Section 3(3) in Dr. Abdul Haq Urdu University Act, 2016
(3)The first Vice-Chancellor and the Executive Council and the Academic Council and all persons who may hereafter become such officers of members, so long as they continue to hold such office or membership, are hereby constitute a body corporate by the name of [Dr. Abdul Haq Urdu University] [Substituted by s.3, Act 35 of 2018, for the words 'Moulvi Abdul Haq Urdu University'.] and the said University shall be a residential, teaching and affiliating University.
