Section 11(12) in Dr. Abdul Haq Urdu University Act, 2016
(12)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor. When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the Government shall appoint in-charge Vice-Chancellor, who shall exercise the powers, performs the functions and discharge the duties of Vice-Chancellor until new Vice-Chancellor is appointed in accordance with sub-sections 4,5 and 6 above.
