Section 12(5) in Dr. Abdul Haq Urdu University Act, 2016
(5)The Vice-Chancellor shall have power to interpet the provisions of this Act, the Statutes, Ordinances and Regulations. Any person or authority aggrieved by such interpretation may appeal to the Executive Council within a period of one month from the date of receipt of the order, provided that if such interpretation was given otherwise than at a meeting of the Executive Council.
