Armed Forces.

Responsibility for ordering repression of demonstrations, human rights abuses.

5. Qadhafi, Mutassim

Date of birth: 1976. Place of birth: Tripoli, Libya.

National Security Adviser. Son of Muammar Qadhafi. Closeness of association

with regime.

6. Qadhafi, Saif al-Islam

Passport number: B014995. Date of birth: 25/06/1972. Place of birth: Tripoli, Libya.

Director, Qadhafi Foundation. Son of Muammar Qadhafi. Closeness of association with regime. Inflammatory public statements encouraging violence against demonstrators.

The Security Council,

Recalling its resolutions 1970 (2011) of 26 February 2011, 1973 (2011) of 17 March 2011, 2009 (2011) of 16 September 2011, 2016 (2011) of 27 October 2011, 2017 (2011) of 31 October 2011, 2022 (2011) of 2 December 2011, 2040 of 12 March (2012), 2095 of 14 March (2013), and 2144 (2014), as well as the

Statement of its President (S/PRST/2013/21) of 16 December 2013,

Reaffirming its strong commitment to the sovereignty, independence, territorial integrity and national unity of Libya,

Recalling that international law, as reflected in the United Nations Convention on the Law of the Sea of 10 December 1982, sets out the legal framework applicable to activities in the ocean,

Underlining the primary responsibility of the Libyan authorities in taking appropriate action to prevent the illicit export of crude oil from Libya, and reaffirming the importance of international support for Libyan sovereignty over its territory and resources,

Noting the letter of 10 March 2014 from the Libyan Government to the President of the Security Council and expressing concern that the illicit export of crude oil from Libya undermines the Government of Libya and poses a threat to the peace, security and stability of Libya,

Expressing support to efforts by the Libyan government to resolve peacefully the disruptions of Libya's energy exports and re-iterating that control of all facilities should be transferred back to the proper authorities, supporting the Libyan government's intention to address border security issues, including the implementation of the Tripoli Action Plan, and noting the importance of the European Union Border Assistance Mission to Libya to strengthen Libyan border management,

Determining that the situation in Libya continues to constitute a threat to international peace and security,

Acting under Chapter VII of the Charter of the United Nations,

1. Condemns attempts to illicitly export crude oil from Libya;

2. Calls on the Government of Libya, on the basis of any information regarding such exports or attempted exports, to expeditiously contact the concerned vessel's flag state, in the first instance, to resolve the issue;

3. Requests the Government of Libya to appoint and notify the Committee established pursuant to resolution 1970 (2011) of a focal point responsible for communication with the Committee with respect to the measures in this resolution, and requests that the Government of Libya's focal point inform the Committee of any vessels transporting crude oil illicitly exported from Libya, along with available and relevant information, and of any efforts made in accordance with paragraph 2;

4. Directs the Committee to immediately inform all relevant Member States about such notifications from the Government of Libya's focal point;

5. Authorizes Member States to inspect on the high seas vessels designated by the Committee pursuant to paragraph 11, and authorizes Member States to use all measures commensurate to the specific circumstances, in full compliance with international humanitarian law and international human rights law, as may be applicable, to carry out such inspections and direct the vessel to take appropriate actions to return the crude oil, with the consent of and in coordination with the Government of Libya, to Libya; judgement

6. Requests that Member States, before taking the measures authorized in paragraph 5, first seek the consent of the vessel's flag State;

7. Decides that any Member State that undertakes an inspection pursuant to paragraph 5 shall submit promptly a report to the Committee on the inspection containing relevant details, including efforts made to seek the consent of the vessel's flag State;

8. Affirms that the authorization provided by paragraph 5 of this resolution applies only with respect to inspections carried out by warships and ships owned or operated by a State and used only on government noncommercial service;

