Section 35 in Dr. Abdul Haq Urdu University Act, 2016
35. Admissions to University Courses.
(1)No student shall be eligible for admission to a course of study qualifying for admission to a University examination unless he has passed the examination prescribed as qualifying for admission to such course or an examination recognized by the Academic Senate as equivalent thereto and possesses such other qualification, if any, as may be prescribed.(2)Every candidate for a University examination shall, unless exempted in accordance with the Ordinances and Regulations prescribed, be an enrolled member of a university, constituent of affiliated or recognized college or Post-Graduate Centre or Institution or School of the University.
