Section 12 in Dr. Abdul Haq Urdu University Act, 2016
12. Powers and Duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall, by virtue of his office, be a member and Chairperson of the Executive Council and of the Academic Senate and shall preside at the Convocation of the University in the absence of the Chancellor.(2)The Vice-Chancellor shall be entitled to be present at the address at any stage, any meeting of any Authority of University, but not vote thereat, unless he is a member of the authority concerned.(3)The Vice-Chancellor shall have the power to convene meetings of the Executive Council and the Academic Senate.(4)It shall be the duty of the Vice-Chancellor to see that the provisions of this Act, Statutes, Ordinances, and Regulations are duly observed and he may exercise all powers necessary for this purpose.(5)The Vice-Chancellor shall have power to interpet the provisions of this Act, the Statutes, Ordinances and Regulations. Any person or authority aggrieved by such interpretation may appeal to the Executive Council within a period of one month from the date of receipt of the order, provided that if such interpretation was given otherwise than at a meeting of the Executive Council.(6)The Vice-Chancellor shall give effect to the decisions of the authorities of the University taken in accordance with the powers conferred on him by or under this Act.(7)The Vice-Chancellor shall have such other powers as may be prescribed by the Statutes.(8)(a)When the Vice-Chancellor consider immediate action desirable with regard to any matter in which any officer or authority may take action, he may, subject to the general control of the Chancellor, take such action as may be necessary, but shall, as soon as may be, report the action taken to the officer or authority concerned; and(b)an appeal shall lie to the Executive Council against any action taken by the Vice-Chancellor under sub-section(8)(a) above affecting any person in the service of the University. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.
