Section 47 in Dr. Abdul Haq Urdu University Act, 2016
47. Certain restriction in respect of financial matters.
- The University shall not, without the prior approval of the Government, divert earmarked funds for other purposes or upgrade any post or revise the scales of pay of its staff or implement any scheme which involves any matching contribution from the Government or create a post or posts resulting in a recurring liability on the Government either immediately or in future: Provided that the Executive Council may, for meeting an exigency in the teaching departments, create teaching posts and appoint persons on contract for a period not exceeding twelve (12) months at a time.
