Section 8 in Dr. Abdul Haq Urdu University Act, 2016
8. Inspection, Review, Performance Audit, and Enquiry.
(1)The Government shall have the right to cause an inspection or review to be made by such person or persons as it may direct, of such university decisions that are in contravention with the provisions of this Act, Statutes, Rules and Regulations, its physical infrastructure such as buildings, laboratories, libraries, museums, workshops and equipment, and of any institutions maintained by or affiliated to the University.(2)The Government may also cause an enquiry to be made into the quality of teaching, research, and other work conducted in the University. The Government may also cause a performance audit of the University or its institutions or any officer of the University other than the Chancellor: Provided that the Government shall give notice to the University of its intention to cause such inspection or enquiry or performance audit to be made and the University shall be entitled to be represented thereat.(3)The Government shall forward a copy of the inspection or review or performance audit report, as the case may be, to the Vice-Chancellor for obtaining the views of the Executive Council. On receipt of the views of the Executive Council, the Government may tender such advice as it may consider necessary and fix a time limit for the action to be taken by the University on the advice tendered.(4)The Executive Council shall, within such time as the Government may direct, report through the Vice-Chancellor the action taken or is proposed to be taken on the advice tendered by the Government.(5)The Government may, where action has not been taken by the University, within the time fixed, to its satisfaction, and after considering any explanation furnished or representation made by the Executive Council, issue such directions as it may deem fit and the University shall comply with such directions.
