Section 38 in Dr. Abdul Haq Urdu University Act, 2016
38. Ombudsman for resolution of disputes between Teachers / Employees and the University.
(1)The University shall appoint an Ombudsman for resolving the grievances of the teachers and other employees of the University. The University shall comply with the orders of the Ombudsman. The procedure and functions of the Ombudsman shall be as may be prescribed by an Ordinance for the purpose as per the University Grants Commission guidelines.(2)The Ombudsman shall be a person who is a Judge / retired Judge not below the rank of a District Judge.(3)The Ombudsman shall not, at the time of appointment, during one year before such appointment, or in the course of his tenure as Ombudsman, be in conflict of interest with the University where his personal relationship, professional affiliation or financial interest may compromise or reasonably appear to compromise, the independence of judgment towards the University.(4)The Ombudsman or any member of his family shall not, -(a)hold or have held at any point the past, any post or employment or office of profit in the University;(b)have any significant relationship, including personal, family, professional or financial, with the University;(c)hold any position by whatever name called in the admission or governance structure of the University.(5)The Ombudsman shall be appointed by the Executive Council on part-time basis from a panel of three names recommended by the High Court of the State.(6)The Ombudsman shall be a part-time officer appointed for a period of three years or until he attains the age of seventy years, whichever is earlier, from the date he resumes the office. He may be reappointed for another term in the same University.(7)The Ombudsman shall be paid fees and other allowances as may be prescribed by the University.(8)The Ombudsman may be removed by the concerned appointing authority on changes of proved misconduct, moral turpitude and professional transgression.(9)No order of removal of the Ombudsman shall be made except after an inquiry made in this regard by a person not below the rank of a Judge of the High Court in which such Ombudsman has been informed of the changes against him and given a reasonable opportunity of being heard in respect of those changes.
