Section 50 in Dr. Abdul Haq Urdu University Act, 2016
50. Statutes.
- Subject to the provisions of this Act the Executive Council shall have the power to make Statutes other than the first Statutes appended to the Schedule for all or any matter that this Act may provide for,-(1)Constitution, powers and duties of the Authorities of the University.(2)Powers, duties and conditions of service of the officers of the University other than the Chancellor.(3)Methods of nomination to the Authorities of the University, and save as otherwise provided, the procedure at meetings of such Authorities including the quorum for the transaction of business by them.(4)Conditions of affiliation or recognition of colleges and Institutions.(5)Holding of convocations to confer degrees.(6)Institution of pension, insurance or provident fund for the benefit of the officers, teachers, and other employees of the University.(7)Maintenance of a Register of Registered Graduates.(8)Institution and maintenance of University Colleges, Constituent Colleges, Post-Graduate Centres, Schools, libraries, laboratories and hostels.(9)Administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, bursaries, exhibitions, medals and prizes; and(10)All other mattes which may be prescribed by Statute under this Act.
