Section 18(12) in Dr. Abdul Haq Urdu University Act, 2016
(12)Subject to such Statutes, Ordinances, Regulations as may be prescribed in this behalf, the Executive Council shall have the authority to,-(a)establish and maintain Colleges, Centres, Schools, Departments providing for dissemination of knowledge and advancement of research;(b)affiliate Urdu Medium Degree, Oriental Colleges and madras as which impart the knowledge of English 10+2 level and basics of mathematics, and suspend or withdraw such affiliation in consultation with the Academic Senate;(c)prescribe the fees to be charged for the affiliation and recognition of colleges or institutions;(d)cause inspection of affiliated colleges and recognized institutions and call for information from and or reports on them as may be necessary;(e)create posts of Professors, Associate Professors, Assistant Professors and any other teaching posts required by the University;(f)appoint teachers of the University, of and above the rank of Assistant Professor, on the recommendations of a Selection Committee constituted for the purpose:Provided that the Executive Council may invite any person of high and proven academic distinction and professional attainments to accept the post of Professor in the University and appoint him to that post:Provided further that where the Executive Council rejects the selections recommended by the Selection Committee for reasons recorded in the minutes, the matter shall be referred to the Chancellor whose decision thereon shall be final;(g)appoint non-teaching employees in approved vacancies on the recommendations of a Selection Committee constituted for the purpose;(h)fix the emoluments of teachers and other employees of the University in accordance with the guidelines, if any, issued by University Grants Commission and / or Government.(i)define the duties and conditions of service for the teachers and other employees keeping in view the University objectives and the requirements of performance and quality;(j)punish, suspend or dismiss teachers or any other employees of the university from service on grounds of proven misconduct, indiscipline, inefficiency, dereliction of duty, sabotage and such other circumstances in the manner prescribed by the Regulations;(k)prescribed the tuition and other fees admission to courses of study, and the examination fees for degree, diploma, certificate courses and oriental titles, in the University;(l)conduct the university examinations by including the electronic modes;(m)confer degrees and other academic distinctions on persons who have pursued approved courses of study / conducted research in the university and its constituent institutions and its affiliated Colleges and have passed the prescribed examination conducted by the University in the manner prescribed by the Regulations;(n)confer honorary degrees (honoris causa) or distinctions on eminent persons in the manner prescribed by the Statutes;(o)award fellowships, scholarships, bursaries, studentships, medals and prizes to the students in accordance with the regulations made in this behalf;(p)promote schemes that benefit the health and welfare of the students in the university and its colleges;(q)suspend, debar or rusticate any student of the university or its colleges, in such circumstances and manner prescribed by the Ordinance, for indulging in acts of ragging, indiscipline, misconduct, violence, sabotage, criminal behavior against any teacher / officer/ authority / employee of the university / offending their modesty, and for jeopardizing the peace in the University or College campuses in any manner;(r)establish, equip, manage and maintain colleges, hostels, laboratories, libraries, museums and the like in the University;(s)recognize hostels not maintained by the University and suspend or withdraw such recognition;(t)establish, manage and control, Health Center, Employment and Information Bureau, Students Union, University Extension Boards, University Sports Boards, and other similar associations;(u)delegate any of its powers to the Vice-Chancellor or to a Committee from among its own members or to any officer of the University;(v)prescribe all types of allowances including travelling allowances;(w)cause the preparation of annual reports, annual accounts and the financial estimates of the University for submission to the Academic Senate;(x)enter into any agreement with the Government or a private management for assuming the management of any Institution and taking over its properties or for any other purpose not repugnant to the provisions of the Act;(y)exercise such powers requisite for achieving good governance, enhancement of performance, benchmarking of practices, promoting academic coordination and collaboration, net-working with reputed Institutions in pursuit of excellence, promoting academic growth among the affiliated Colleges;(z)exercise all the powers of the University not otherwise provided for, but requisite to give effect to the provisions of the Act and to pursue the objectives and functions of the University.
