Section 14 in Dr. Abdul Haq Urdu University Act, 2016
14. Dean of a Faculty or School.
(1)There shall be Dean of Faculty / School who shall be appointed by the Executive Council from among the senior teachers holding the post of Professor in a department of teaching in the Faculty / School concerned.(2)The Dean shall hold office for a maximum period of three (3) years from the date of his appointment or until he or she superannuates, whichever is earlier.(3)The Dean shall exercise such powers and perform such duties as may be prescribed by the Statutes;.(4)In the temporary absence of a Dean or pending the filling up of the vacancy caused in any manner, the Vice-Chancellor may, until such time as the appointment is made, nominate a senior Professor in the Faculty / School concerned to exercise the powers and perform the duties of the Dean provided that such temporary arrangement shall not exceed three (3) months.
