Section 31(3) in Dr. Abdul Haq Urdu University Act, 2016
(3)Where an appointed or nominated member of an Authority specified in sub-section(1) is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of that Authority ex-officio, he shall, by notice in writing signed by him and communicated to the Vice- Chancellor within seven clear days from the date of taking charge of his temporary appointment, choose whether he will continue to be a member of that authority by virtue of his appointment or nomination, or whether he will vacate office as such member and become a member ex-officio by virtue of his temporary appointment, and the choice shall be final. On failure to make such choice, he shall be deemed to have vacated his office as an appointed or nominated member.
