Section 23(2) in Dr. Abdul Haq Urdu University Act, 2016
(2)Class 2 (A) other members nominated by the Government. -(a)seven (7) academicians from outside the University of whom two (2) shall be woman;(b)three (3) persons of eminence representing professional fields like Medicine, Engineering, Business, Law, Banking etc,;(c)one (1) member each of the Legislative Assembly and Legislative Council representing constituencies in the jurisdiction of the University.Class 2 (B) other members nominated by the Vice-Chancellor. -(a)two predecessor Vice-Chancellors of the University concerned;(b)three(3) Professors from the University Colleges / Schools by rotation;(c)three (3) Principals of the affiliated colleges;(d)one (1) person belonging to the non-teaching staff employed in the University / Constituent Colleges / Schools;(e)five (5) students (4 boys and 1 girl), selected based on merit, of whom one (1) shall be under-graduate, two(2) shall be post-graduates, two (2) shall be PhD students;(f)one Librarian of University / Constituent College / School;(g)one (1) Physical Director of University / Constituent College / School;(h)two (2) senior scientists / Research fellows from reputed Research Laboratories or Institutions of the Government of India in the University area;(i)five (5) Professors from other Universities in the State;(j)two (2) Management representatives of Private Affiliated Colleges in the University area.