9. Further affirms that the authorization provided by paragraph 5 of this resolution applies only with respect to vessels that are the subject of a designation made by the Committee pursuant to paragraph 11 and shall not affect the rights or obligations or responsibilities of Member States under international law, including rights or obligations under the United Nations Convention on the Law of the Sea, including the general principle of exclusive jurisdiction of a flag state over its vessels on the high seas, with respect to other vessels and in any other situation, and underscores in particular that this resolution shall not be considered as establishing customary international law;

10. Decides to impose the following measures on vessels designated in accordance with paragraph 11:

(a) The Flag State of a vessel designated by the Committee pursuant to paragraph 11 shall take the necessary measures to direct the vessel not to load, transport, or discharge such crude oil from Libya aboard the vessel, absent direction from the Government of Libya focal point;

(b) All Member States shall take the necessary measures to prohibit vessels designated by the Committee pursuant to paragraph 11 from entering their ports, unless such entry is necessary for the purpose of an inspection, in the case of emergency or in the case of return to Libya;

(c) All Member States shall take the necessary measures to prohibit the provision by their nationals or from their territory of bunkering services, such as provision of fuel or supplies, or other servicing of vessels, to vessels designated by the Committee pursuant to paragraph 11, unless provision of such services is necessary for humanitarian purposes, or in the case of return to Libya; in which case the Member State shall notify the Committee;

(d) All Member States shall take the necessary measures to require their nationals and entities and individuals in their territory not to engage in any financial transactions with respect to such crude oil from Libya aboard vessels designated by the Committee pursuant to paragraph 11;

11. Decides that the Committee may designate vessels for some or all of the measures in paragraph 10, on a case-by-case basis, for a period of ninety days, which may be renewed by the Committee;

12. Decides that the Committee may decide to terminate the designation of a vessel at any time and may make exceptions to some or all of the measures in paragraph 10 as may be necessary and appropriate;

13. Recalls the creation, pursuant to paragraph 24 of resolution 1973 (2011), of a Panel of Experts, under the direction of the Committee, to carry out the tasks provided for by that paragraph, decides that this mandate shall apply with respect to the measures imposed in this resolution, and directs the Panel of Experts to monitor implementation of the measures imposed in this resolution;

14. Requests the Secretary-General, having due regard for the increased mandate of the Panel of Experts, increase the Panel to six members, and make the necessary financial and security arrangements to support the work of the Panel;

15. Decides that the authorizations provided by and the measures imposed by this resolution shall terminate one year from the date of the adoption of this resolution, unless the Council decides to extend them;

16. Decides to remain seized of the matter.

The List established and maintained

by the 1970 (2011) Committee

Generated on: 27 March 2015

The list consists of the two sections specified below:

Information about de-listing may be found on the Committee's website

at: http://www.un.org/sc/committees/dfp.shtml.

A. Individuals

LYi.005 Name: 1: AMID 2: HUSAIN 3: AL KUNI 4: na Title: Colonel Designation: Governor of Ghat (South Libya) DOB: na POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: Libya (Believed status/location: South Libya) Listed on: 17 Mar. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban).

LYi.004 Name: 1: QUREN 2: SALIH 3: QUREN 4: AL QADHAFI

Title: na Designation: Libyan Ambassador to Chad DOB: na POB: na Good quality a.k.a.: Akrin Saleh Akrin Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: Egypt Listed on: 17 Mar. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban).

4[LYi. 019 Name: 1: SAFIA 2: FARKASH 3: AL-BARASSI 4: na

Title: na Designation: na DOB: Approximately 1952 POB: Al Bayda, Libya Good quality a.k.a.: Safia Farkash Mohammed Al-Hadad, born 1 Jan. 1953 (Oman passport No. 03825239, date of issue 4 May 2014, expiry 3 May 2024.) Low quality a.k.a.: na Nationality: na Passport No: 03825239 National identification No: Omani ID No. 98606491 Address: a) Sultanate of Oman b) (Believed location-Egypt) Listed on: 24 Jun. 2011 (amended on: 13 Feb. 2012, 2 Apr. 2012, 4 Sep. 2013, 26 Sep. 2014, and 26 Mar. 2015 and 1 Apr. 2016) Other information: Listed pursuant to paragraph 15 of resolution 1970 and paragraph 19 of resolution 1973 (Travel Ban, Asset Freeze).]

