Section 38(4) in Dr. Abdul Haq Urdu University Act, 2016
(4)The Ombudsman or any member of his family shall not, -(a)hold or have held at any point the past, any post or employment or office of profit in the University;(b)have any significant relationship, including personal, family, professional or financial, with the University;(c)hold any position by whatever name called in the admission or governance structure of the University.
