Section 40 in Dr. Abdul Haq Urdu University Act, 2016
40. Conditions of service.
(1)Save as otherwise provided, every employee including teachers of the University shall be appointed under a written contract and the conditions of service relating to them as may be prescribed.(2)The contract shall be lodged with the Registrar and a copy thereof shall be furnished to the employee or teacher concerned.(3)Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor to the Executive Council or a sub-committee consisting of such members of the Executive Council as may be nominated by it.(4)The qualifications and selection criteria for appointment of teachers in the University, and promotions under Career Advancement Scheme or similar schemes, shall be as specified in the Regulations issued from time to time by the University Grants Commission (UGC) and / or such other appropriate regulatory bodies in the country and as the University may declare by an Ordinance.(5)The appointment of employees, other than teachers, in the University and the promotion in each cadre shall be in accordance with the qualifications and selection criteria prescribed by the Executive Council.Provided that a minimum of fifty percent (50%) of the promotions in each cadre shall be made by merit in a prescribed test.