LYi.001 Name: 1: ABDULQADER 2: MOHAMMED 3: AL-BAGHDADI 4: na

Title: Dr Designation: Head of the Liaison Office of the Revolutionary Committees DOB: 1 Jul. 1950 POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: B010574 National identification no.: na Address: Tunisia (Believed status/location: jail in Tunisia.) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Believed status/location: deceased.

LYi.018 Name: 1: ABDULLAH 2: AL-SENUSSI 3: na 4: na

Title: Colonel Designation: Director Military Intelligence DOB: 1949 POB: Sudan Good quality a.k.a.: a) Abdoullah Ould Ahmed (Passport number: B0515260; DOB: 1948; POB: Anefif (Kidal), Mali; Date of issue: 10 Jan 2012; Place of issue: Bamako, Mali; Date of expiration: 10 Jan 2017.) b) Abdoullah Ould Ahmed (Mali ID Number 073/SPICRE; POB: Anefif, Mali; Date of issue: 6 Dec 2011; Place of issue: Essouck, Mali) Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: Libya (Believed status/location: in custody in Libya.) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze).

LYi.002 Name: 1: ABDULQADER 2: YUSEF 3: DIBRI 4: na

Title: na Designation: Head of Muammar Qadhafi's personal security DOB: 1946 POB: Houn, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban).

5[LYi. 006 Name: 1: ABU 2: ZAYD 3: UMAR 4: DORDA

Title: na Designation: a) Position: Director, External Security Organisation. b) Head of external intelligence agency. DOB: 4 Apr. 1944 na POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: Libya (Believed status/location: in custody in Libya) Listed on: 26 Feb. 2011 (amended on: 27 Jun. 2014 and 1 Apr. 2016) Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze).]

LYi.007 Name: 1: ABU 2: BAKR 3: YUNIS 4: JABIR

Title: Major General Designation: Position: Defence Minister. DOB: 1952 POB: Jalo, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze). Believed status/location: deceased.

LYi.008 Name: 1: MATUQ 2: MOHAMMED 3: MATUQ 4: na

Title: na Designation: Position: Secretary for Utilities DOB: 1956 POB: Khoms, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze). Believed status/location: unknown, believed captured.

6[LYi. 003 Name: 1: SAYYID 2: MOHAMMED 3: QADHAF AL-DAM 4: na

Title: na Designation: na DOB: 1948 POB: a) Sirte, Libya b) Egypt Good quality a.k.a.: Sayed M. Gaddef Eddam Low quality a.k.a.: na Nationality: na Passport no: Libyan passport No. 513519 National identification no: na Address: na Listed on: 26 Feb. 2011 (amended on: 1 Apr. 2016) Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban).]

LYi.013 Name: 1: MUAMMAR 2: MOHAMMED 3: ABU MINYAR 4: QADHAFI

Title: na Designation: Leader of the Revolution, Supreme Commander of Armed Forces DOB: 1942 POB: Sirte, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze). Believed status/location: deceased.

LYi.016 Name: 1: SAIF AL-ARAB 2: QADHAFI 3: na 4: na

Title: na Designation: na DOB: 1982 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze). Believed status/location: deceased.

7[LYi.009 Name: 1: AISHA 2: MUAMMAR MUHAMMED 3: ABU MINYAR 4: QADHAFI

Title: na Designation: na DOB: 1978 POB: Tripoli, Libya Good quality a.k.a.: Aisha Muhammed Abdul Salam (Libya Ppassport number: 215215) Low quality a.k.a.: na Nationality: na Passport no: Libya 428720 National identification no: na Address: Sultanate of Oman (Believed status/location: Sultanate of Oman) Listed on: 26 Feb. 2011 (amended on 11 Nov. 2016, 26 Sep. 2014, 21 Mar. 2013 and 2 Apr. 2012) Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).]

