Section 52 in Dr. Abdul Haq Urdu University Act, 2016
52. Ordinances.
(1)The Executive Council shall have power to make Ordinances subject to the provisions of this Act and the Statutes, and such Ordinances may provide for all or any of the following matters, namely, -(a)To levy of fee in the University or Constituent Colleges or Post-Graduate Centres or Schools or Institutes;(b)fees to be charged for admission to the examinations, degrees and diplomas of the University;(c)conditions of residence of students to the University and the levy of fees for residence in hostels maintained by the University;(d)conditions of recognition of hostels not maintained by the University;(e)number, qualifications and emoluments of teachers of the University;(f)fees to be charged for lectures, tutorials, and supplementary instruction Provided by the University, and for services rendered by the University Officers, in courses offered by the University;(g)mode of appointment and duties of examiners;(h)conduct of examinations;(i)constitution and determination of the functions of the Boards of Studies;(j)discipline, health, and welfare of students of the University;(k)conditions for residence in hostels;(l)Constitution, powers and duties of the University Extension Boards and(m)Other matters which by this Act or by the Statutes may be provided for by the Ordinances.(2)All Ordinances made by the Executive Council shall take effect from such date as the Executive Council may direct, but every Ordinance as made shall be submitted to the Chancellor within two weeks from the date of its adoption.(3)The Chancellor shall have the power to direct the University to suspend the operation of any Ordinance.(4)The Chancellor shall inform the Executive Council about his objection to the Ordinances referred to in sub-section(3) above and may, after receiving the comments of the University, either withdraw the order suspending the Ordinances or disallow the Ordinances, and his decision shall be final.
