Section 5(3) in Dr. Abdul Haq Urdu University Act, 2016
(3)In exercise of its powers referred above, the University shall endeavour to maintain high standards of teaching and research, and shall, among other measure which may be necessary for the said purpose, take in particular, the following measures, namely, -(a)to admit students on merit, either through common entrance tests conducted individually by the University or in combination with other Universities, or on the basis of marks obtained in the qualifying examination;(b)to introduce semester system, choice-based credit system and continuous evaluation; and enter into agreements with other Universities and academic institutions for credit transfer, joint degree and twinning programmes;(c)to start innovative courses and programmes of studies with a provision for periodic review and restructuring;(d)to liaise with incubation Centres in pursuit of innovation;(e)to ensure active participation of students in all academic activities of the University, including evaluation of teachers;(f)to encourage inter-University mobility of faculty with portable pensions and protection seniority;(g)to join or collaborate with a university or consortium of universities or delegate any of its functions to a specified statutory authority of the State, for common good including admissions and selection of teachers, without prejudice to any provisions of this Act;(h)to obtain accreditation from the National Assessment and Accreditation Council or any other recognized accrediting agency;(i)to lunch e-governance with an effective Executive Decision Information System (EDIS); and(j)to foster extension and community development/ engagement activities.