8[LYi.010 Name: 1: HANNIBAL 2: MUAMMAR 3: QADHAFI 4: na

Title: na Designation: na DOB: 20 Sep. 1975 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no: Libya B/002210 National identification no: na Address: Lebanon (in custody)Algeria (Believed status/location: Algeria) Listed on: 26 Feb. 2011 (amended on 11 Nov. 2016, 26 Sep. 2014 and 2 Apr. 2012) Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).]

LYi.011 Name: 1: KHAMIS 2: MUAMMAR 3: QADHAFI 4: na

Title: na Designation: na DOB: 1978 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze). Believed status/location: deceased.

LYi.012 Name: 1: MOHAMMED 2: MUAMMAR 3: QADHAFI 4: na

Title: na Designation: na DOB: 1970 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address:Sultanate of Oman (Believed status/location: Sultanate of Oman) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).

9[LYi. 014 Name: 1: MUTASSIM 2: QADHAFI 3: na 4: na

Title: na Designation: National Security Adviser DOB: a) 1976 b) 5 Feb. 1974 POB: Tripoli, Libya Good quality a.k.a.: a) Almuatesem Bellah Muammer Qadhafi b) Mutassim Billah Abuminyar Qadhafi Low quality a.k.a.: a) Muatasmblla b) Muatasimbllah c) Moatassam Nationality: na Passport no: Libyan passport No. B/001897 National identification no: na Address: na Listed on: 26 Feb. 2011 (amended on: 2 Apr. 2012, and 26 Sep. 2014 and 1 Apr. 2016) Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze). Believed status/location: deceased. Reportedly deceased in Sirte, Libya, on 20 October 2011.]

LYi.015 Name: 1: SAADI 2: QADHAFI 3: na 4: na

Title: na Designation: Commander Special Forces DOB: a) 27 May 1973 b) 1 Jan. 1975 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: a) 014797 b) 524521 National identification no.: na Address: Libya (in custody) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze).

10[LYi. 017 Name: 1: SAIF AL-ISLAM 2: QADHAFI 3: na 4: na

Title: na Designation: Director, Qadhafi Foundation DOB: 25 Jun. 1972 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no: Libya B014995 National identification no: na Address: Libya (Believed status/location: in custody in Libya. restricted freedom of movement in Zintan, Libya) Listed on: 26 Feb. 2011 (amended on 11 Nov. 2016, 26 Sep. 2014 and 2 Apr. 2012) Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).]

11[LYi. 020 Name: 1: ABDELHAFIZ 2: ZLITNI 3: na 4: na

Title: na Designation: a) Minister for Planning and Finance in Colonel Qadhafi's Government. b) Secretary of the General People's Committee for Finance and Planning c) Temporary head of the Central Bank of Libya DOB: 1935 POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no: na National identification no: na Address: na Libya Listed on: 24 Jun. 2011 (amended on 11 Nov. 2016 and 26 Sep. 2014) Other information: Listed pursuant to paragraph 15 of resolution 1970 and paragraph 19 of resolution 1973 (Travel Ban, Asset Freeze).]

12[LYi. 021 Name: 1: Ermias 2: Alem 3: na 4: na

Name (original script): (Tigrinya) Title: na Designation: Leader of a transnational trafficking network DOB: Approximately 1980 POB: Eritrea Good quality a.k.a.: Ermias Ghermay, Guro Low quality a.k.a.: a) Ermies Ghermay b) Ermias Ghirmay Nationality: Eritrea Passport no: na National identification no: na Address: (Known address: Tripoli, Tarig sure no. 51, likely moved to Sabratha in 2015.) Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi. 022 Name: 1: Fitiwi 2: Abdelrazak 3: na 4: na Name (original script): (Tigrinya)

Title: na Designation: Leader of a transnational trafficking network DOB: Approximately (30-35 years old) POB: Massaua, Eritrea Good quality a.k.a.: Abdurezak, Abdelrazaq, Abdulrazak, Abdrazzak Low quality a.k.a.: Fitwi Esmail Abdelrazak Nationality: Eritrea Passport no: na National identification no: na Address: na Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi. 023 Name: 1: Ahmad 2: Oumar 3: Imhamad 4: al-Fitouri

Name (original script): (Arabic) Title: na Designation: Commander of the Anas al-Dabbashi militia, Leader of a transnational trafficking network DOB: 7 May 1988, POB: (possibly Sabratha, Talil neighbourhood) Good quality a.k.a.: na Low quality a.k.a.: a) Al-Dabachi b) Al Ammu c) The Uncle d) Al-Ahwal e)Al Dabbashi Nationality: Libya Passport no: na National identification no: na Address: a) Garabulli, Libya b) Zawiya, Libya Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi.024 Name: 1: Mus'ab 2: Mustafa 3: Abu al Qassim 4: Omar

Name (original script): (Arabic) Title: na Designation: Leader of a transnational trafficking network DOB: 19 Jan. 1983 POB: Sabratha, Libya Good quality a.k.a.: Mus'ab Abu Qarin Low quality a.k.a.: a) ABU-AL QASSIM OMAR Musab Boukrin b) The Doctor c) Al-Grein Nationality: Libya Passport no: a) 782633, issued on 31 May 2005 b) 540794, issued on 12 Jan. 2008 National identification no: na Address: na Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi.025 Name: 1: Mohammed 2: al-Hadi 3: al-Arabi 4: Kashlaf

Name (original script): (Arabic) Title: na Designation: Commander of the Shuhada al-Nasr brigade, Head of the Petrol Refinery Guard of Zawiya's refinery DOB: 15 November 1988 POB: Zawiya, Libya Good quality a.k.a.: na Low quality a.k.a.: a) Kashlaf b) Koshlaf c) Keslaf d) al-Qasab Nationality: Libya Passport no: HR8-CHGP8; Date of issue: 27 April 2015; Place of issue: Zawiyah National identification no:a) 119880210419 b) Personal Identification Card no: 728498; Date of issue: 24 February 2007). Address: Zawiya, Libya Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi.026 Name: 1: Abd 2: Al-Rahman 3: al-Milad 4: na

Title: na Designation: Commander of the Coast Guard in Zawiya DOB: Approximately (29 years old) POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: a) Rahman Salim Milad b) al-Bija Nationality: Libya Passport no: na National identification no: na Address: Zawiya, Libya Listed on: 7 June 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze)

LYi.027 Name: 1: Ibrahim 2: Saeed 3: Salim 4: Jadhran

Title: na Designation: Leader of armed militias DOB: 1982 POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: Libya Passport no: na National identification no: na Address: na Listed on: 11 Sept. 2018 Other information: name of mother Salma Abdula Younis. Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze). INTERPOL-UN Security Council Special Notice web link: www.interpol.int/en/notice/search/un/xxxx.

LYi.28 Name: 1: Salah 2: Badi 3: na 4: na

Title: na Designation: Senior commander of the armed anti-GNA Al-Somood front, also known as Fakhr or Pride of Libya , and the Misratan Al Marsa Central Shield brigade DOB: na POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no: na National identification no: na Address: na Listed on: 16 Nov. 2018 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).]

B: Entities and other groups

LYe.002 Name: LIBYAN AFRICA INVESTMENT PORTFOLIO

A.k.a.: na F.k.a.: na Address: Jamahiriya Street, LAP Building, PO Box 91330, Tripoli, Libya Listed on: 17 Mar. 2011 Other Information: Listed pursuant to paragraph 17 of resolution 1973, as modified on 16 September pursuant to paragraph 15 of resolution 2009.

LYe.001 Name: LIBYAN INVESTMENT AUTHORITY

A.k.a.: Libyan Foreign Investment Company (LFIC) F.k.a.: na Address: 1 Fateh Tower Office, No. 99 22nd Floor, Borgaida Street, Tripoli, 1103, Libya Listed on: 17 Mar. 2011 Other Information: Listed pursuant to paragraph 17 of resolution 1973, as modified on 16 September pursuant to paragraph 15 of resolution 2009.

1 Ins. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020).

2 Ins. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020).

3 Ins. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020).

4 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.019 Name: 1: SAFIA 2: FARKASH 3: AL-BARASSI 4: na Title: na Designation: na DOB: Approximately 1952 POB: Al Bayda, Libya Good quality a.k.a.: Safia Farkash Mohammed Al-Hadad, born 1 Jan. 1953 (Oman passport no. 03825239) Low quality a.k.a.: na Nationality: na Passport no.: 03825239 National identification no.: na Address: Sultanate of Oman Listed on: 24 Jun. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 and paragraph 19 of resolution 1973 (Travel Ban, Asset Freeze).

5 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.006 Name: 1: ABU 2: ZAYD 3: UMAR 4: DORDA Title: na Designation: a) Position: Director, External Security Organisation. b) Head of external intelligence agency. DOB: na POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: Libya ((Believed status/location: in custody in Libya)) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban). Listed on 17 March 2011 pursuant to paragraph 17 of resolution 1970 (Asset Freeze).

6 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.003 Name: 1: SAYYID 2: MOHAMMED 3: QADHAF AL-DAM 4: na Title: na Designation: na DOB: 1948 POB: Sirte, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 (Travel Ban).

7 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.009 Name: 1: AISHA 2: MUAMMAR MUHAMMED 3: ABU MINYAR 4: QADHAFI Title: na Designation: na DOB: 1978 POB: Tripoli, Libya Good quality a.k.a.: Aisha Muhammed Abdul Salam (Passport number: 215215) Low quality a.k.a.: na Nationality: na Passport no.: 428720 National identification no.: na Address: Sultanate of Oman (Believed status/location: Sultanate of Oman) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).

8 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.010 Name: 1: HANNIBAL 2: MUAMMAR 3: QADHAFI 4: Title: na Designation: na DOB: 20 Sep. 1975 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: B/002210 National identification no.:na Address: Algeria (Believed status/location: Algeria) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).

9 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.014 Name: 1: MUTASSIM 2: QADHAFI 3: na 4: na Title: na Designation: National Security Adviser DOB: 1976 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze). Believed status/location: deceased.

10 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.017 Name: 1: SAIF AL-ISLAM 2: QADHAFI 3: na 4: na Title: na Designation: Director, Qadhafi Foundation DOB: 25 Jun. 1972 POB: Tripoli, Libya Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: B014995 National identification no.: na Address: Libya (Believed status/location: in custody in Libya.) Listed on: 26 Feb. 2011 Other information: Listed pursuant to paragraphs 15 and 17 of resolution 1970 (Travel Ban, Asset Freeze).

11 Subs. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020). Prior to substitution it read as: LYi.020 Name: 1: ABDELHAFIZ 2: ZLITNI 3: na 4: na Title: na Designation: a) Minister for Planning and Finance in Colonel Qadhafi's Government. b) Secretary of the General People's Committee for Finance and Planning c) Temporary head of the Central Bank of Libya DOB: 1935 POB: na Good quality a.k.a.: na Low quality a.k.a.: na Nationality: na Passport no.: na National identification no.: na Address: na Listed on: 24 Jun. 2011 Other information: Listed pursuant to paragraph 15 of resolution 1970 and paragraph 19 of resolution 1973 (Travel Ban, Asset Freeze).

12 Ins. by S.O. 860(E), dated 26-2-2020 (w.e.f. 26-2-2020).